Supreme Court - Daily Orders
Simeya Hariramani vs Bank Of Baroda on 17 August, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
ITEM NO.31 COURT NO.2 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No.26414/2018
(Arising out of impugned final judgment and order dated 20-02-2018
in CRMP No.956/2017 passed by the High Court of Chhatisgarh at
Bilaspur)
SIMEYA HARIRAMANI & ANR. Petitioner(s)
VERSUS
BANK OF BARODA Respondent(s)
(FOR ADMISSION and I.R. and IA No.103923/2018-CONDONATION OF DELAY
IN FILING and IA No.103924/2018-EXEMPTION FROM FILING O.T.)
Date : 17-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Ravi Sharma, Adv.
Mr. Pallav Mongia, AOR
Mr. Sabyasachi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Application for exemption from filing official translation is allowed.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by POOJA ARORA Date: 2018.08.18 12:44:01 IST Reason: (POOJA ARORA) (ASHA SONI)
COURT MASTER BRANCH OFFICER