Supreme Court - Daily Orders
Maddipoti Satyanarayana Chowdhary vs State Bank Of India on 5 February, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.22 COURT NO.12 SECTION XII-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). 2916/2018
(Arising out of impugned final judgment and order dated 28-08-2017
in WA No. 21127/2017 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
MADDIPOTI SATYANARAYANA CHOWDHARY & ANR. Petitioner(s)
VERSUS
STATE BANK OF INDIA & ORS. Respondent(s)
Date : 05-02-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. K.Ram Murthy, Sr. Adv.
Mr. A.T.M.Rangaramanujam, Sr. Adv.
Mr. P.Kamendra Kumar, Adv.
Ms. Anu Gupta, AOR
Mr. Pawan Kumar Sharma, Adv.
Mr. Ali Jethmalani, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw this petition. However, the petitioner is granted liberty to pursue an alternative remedy. The special leave petition is accordingly dismissed as withdrawn with liberty prayed for.
(SHASHI SAREEN) Signature Not Verified (SAROJ KUMARI GAUR) AR CUM PS Digitally signed by SHASHI SAREEN BRANCH OFFICER Date: 2018.02.05 15:52:29 IST Reason: