Supreme Court - Daily Orders
M.P.State Coop.Bank Ltd. vs Vineet Kumar Dubey . on 24 January, 2014
Author: Chief Justice
Bench: Chief Justice
\230
ITEM NO.26+40 COURT NO.1 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 (Civil)....../2014
CC 688/2014
(From the judgement and order dated 18/06/2013 in WA No.936/2009
of The HIGH COURT OF M.P AT JABALPUR)
M.P. STATE COOP. BANK LTD. Petitioner(s)
VERSUS
VINEET KUMAR DUBEY & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
WITH S.L.P.(C)...CC NO.1171 of 2014
(With appln(s) for c/delay in filing SLP and office report)
Date: 24/01/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Ravindra Shrivastava, Sr. Adv.
Mr. Arjun Garg, AOR
Mr. S. Awasthil, Adv.
Mr. Mohit Singh, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard learned senior counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The special leave petitions are dismissed.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar |