Supreme Court - Daily Orders
Axis Bank Ltd. vs Shaiwali Paliwal on 18 September, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.20 COURT NO.10 SECTION XV
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)......CC No(s).
16925/2015
(Arising out of impugned final judgment and order dated 13/05/2015
in SBCRP No. 36/2015 passed by the High Court Of Rajasthan At
Jaipur)
AXIS BANK LTD. Petitioner(s)
VERSUS
SHAIWALI PALIWAL Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 18/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. J.P. Cama, Sr.Adv.
Mr. Gopal Singh,Adv.
Mr. Mayan Prasad, Adv.
Mr. Rituraj Biswas, Adv.
Ms. Sujaya Bardhan, Adv.
For Respondent(s)
Mr. K. Vijayan, Adv.
Mr. T. R. B. Sivakumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. Delay condoned.
The special leave petition is dismissed. However, any observation made by the trial Court while deciding the interlocutory application will not, in any way, prejudice the case of the petitioner in the final hearing Signature Not Verified of the case.
Digitally signed by Sukhbir Paul Kaur Date: 2015.09.18 16:52:36 IST Reason: [INDU POKHRIYAL] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S.