Supreme Court - Daily Orders
Green Vally Farms vs Syndicate Bank on 19 June, 2020
Bench: L. Nageswara Rao, Krishna Murari, S. Ravindra Bhat
ITEM NO.9 Virtual Court 6 SECTION XI-A
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). 5694/2020
(Arising out of impugned final judgment and order dated 13-11-
2019 in WA No.1958/2019 passed by the High Court Of Kerala At
Ernakulam)
GREEN VALLY FARMS & ANR. Petitioner(s)
VERSUS
SYNDICATE BANK & ORS. Respondent(s)
Date : 19-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. A.Mariarputham, Sr. Adv
Ms. Aruna Mathur, AOR
Mr. Avneesh Arputham, Adv.
Ms. Anuradha Arputham, Adv.
M/S. Arputham Aruna And Co, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the impugned order of the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending Application(s), if any, shall stand disposed of.
(GEETA AHUJA) Signature Not Verified (ANAND PRAKASH) COURT MASTER (SH) Digitally signed by GEETA AHUJA Date: 2020.06.19 BRANCH OFFICER 16:16:25 IST Reason: