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M/S Doon Valley Rice Ltd vs State Bank Of India on 11 April, 2023

Author: J.K. Maheshwari

Bench: J.K. Maheshwari

     ITEM NO.1613                               COURT NO.9                  SECTION XVI­A

                                   S U P R E M E C O U R T O F        I N D I A
                                           RECORD OF PROCEEDINGS

                                   Transfer Petition(Civil)      No.702/2023

     M/S DOON VALLEY RICE                 LTD                              Petitioner(s)

                                                        VERSUS

     STATE BANK OF INDIA & ORS.                                            Respondent(s)

     (FOR ADMISSION and IA No.56794/2023­EX­PARTE STAY)

     Date : 11­04­2023 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE J.K. MAHESHWARI

     For Petitioner(s)
                                       Mr. Anuj Arora, Adv.
                                       Mr. Md. Ali, AOR
                                       Ms. Prachi Gupta, Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Having heard learned counsel appearing for the petitioner at a considerable length and after carefully perusing the material available on record, no ground to seek transfer is made out.

The Transfer Petition is, accordingly, dismissed. Pending application also stands disposed of.

       (VISHAL ANAND)                                                     (PREETHI T.C.)
     ASTT. REGISTRAR­cum­PS                                             COURT MASTER (NSH)




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VISHAL ANAND
Date: 2023.04.12
16:03:28 IST
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