Supreme Court - Daily Orders
P.A.Hamsa vs Branch Mgr.Union Bank Of India on 3 January, 2014
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ITEM NO.33 COURT NO.5 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 (Civil) No(s).37975/2013
(From the judgement and order dated 21/08/2013 in WPC No. 9786/2013 in WA
No. 663/2013 of The HIGH COURT OF KERALA AT ERNAKULAM)
P.A.HAMSA & ANR Petitioner(s)
VERSUS
BRANCH MGR.UNION BANK OF INDIA & ANR. Respondent(s)
(With prayer for interim relief and office report)
Date: 03/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s)
Mr. Vijay Kumar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
| | |We find no infirmity in the order impugned herein. The Special Leave Petition | |is dismissed. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |