Supreme Court - Daily Orders
Jai Prakash Jaiswal vs M/S Bibby Financial Services on 9 July, 2014
ô ITEM NO.13 COURT NO.7 SECTION IIB
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 (Crl.) No(s). 3124/2014
(Arising out of impugned final judgment and order dated 25/02/2014
in CRM No. 34865/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
JAI PRAKASH JAISWAL & ORS Petitioner(s)
VERSUS
M/S BIBBY FINANCIAL SERVICES & ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and ex-parte stay and permission to place addl. documents
on record)
Date : 09/07/2014 This petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Sayan Ray, Adv.
Mr. Sharad Sharma, Adv.
Mr. Puneet Taneja ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(Gulshan Kumar Arora) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
Gulshan Kumar Arora
Date: 2014.07.11
10:14:48 IST
Reason: