Supreme Court - Daily Orders
Madhyanchal Gramin Bank vs All India Gramin Bank Pensioners ... on 7 May, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.25 COURT NO.4 SECTION IV-A
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).11113-11115/2019
(Arising out of impugned final judgment and order dated 26-02-2019
in WA No. 1318/2018 26-02-2019 in WA No. 1316/2018 26-02-2019 in WA
No. 1317/2018 passed by the High Court of M.P. Principal Seat at
Jabalpur)
MADHYANCHAL GRAMIN BANK & ANR. ETC. Petitioner(s)
VERSUS
ALL INDIA GRAMIN BANK PENSIONERS ORGRANISATION
UNIT, REWA ETC. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 07-05-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Sanjay Kapur, AOR
Mr. Bharath Gangadharan,Adv.
Ms. Shubhra Kapur,Adv.
Mr. H. Narayan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case is made out to interfere with the impugned order(s) passed by the High Court. The special leave petitions are, accordingly, dismissed.
Pending application(s), if any, shall stands disposed of.
(NARENDRA PRASAD) Signature Not Verified (JAGDISH CHANDER) COURT MASTER Digitally signed by NARENDRA PRASAD COURT MASTER Date: 2019.05.08 19:47:10 IST Reason: