Supreme Court - Daily Orders
Coimbatore Dist. Central Co-Op Bank, ... vs Coimbatore Dist. Co-Operative Mil ... on 7 May, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.17 COURT NO.8 SECTION XII
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).
7993-7996/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 10/07/2014
IN CRP NOS. 1615, 1644 AND 3130 OF 2009 AND M.P. NOS.1 OF 2009 (3
Nos.) PASSED BY THE HIGH COURT OF MADRAS)
COIMBATORE DIST. CENTRAL CO-OP BANK,
THR. ITS MANAGING DIRECTOR ETC. PETITIONER(S)
VERSUS
COIMBATORE DIST. CO-OPERATIVE MIL PRODUCERS UNION,
THR. ITS MANAGING DIRECTOR AND ORS. ETC. RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND C/DELAY IN REFILING
SLP)
Date : 07/05/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Pallav Shishodia, Sr.Adv.
Mr. A. Raj Narayanan, Adv.
Mr. Shree Pal Singh, 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.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petitions are dismissed.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.05.08 COURT MASTER COURT MASTER 16:06:25 IST Reason: