Supreme Court - Daily Orders
Indian Overseas Bank vs M/S. Panwar Steels Limited . on 30 November, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.41 COURT NO.11 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 21024/2015
(Arising out of impugned final judgment and order dated 20/03/2015
in CWP No. 21381/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
INDIAN OVERSEAS BANK Petitioner(s)
VERSUS
M/S. PANWAR STEELS LIMITED AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 30/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Ms. K. Enatoli Sema,Adv.
Mr. Amit Kumar Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As per the request made in the letter circulated by the learned counsel appearing for the Petitioner for adjournment of the matter on personal ground, the matter is adjourned.
List after four weeks.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2015.12.01 13:31:49 IST Reason: (NEELAM GULATI) (SAROJ SAINI) COURT MASTER COURT MASTER