Supreme Court - Daily Orders
M/.S Samarth Infrabuild (I) Pvt. Ltd. vs Bank Of India on 12 February, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.34 COURT NO.7 SECTION IVA
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). 3564/2016
(Arising out of impugned final judgment and order dated
19/01/2016 in WA No. 575/2015 passed by the High Court of M.P. at
Indore)
M/.S SAMARTH INFRABUILD (I) PVT. LTD. Petitioner(s)
VERSUS
BANK OF INDIA & ANR. Respondent(s)
(with prayer for interim relief)
Date : 12/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Puneet Jain, Adv.
Ms. Christi Jain, Adv.
Mr. Arpit Oswal, Adv.
Mr. Abhinav Gupta, Adv.
Mr. Manu maheshwari, Adv.
For Ms. Pratibha Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material. We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2016.02.13 11:41:42 IST Reason: (Neetu Khajuria) (Asha Soni) Sr.P.A. Court Master