Supreme Court - Daily Orders
State Trading Corp.Of India Ltd. vs State Bank Of India . on 12 September, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.37 COURT NO.7 SECTION XIV
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). 19177/2013
(Arising out of impugned final judgment and order dated
06/03/2013 in WP No. 461/2012 passed by the High Court Of Delhi
At N. Delhi)
STATE TRADING CORP.OF INDIA LTD. Petitioner(s)
VERSUS
STATE BANK OF INDIA & ORS. Respondent(s)
Date : 12/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Rakesh Tiku, Sr. Adv.
Ms. Arpan Wadhawan, Adv.
Mr. Sandeep, Adv.
For Ms. Manjusha Wadhwa,AOR
For Respondent(s) Mr. Alishan Naqvee, Adv.
Ms. Rupal Bhatia, Adv.
Mr. Ashwani Kumar,Adv.
Mr. Tuhin, Adv.
Mr. Ram Lal Roy, Adv.
for Mr. R. N. Keshwani,AOR
Mr. Rajesh Roshan, Adv.
Mr. Kinshuk Chatterjee, Adv.
For M/s Rajinder Narain & Co.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states, that rejoinder affidavit is ready, and that he may be permitted to file the same in the Registry of this Court within one week from today.
Signature Not VerifiedLiberty is granted to the learned counsel for the petitioner Digitally signed by Parveen Kumar Chawla Date: 2014.09.12 to file rejoinder affidavit within one week from 17:53:59 IST today. List thereafter on a non-miscellaneous day.
Reason:(Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar