Supreme Court - Daily Orders
The Thiruvananthapuram District ... vs S. Girish Kumar on 3 August, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.6 COURT NO.1 SECTION XI-A
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 (CIVIL) Diary No.11738/2018
(Arising out of impugned final judgment and order dated 27-10-2017
in ARBA No. 33/2015 passed by the High Court of Kerala at
Ernakulam)
THE THIRUVANANTHAPURAM DISTRICT COOPERATIVE Petitioner(s)
BANK LTD.
VERSUS
S. GIRISH KUMAR Respondent(s)
(For interim relief)
Date : 03-08-2018 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. Thomasw Abraham, Adv.
Mr. Prasanth P., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard Mr. R. Basant, learned senior counsel for the petitioner, we think it appropriate that the petitioner may think of having a dialogue with the respondent for reduction of the component of interest.
Signature Not VerifiedWith the aforesaid liberty, the special leave Digitally signed by CHETAN KUMAR Date: 2018.08.07 petition stands disposed of. 17:28:45 IST Reason:
(Chetan Kumar) (H.S. Parasher) A.R.-cum-P.S. Assistant Registrar