Supreme Court - Daily Orders
Vijaya Bank vs Prashant B Narnaware on 29 November, 2016
Bench: R.K. Agrawal, R. Banumathi
ITEM NO.15 COURT NO.11 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 (C) No(s). 40/2015
(Arising out of impugned final judgment and order dated 20/08/2014
in WA No. 1159/2013 passed by the High Court of Karnataka at
Bangaluru)
VIJAYA BANK & ANR Petitioner(s)
VERSUS
PRASHANT B NARNAWARE Respondent(s)
(With interim relief and office report)
(For final disposal)
WITH
SLP(C) No. 15079/2015
(With Office Report)
Date : 29/11/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Dhruv Mehta,Sr.Adv.
In SLP 40/2015 Mr. Rajesh Kumar,Adv.
Mr. Gaurav Kumar Singh,Adv.
Mr. Rakesh Chaurasiya,Adv.
Mr. Anant Gautam,Adv.
Ms. Kreeti Joshi,Adv.
For M/s Mitter & Mitter Co.,Advs.
In SLP 15079/2015 Mr. S.R.Singh,Sr.Adv.
Mr. Avnish Singh,Adv.
Mr. Ankur Yadav,Adv.
Mr. Kunal Yadav,Adv.
Mr. Anirudha Kumar,Adv.
Ms. Asha Gopalan Nair,Adv.
For Respondent(s) Mr. Manish Pitale,Adv.
Ms. D.S. Matwankar,Adv.
Signature Not Verified
Mr. Chander Shekhar Ashri,Adv.
Digitally signed by
ANITA MALHOTRA
Date: 2016.11.30
17:18:48 IST
Reason:
1
Mr. Rajesh Kumar,Adv.
Mr. Gaurav Kumar Singh,Adv.
Mr. Rakesh Chaurasiya,Adv.
Mr. Anant Gautam,Adv.
Ms. Kreeti Joshi,Adv.
For M/s Mitter & Mitter Co.,Advs.
Mr. Anil Kumar Sangal,Adv.
Mr. Siddharth Sangal,Adv.
Mr. Abhay Tayal,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
Needless to say the interim order already granted in the matter shall continue to operate till the disposal of these appeals.
(Anita Malhotra) (Saroj Kumari Gaur) Court Master Court Master 2