Supreme Court - Daily Orders
Indian Overseas Bank vs M/S. Panwar Steels Limited . on 1 February, 2016
Bench: Anil R. Dave, Shiva Kirti Singh, Adarsh Kumar Goel
ITEM NO.15 COURT NO.2 SECTION IVB
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).21024/2015
(Arising out of impugned final judgment and order dated 20/03/2015
in CWP No.21381/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
INDIAN OVERSEAS BANK Petitioner(s)
VERSUS
M/S. PANWAR STEELS LIMITED AND ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 01/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. K.N. Balgopal,Sr.Adv.
Mr. Nitya Nambiar,Adv.
Mr. Shantanu Krishna,Adv.
For Ms. K. Enatoli Sema,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any merit in this petition. The special leave petition is, accordingly, dismissed.
Pending application, if any, stands disposed of.
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
Signature Not Verified
Digitally signed by
Sarita Purohit
Date: 2016.02.02
16:22:19 IST
Reason: