Supreme Court - Daily Orders
Baroda Uttar Pradesh Gramin Bank vs Chandra Shekhar Srivastava on 3 February, 2021
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.6 Court 11 (Video Conferencing) SECTION XI
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). 1289/2021
(Arising out of impugned final judgment and order dated 02-11-2020
in SPLA No. 422/2020 passed by the High Court of Judicature at
Allahabad)
BARODA UTTAR PRADESH GRAMIN BANK & ORS.
(Now Baroda U.P.Bank) Petitioner(s)
VERSUS
CHANDRA SHEKHAR SRIVASTAVA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.8822/2021-EXEMPTION FROM FILING
O.T.)
Date : 03-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Rajesh Kumar-I, AOR
Mr. Anant Gautam,Adv.
Mr. Nipun Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners. We are not inclined to interfere with the impugned order in view of the facts and circumstances of the case. The Special Leave Petition is, accordingly, dismissed.
However, the question of law is left open. Signature Not Verified Pending application shall also stand disposed of. Digitally signed by Anita Malhotra Date: 2021.02.03 16:43:37 IST Reason:
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER