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Supreme Court - Daily Orders

Suman Mondal vs The State Bank Of India on 11 September, 2023

Bench: Hima Kohli, Rajesh Bindal

     ITEM NO.11                                 COURT NO.14                             SECTION IX

                                 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).      17979/2023

     (Arising out of impugned final judgment and order dated 19-04-2023
     in WP No. 2964/2022 passed by the High Court Of Judicature At
     Bombay)

     SUMAN MONDAL                                                                       Petitioner(s)

                                                           VERSUS

     THE STATE BANK OF INDIA & ORS.                                                     Respondent(s)


     Date : 11-09-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MS. JUSTICE HIMA KOHLI
                         HON'BLE MR. JUSTICE RAJESH BINDAL


     For Petitioner(s)                  Mr. A.K. Ganguli, Sr. Adv.
                                       Mr. Arunabha Ganguli, Adv.
                                       Ms. Prerna Singh, Adv.
                                       Mr. Guntur Pramod Kumar, AOR


     For Respondent(s)


                              UPON hearing the counsel the court made the following
                                                O R D E R

1. At the request of the learned senior counsel appearing for the petitioner, two weeks’ time is granted to file copy of the Circular dated 09 th June, 2011 and a legible copy of the advertisement filed as Annexure P-2.

2. List on 27th September, 2023.



Signature Not Verified

       (Geeta Ahuja)
Digitally signed by                                                               (Nand Kishor)
GEETA AHUJA
     Assistant Registrar-cum-PS
Date: 2023.09.12
10:24:16 IST                                                                    Court Master (NSH)
Reason: