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P. Satyanarayana Murthy vs The Chairman Indian Banks Association on 25 April, 2022

Bench: Ajay Rastogi, C.T. Ravikumar

                                                      1

                                   IN THE SUPREME COURT OF INDIA
                                     CIVIL ORIGINAL JURISDICTION

                                  WRIT PETITION (C) NO. 895 OF 2021


     P. SATYANARAYANA MURTHY                                          Petitioner(s)


                                         VERSUS


     THE CHAIRMAN INDIAN BANKS
     ASSOCIATION & ORS.                                               Respondent(s)


                                                ORDER

The Petitioner is a senior citizen and has approached this court by filing Writ Petition under Article 32 of the Constitution primarily for the reason that the Writ Petition bearing W.P. No. 18633 of 2009 was filed before the High Court of Telangana at Hyderabad could not have been heard for some reasons.

Petitioner in person submits that it would be his endeavour that the writ petition be heard at the earliest but if the matter may be heard by this court at least dispute pending before the High Court of Telangana may put to an end.

Digitally signed by Anita Malhotra Date: 2022.04.30 11:47:02 IST Reason: We have heard learned counsel for the parties and taking into consideration the material on record we are not inclined to entertain  2 the present petition filed under Article 32 of the Constitution.

At the same time, we consider it appropriate to observe that the High Court may dispose of the Writ Petition No. 18633 of 2009, which as informed is listed for hearing on 10 th June, 2022 before the High Court, as expeditiously as possible and the petitioner shall cooperate for early disposal.

With the aforesaid observations, the Writ Petition is disposed of. Pending application(s), if any, shall stand disposed of.

.............................J. (AJAY RASTOGI) .............................J. (C.T. RAVIKUMAR) NEW DELHI APRIL 25, 2022  3 ITEM NO.38 COURT NO.13 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Writ Petition(s)(Civil) No(s). 895/2021 P. SATYANARAYANA MURTHY Petitioner(s) VERSUS THE CHAIRMAN INDIAN BANKS ASSOCIATION & ORS. Respondent(s) IA No. 98178/2021 - APPROPRIATE ORDERS/DIRECTIONS IA No. 142146/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 137044/2021 - STAY APPLICATION) Date : 25-04-2022 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Mr. P. SATYANARAYANA MURTHY Petitioner-in-person For Respondent(s) Mr. B.Shravanth Shanker, AOR Ms. Kanti, Adv.

UPON hearing the counsel the Court made the following O R D E R The Writ Petition is disposed of in terms of the signed order.

Pending application(s), if any, shall stand disposed of.

(NEELAM GULATI)                                    (BEENA JOLLY)
ASTT. REGISTRAR-cum-PS                            COURT MASTER (NSH)