Supreme Court - Daily Orders
State Bank Of India vs Vaishali Rajput on 1 September, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.12 COURT NO.7 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)......CC No(s).
11361/2014
(Arising out of impugned final judgment and order dated 08/08/2013
in WP No. 4627/2012 and order dated 21/02/2014 in RP No. 465/2013
passed by the High Court of M.P. at Indore)
STATE BANK OF INDIA & ANR. Petitioner(s)
VERSUS
VAISHALI RAJPUT Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 01/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Sanjay Kapur, Adv.
Mr.Anmol Chandan, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners is granted four weeks' time so as to enable him to place further material on the record of this case. On the next date of hearing, learned counsel for the petitioners shall produce the original record of the documents placed on the file of this case.
(SATISH KUMAR YADAV) (PHOOLAN WATI ARORA)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2014.09.02
16:19:07 IST
Reason: