Supreme Court - Daily Orders
Canara Bank vs Haridas Shenoy An Anr on 14 August, 2014
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ITEM NO.32 COURT NO.7 SECTION XIA
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). 27995/2013
(Arising out of impugned final judgment and order dated
23/05/2013 in WA No. 656/2013 passed by the High Court Of Kerala
At Ernakulam)
CANARA BANK Petitioner(s)
VERSUS
HARIDAS SHENOY AN ANR Respondent(s)
(with appln. (s) for permission to place addl. documents on
record and interim relief and office report)
Date : 14/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Pradeep Dewan, Sr. Adv.
Mr. Pramod B. Agarwala ,Adv.
Mr. Shashank Khurana, Adv.
For Respondent(s) Mr. Siddhartha Dave, Adv.
Mr. A. Raghunath ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondents states, tha t respondents are willing to discharge their liability in respect of the loans which have been taken by the respondents from the petitioner, as also, the liability which falls on thei r shoulders as guarantor.
Signature Not Verified
For the above purpose, learned counsel Digitally signed by for the respondents seeks one opportunity to negotiate with the Parveen Kumar Chawla Date: 2014.08.16 12:39:02 IST Reason:
petitioner, to arrive at a final settlement.
Even though, the loans other than the gold loan are not 2 subject matter of consideration before this Court, we consider it just and appropriate to entertain the instant prayer made by the learned counsel for the respondents, so that, all pending proceedings between the parties can be resolved amicably. Ordered accordingly. It would, however, be necessary for us to clarify, that if no final settlement is arrived at between the parties, the instant matter shall be disposed of on merits, on the next date of hearing.
List after four weeks.
(Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar