Supreme Court - Daily Orders
M/S Shri Sendhur Oil Mill vs Kotak Mahindra Bank on 6 November, 2019
Bench: Chief Justice, Deepak Gupta, Sanjiv Khanna
ITEM NO.17 COURT NO.1 SECTION XVI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition (Criminal) Nos.576-577/2019
M/S SHRI SENDHUR OIL MILL & ANR. Petitioner(s)
VERSUS
KOTAK MAHINDRA BANK Respondent(s)
(With appln.(s) for stay)
Date : 06-11-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. A.T.M. Ranga Ramanujam, Sr. Adv.
Mr. T. Narasimhan, Adv.
Mr. M. A. Chinnasamy, AOR
C. Rubavathi, Adv.
Mr. V. Senthil Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
We are not inclined to order for transfer of the proceedings. However, we leave it open to the petitioners to approach the trial court objecting to its jurisdiction to entertain the complaint.
The transfer petitions are, accordingly, dismissed.
Signature Not VerifiedPending application(s), if any, stand disposed of.
Digitally signed by CHETAN KUMAR Date: 2019.11.08 20:09:21 IST Reason: (Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master