Supreme Court - Daily Orders
R Srinivasan vs Vijaya Bank on 26 August, 2019
Bench: Rohinton Fali Nariman, Surya Kant
ITEM NO.3 COURT NO.5 SECTION XII
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). 15905-15916/2019
(Arising out of impugned final judgment and order dated 22-11-2018
in CRP No. 2917/2013 22-11-2018 in CRP No. 2918/2013 22-11-2018 in
CRP No. 2919/2013 22-11-2018 in CRP No. 2920/2013 22-11-2018 in CRP
No. 2921/2013 22-11-2018 in CRP No. 2922/2013 22-11-2018 in CRP No.
2923/2013 22-11-2018 in CRP No. 2924/2013 22-11-2018 in CRP No.
2925/2013 22-11-2018 in CRP No. 2926/2013 22-11-2018 in CRP No.
2927/2013 22-11-2018 in CRP No. 2928/2013 passed by the High Court
Of Judicature At Madras)
R SRINIVASAN & ANR. Petitioner(s)
VERSUS
VIJAYA BANK Respondent(s)
(FOR FDR
IA No. 86930/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
Date : 26-08-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Nikhil Nayyar, Sr. Adv.
Mr. T. V. S. Raghavendra Sreyas, AOR
Ms. Gayatri Gulati, Adv.
Ms. Sneh Dhillon, Adv.
Mr. Naveen Hegde, Adv.
For Respondent(s) Mr. Pawan K. Singh, Adv.
Ms. Madhusmita Bora, AOR
UPON hearing the counsel the Court made the following
O R D E R
The amount of Rs.25,00,000/- (Twenty Five Lakhs only) be invested in a short term fixed deposit in any Nationalised Bank.
Signature Not VerifiedApplication for amendment of cause title is allowed.
Digitally signed by R NATARAJAN Date: 2019.08.26 16:52:14 IST Reason: (R. NATARAJAN) (RENU DIWAN)
COURT MASTER (SH) ASSISTANT REGISTRAR