Supreme Court - Daily Orders
State Bank Of India vs S. Gunasekar Etc. on 14 August, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.41+50 COURT NO.10 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).
22362-22365/2015
(Arising out of impugned final judgment and order dated 01/07/2015
in WA No. 3267/2015,01/07/2015 in WA No. 1657/2014,01/07/2015 in WA
No. 224/2015,01/07/2015 in WA No. 259/2015 passed by the High Court
Of Madras)
STATE BANK OF INDIA Petitioner(s)
VERSUS
S. GUNASEKAR ETC. Respondent(s)
(With appln.(s) for exemption from filing O.T. and permission to
file lengthy list of dates and permission to place additional
facts/additional documents on record and interim relief and office
report)
With S.L.P.(C) No.22570-22572 of 2015
(With appln.(s) for exemption from filing O.T. and interim relief
and office report)
Date : 14/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. Mukul Rohtagi, Attorney General for India
Mr. Tushar Mehta, ASG
Mr. Sanjay Kapur,Adv.
Mr. Anmol Chandan, Adv.
Ms. Priyanka Das, Adv.
Ms. Shubhra Kapur, Adv.
For Respondent(s)
Mr. R.A. Iyer, Adv.
Mr. Gautam Narayan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The special leave petitions are dismissed.
Signature Not VerifiedHowever, as submitted by the learned Attorney General, the question of law shall be kept open.
Digitally signed by Sukhbir Paul Kaur Date: 2015.08.14 16:21:22 IST Reason: [INDU POKHRIYAL] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S.