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The Greater Bombay Co Operative Bank ... vs Adishwer Oils And Fats Limited on 17 October, 2022

Bench: A.S. Bopanna, Pamidighantam Sri Narasimha

     ITEM NO.15                              COURT NO.14                 SECTION IV-C

                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C)                 No.17605/2022

     (Arising out of impugned final judgment and order dated 17-08-2022
     in COMA No. 11/2017 passed by the High Court of Chhatisgarh at
     Bilaspur)

     THE GREATER BOMBAY CO OPERATIVE BANK LIMITED                        Petitioner(s)

                                                    VERSUS

     ADISHWER OILS AND FATS LIMITED                                      Respondent(s)

     ( IA No.149152/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT )

     Date : 17-10-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA


     For Petitioner(s)                 Mr. Shridhary Chitale, Adv.
                                       Mr. Pranay S. Chitale, Adv.
                                       Ms. Sujata Kurdukar, AOR

     For Respondent(s)

                             UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel for the petitioner. We find no merit in the Special Leave Petition. The Special Leave Petition is dismissed. Pending application(s) shall stand disposed of.

                         (RAJNI MUKHI)                               (DIPTI KHURANA)
Digitally signed by      COURT MASTER (SH)                         ASSISTANT REGISTRAR
NEETA SAPRA
Date: 2022.10.18
18:24:38 IST
Reason: