Supreme Court - Daily Orders
Kotak Mahindra Bank Limited vs Multiple Educational And Manpower ... on 15 February, 2019
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.11 COURT NO.6 SECTION XVI
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). 4256/2019
(Arising out of impugned final judgment and order dated 03-12-2018
in APO No. 276/2018 passed by the High Court At Calcutta)
KOTAK MAHINDRA BANK LIMITED & ANR. Petitioner(s)
VERSUS
MULTIPLE EDUCATIONAL AND MANPOWER DEVELOPMENT
TRUST & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 15-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Amar Dave, Adv.
Mr. Krishnayan Sen, AOR
Mr. Himanshu Bhushan, Adv.
Mr. Ankit Jain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(R. NATARAJAN) (HARI SWAROOP PARASHER) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.02.16 13:05:12 IST Reason: