Supreme Court - Daily Orders
M.D. Thomas vs Asst. General Manager S.B.I. . on 14 July, 2014
Ü ITEM NO.53 COURT NO.11 SECTION XIA
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). 9201/2013
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 29/01/2013
IN WA NO. 141/2013 PASSED BY THE HIGH COURT OF KERALA AT ERNAKULAM)
M.D. THOMAS Petitioner(s)
VERSUS
ASST. GENERAL MANAGER S.B.I. & ORS. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND OFFICE REPORT)
WITH
SLP(C) No. 16583/2013
(WITH PRAYER FOR INTERIM RELIEF AND OFFICE REPORT)
Date : 14/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s)
SLP(C) 9201/13 Mr. V. Giri, Sr. Adv.
Mr. M. P. Vinod, Adv.
Mr. Dileep Pillai, Adv.
Mr. Ajay K. Jain, Adv.
SLP(C)16583/13 Mr. Renjith B., Adv.
Mr. Zulfikar Ali, Adv.
Mr. P. George Giri, Adv.
For Respondent(s) Mr. Sanjay Kapur, Adv.
Ms. Priyanka Das, Adv.
Mr. Anmol Chandan, Adv.
Ms. Lekha Vishwanath, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The continuation of interim order dated 6th March, 2013 in Special Leave Petition (Civil) No.9201 of 2013 and interim order dated 8th May, 2013 in Special Leave Petition Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.07.16 (Civil) No.16583 of 2013, putting a restraint on the sale 17:51:16 IST Reason: Page No.1 of 2 of properties of the petitioners, leave will be considered after two weeks, by which time, this Court would expect the petitioners to pay to the respondent Bank the principal dues along with 50% of the interest up-to-date. List the matters after two weeks.
[VINOD LAKHINA] [SNEH LATA SHARMA]
COURT MASTER COURT MASTER
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