Supreme Court - Daily Orders
Rakesh Kumar Verma vs Hdfc Bank Ltd. on 20 May, 2022
Bench: D.Y. Chandrachud, Pamidighantam Sri Narasimha
ITEM NO.24 COURT NO.4 SECTION XVI
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.9368/2022
(Arising out of impugned final judgment and order dated 25-01-2022
in CR No.23/2020 passed by the High Court of Judicature at Patna)
RAKESH KUMAR VERMA Petitioner(s)
VERSUS
HDFC BANK LTD. Respondent(s)
(With I.R. and IA No.75187/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.75189/2022-EXEMPTION FROM FILING
AFFIDAVIT)
Date : 20-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Sandeep Sudhakar Deshmukh, Adv.
Mr. Vatsalya Vigya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice.
(CHETAN KUMAR) (ANJU KAPOOR) A.R.-cum-P.S. Court Master Signature Not Verified Digitally signed by Chetan Kumar Date: 2022.05.21 13:28:47 IST Reason: