Supreme Court - Daily Orders
State Bank Of India vs Ramadhar Sao on 11 April, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.9 COURT NO.17 SECTION XVI
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). 6722/2023
(Arising out of impugned final judgment and order dated 14-12-2022
in LPA No. 1283/2018 passed by the High Court Of Judicature At
Patna)
STATE BANK OF INDIA & ORS. Petitioner(s)
VERSUS
RAMADHAR SAO Respondent(s)
(FOR ADMISSION and I.R. and IA No.67655/2023-EXEMPTION FROM FILING
O.T. )
Date : 11-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Sanjay Kapur, AOR
Mr. Surya Prakash, Adv.
Mr. Arjun Bhatia, Adv.
Mr. Lalit Rajput, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Prima facie, we are of the opinion that the Division Bench of the High Court has not adverted to the challenge made by the petitioners on merits to the order of the learned single Judge.
Issue notice, returnable within eight weeks.
In the meanwhile, operation of the impugned judgments of the learned single Judge and the Division Bench shall remain stayed.
Signature Not Verified Digitally signed by Indu Marwah Date: 2023.04.18 17:34:26 IST Reason: (INDU MARWAH) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)