Supreme Court - Daily Orders
M/S Nahar Finance And Leasing Limited vs The Regional Director Reserve Bank Of ... on 29 July, 2019
Bench: Arun Mishra, M.R. Shah
ITEM NO.22 COURT NO.4 SECTION XII
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).17243-17245/2019
(Arising out of impugned final judgment and order dated 22-04-2019
in WA No. 940/2019 22-04-2019 in WA No. 945/2019 22-04-2019 in WA
No. 951/2019 passed by the High Court of Judicature at Madras)
M/S NAHAR FINANCE AND LEASING LIMITED ETC. Petitioner(s)
VERSUS
THE REGIONAL DIRECTOR RESERVE BANK OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.107300/2019-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 29-07-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Swarnendu Chatterjee,Adv.
Mr. T. Pramod Kumar Chopda,Adv.
Ms. Pallavi Pratap,Adv.
For M/s. Pratap and Co.
For Respondent(s) Mr. Ramesh Babu M.R.,Adv.
Ms. Manisha Singh,Adv.
Ms. Nisha Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Since the petitioner has been relegated to the statutory remedy of filing the appeal, the observation made by the High Court shall not come in the way of the petitioner.
The special leave petitions are dismissed. Pending application(s), if any, shall stand disposed of.
Signature Not Verified (NARENDRA PRASAD) Digitally signed by NARENDRA PRASAD (JAGDISH CHANDER) COURT MASTER Date: 2019.07.30 17:02:22 IST COURT MASTER Reason: