Supreme Court - Daily Orders
Kotak Mahindra Bank Limited vs Lagadapati Raja Gopal on 24 January, 2020
Bench: L. Nageswara Rao, Hemant Gupta
1
ITEM NO.20 + 21 COURT NO.9 SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
ITEM NO.20:
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).271/2020
(Arising out of impugned final judgment and order dated 02-03-2017
in WP No. 7368/2017 31-03-2017 in WPMP No. 9064/2017 passed by the
High Court Of Judicature At Hyderabad For The State Of Telangana
And The State Of Andhra Pradesh)
KOTAK MAHINDRA BANK LIMITED Petitioner(s)
VERSUS
LAGADAPATI RAJA GOPAL & ORS. Respondent(s)
(With application for c/delay in filing SLP, permission to file
additional documents)
WITH
Diary No(s). 351/2020 (XII-A)
(With application for c/delay in filing SLP permission to file
additional documents)
ITEM NO.21:
Diary No.484 of 2010
(With application for c/delay in filing SLP, permission to file
additional documents)
Date : 24-01-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Suresh Dutt Dobhal,Adv.
Mr. Gaurav Agrawal, AOR
Signature Not Verified
Ms. Sonakshi Dhiman,Adv.
Ms. Phalak Rajnish,Adv.
Digitally signed by
BALA PARVATHI
Date: 2020.01.25
For Respondent(s)
11:43:47 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 In view of the order passed in Special Leave Petition (Civil) Diary No.17923 of 2019 and connected matters titled “Federation Of Medical and Sales Representatives Associations of India Vs. M/s. The Management of M/S Biological E. Limited & Ors. listed today i.e. 24.01.2020 as Item No.1, these Special Leave Petitions also stand disposed of.
Pending application, if any stand disposed of.
(B.Parvathi) (Anand Prakash) Court Master Court Master