Supreme Court - Daily Orders
Guru Prasad vs U.P State Land Dev. Coop. Bank Ltd on 18 February, 2014
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CORRECTED COPY
CHAMBER MATTER SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (C) NO(s). 415-416 OF 2014 IN
PETITION FOR SPECIAL LEAVE TO APPEAL(C)NOS. 37019-37020 OF 2013
GURU PRASAD Petitioner(s)
VERSUS
U.P STATE LAND DEV. COOP. BANK LTD & ORS Respondent(s)
(With appln(s) for oral hearing,permission to file additional documents)
Date: 18/02/2014 These Petitions were circulated today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
By Circulation
UPON perusing papers the Court made the following
O R D E R
The Review Petitions are dismissed in terms of the Signed Order.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER
(Signed Order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION REVIEW PETITION (C) Nos. 415-416 of 2014 IN PETITION FOR SPECIAL LEAVE TO APPEAL(C)NOS. 37019-37020 OF 2013 GURU PRASAD PETITIONER VERSUS U.P. STATE LAND DEV. COOP.
BANK LTD. & ORS. RESPONDENT O R D E R We have perused the Review Petitions and record of the Special Leave Petitions and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petitions are, accordingly, dismissed.
.............................J. [SUDHANSU JYOTI MUKHOPADHAYA] ............................J. [V. GOPALA GOWDA] NEW DELHI;
FEBRUARY 18 2014 CHAMBER MATTER SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS REVIEW PETITION (C) NO(s). 415-416 OF 2014 IN GURU PRASAD Petitioner(s) VERSUS U.P STATE LAND DEV. COOP. BANK LTD & ORS Respondent(s) (With appln(s) for oral hearing,permission to file additional documents) Date: 18/02/2014 These Petitions were circulated today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON’BLE MR. JUSTICE V. GOPALA GOWDA By Circulation UPON perusing papers the Court made the following O R D E R The Review Petitions are dismissed in terms of the Signed Order.
[RAJNI MUKHI] [USHA SHARMA]
SR. P.A. COURT MASTER
(Signed Order is placed on the file)