Supreme Court - Daily Orders
State Bank Of India vs Gopal Prasad Mahanty on 1 August, 2022
Bench: Surya Kant, Abhay S. Oka
1
ITEM NO.46 COURT NO.14 SECTION XVII-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). 12137/2022
(Arising out of impugned final judgment and order dated 07-04-2022
in FA No. 382/2020 passed by the National Consumers Disputes
Redressal Commission, New Delhi)
STATE BANK OF INDIA Petitioner(s)
VERSUS
GOPAL PRASAD MAHANTY & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.94374/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.94373/2022-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 01-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. N. Venkataraman, ASG
Mr. Sanjay Kapur, AOR
Ms. Megha Karnwal, Adv.
Mr. Arjun Bhatia, Adv.
For Respondent(s) Mr. Gopal Prasad Mohanty
Caveator-in-person, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the Petitioner Bank-State Bank of India as well as the Respondent (Mr. Gopal Prasad Mohanty), who has appeared in-person, we are satisfied that no interference with the impugned judgment and order dated 07.04.2022 passed by the Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.08.02 National Consumer Dispute Redressal Commission is called for. 15:21:32 IST Reason:
2Consequently, the Special Leave Petition is dismissed. However, question of law is kept open.
The Petitioner Bank-State Bank of India may deposit the amount with the State Commission within two weeks, which shall then be disbursed to the Respondent immediately. Pending application(s), if any, shall stand disposed of.
(NISHA KHULBEY) (PREETHI T.C.) SENIOR PERSONAL ASSISTANT BRANCH OFFICER