Supreme Court - Daily Orders
Janata Sahakari Bank Ltd. Through Its ... vs Puran Maharashtra Automobiles ... on 12 July, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.26 COURT NO.2 SECTION IX
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. 15283/2014
(Arising out of impugned final judgment and order dated
28/04/2014 in WP No. 1461/2013 passed by the High Court of
Judicature of Bombay, Bench at Aurangabad)
JANATA SAHAKARI BANK LTD. AND ANR Petitioner(s)
VERSUS
PURAN MAHARASHTRA AUTOMOBILES SHAHGANJ, THR.
ITS PARTNER MURLIDHAR KHIMANDAS RIZWANI,
(D) THR. LRS AND ORS Respondent(s)
(With interim relief and office report)
WITH
SLP(C) No. 25511/2014
(With appln.(s) for permission to file additional documents and
Office Report)
Date : 12/07/2016 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Arun R.Pedneker,Adv.
In SLP 15283/2014 For Mr. V. N. Raghupathy,Adv.
In SLP 25511/2014 Mr. Vivek C.Solshe,Adv.
For Mr. C. G. Solshe,Adv.
For Respondent(s) Mr. Vivek C.Solshe,Adv.
No.1/1 and 1/2 in For Mr. C. G. Solshe,Adv.
SLP 15283
For R-2 in SLP Mr. Sudhanshu S. Choudhari,Adv.
15283 and for R-3
in SLP 25511
For R-1 in Mr. Arun R.Pedneker,Adv.
Signature Not Verified
SLP 25511/2014 For Mr. V.N. Raghupathy,Adv.
Digitally signed by
ANITA MALHOTRA
Date: 2016.07.13
17:47:04 IST
Reason:
1
UPON hearing the counsel the Court made the following
O R D E R
M/s. Vardhman Infrastructure-auction purchaser has been paid the amount paid by it along with the interest thereon. In view of the above, M/s. Vardhman Infrastructure stands deleted from the array of parties in both the petitions. List these matters on 18th July, 2016.
(Anita Malhotra) (Sneh Bala Mehra)
Court Master Assistant Registrar
2