Supreme Court - Daily Orders
Carnet Elias Fernandes Vemalayam vs Aditya Birla Finance Limited on 31 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.19 COURT NO.9 SECTION IV-A
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). 19900/2018
(Arising out of impugned final judgment and order dated 13-07-2018
in WA No. 784/2018 passed by the High Court Of M.P. Principal Seat
At Jabalpur)
CARNET ELIAS FERNANDES VEMALAYAM & ANR. Petitioner(s)
VERSUS
ADITYA BIRLA FINANCE LIMITED & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.103155/2018-EXEMPTION FROM FILING
O.T.)
Date : 31-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Kailash Vasdev, Sr. Adv.
Mr. Vishal Bhatnagar, Adv.
Mr. Ashwani Kumar, AOR
Mr. Umrao Singh Rawat, Adv.
Ms. Limayinla Jamil, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed. However, it is open for the petitioners to avail of the appellate remedy before the Appellate Tribunal.
Pending application stands disposed of.
(R. NATARAJAN) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by R
NATARAJAN
Date: 2018.07.31
16:22:53 IST
Reason: