Supreme Court - Daily Orders
Chandrakant D. Teravkar vs Manager, North Kanara Gsb Co-Op Bank ... on 20 January, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.26 COURT NO.10 SECTION XV
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)....../2017
(CC No(s).1125/2017)
(Arising out of impugned final judgment and order dated 09/08/2006
in WP No. 1536/2005 passed by the High Court of Bombay)
CHANDRAKANT D. TERAVKAR Petitioner(s)
VERSUS
MANAGER, NORTH KANARA GSB CO-OP BANK LTD. AND ANR. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 20/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Ram Lal Roy,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this Special Leave Petition which is, accordingly, dismissed on merits as well as on delay.
Pending applications, if any, stand disposed of.
(B.Parvathi) (Suman Jain)
Court Master Court Master
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2017.01.27
11:04:11 IST
Reason: