Supreme Court - Daily Orders
Jeevan Singh Chhatwal vs Bank Of Baroda on 25 July, 2014
, ITEM NO.23 COURT NO.10 SECTION IVA
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)....../2014
CC No(s). 10285/2014
(Arising out of impugned final judgment and order dated 16/05/2006
in MA No. 1153/1999 and final judgment and order dated 17/02/2014
in MCC No. 1375/2006 passed by the High Court Of Madhya Pradesh at
Jabalpur)
JEEVAN SINGH CHHATWAL Petitioner(s)
VERSUS
BANK OF BARODA AND ORS Respondent(s)
(With application for permissionto file SLP and office report)
Date : 25/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Kavin Gulati, Sr. Adv.
Mr. Jayant Kumar Mehta, Adv.
Mr. Shekhar Sharma, Adv.
Ms. Avi Tandon, Adv.
For Respondent(s) Mr. Arun Aggarwal ,Adv.
Mr. Anil Rai, Adv.
UPON hearing counsel the Court made the following
O R D E R
Permission to file Special Leave Petition stands rejected.
[KALYANI GUPTA] [SHARDA KAPOOR] Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Kalyani Gupta Date: 2014.07.26 13:22:11 IST Reason: