Supreme Court - Daily Orders
Monu Hemant Goyal vs Kotak Mahindra Bank Ltd. on 14 August, 2017
Bench: Prafulla C. Pant, Sanjay Kishan Kaul
ITEM NO.32+36 COURT NO.11 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(s)(Criminal) No(s). 262/2017
MONU HEMANT GOYAL Petitioner(s)
VERSUS
KOTAK MAHINDRA BANK LTD. Respondent(s)
(FOR ADMISSION and IA No.69027/2017-EX-PARTE STAY)
with
T.P.(Crl) No. 267/2017
(FOR ADMISSION and IA No.71794/2017-EX-PARTE STAY)
Date : 14-08-2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRAFULLA C. PANT
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Anukul Raj, Adv.
Mrs. Nikita Raj, Adv.
Mr. Kumar Dushyant singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out, the Transfer Petitions are dismissed.
Pending application(s), if any, stand(s) disposed of.
(SONALI SAUND) (S.S.R.KRISHNA)
SENIOR PERSONAL ASSISTANT ASST.REGISTRAR
Signature Not Verified
Digitally signed by
SONALI SAUND
Date: 2017.08.16
17:04:06 IST
Reason: