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State Bank Of India And Ors vs Metta Chandra Sekhar Rao And Ors on 17 July, 2017

Bench: Ranjan Gogoi, Navin Sinha

                                                      1

     ITEM NO.55                             COURT NO.4                   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).    32885/2016

     (Arising out of impugned final judgment and order dated 24-08-2016
     in WPC No. 12879/2016 passed by the High Court of Judicature at
     Hyderabad for the State of Telangana and the State of Andhra
     Pradesh)

     STATE BANK OF INDIA AND ORS                                             Petitioner(s)
                                                     VERSUS

     METTA CHANDRA SEKHAR RAO AND ORS                                        Respondent(s)

     WITH
     SLP(C) No. 13173/2017 (XII-A)

     Date : 17-07-2017 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)               Mr.   K.K. Venugopal, Attorney General
                                     Mr.   Sanjay Kapur, AOR
                                     Ms.   Mansi Kapur, Adv.
                                     Ms.   Shubhra Kapur, Adv.

                                     Mr.   V.V.S. Rao, Sr. Adv.
                                     Mr.   Sadineni Ravi Kumar, AOR
                                     Mr.   Vijaya Shree Patnaik, Adv.
                                     Mr.   Ajit Kulshreshtha, Adv

     For Respondent(s)               Mr. Metta Chandra Sekhar Rao, In person

                                     Mr. M. Vijaya Bhaskar, AOR

                                     Mr. Abhijit Sengupta, AOR

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Arguments heard.

Hearing concluded.

Order reserved. Reason:

Respondent No.1 - Metta Chandra Sekhar Rao will be at liberty to deposit a sum of  2 Rs.1.40 crores within a period of six weeks from today failing which order as may be considered appropriate will be pronounced by the Court.

(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER