Supreme Court - Daily Orders
Chandrakant Jaysingh Supekar vs The Karad Janata Sahakari Bank Ltd. ... on 25 April, 2023
Author: Aravind Kumar
Bench: Aravind Kumar
ITEM NO.24 COURT NO.7 SECTION IX
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. 26848/2016
(Arising out of impugned final judgment and order dated 25-02-2016
in WP No. 7292/2013 passed by the High Court Of Judicature At
Bombay)
CHANDRAKANT JAYSINGH SUPEKAR & ORS. Petitioner(s)
VERSUS
THE KARAD JANATA SAHAKARI BANK LTD., KARAD
THROUGH CHIEF EXECUTIVE OFFICER & ANR. Respondent(s)
Date : 25-04-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s)
Mr. Atul Babasaheb Dakh, AOR
Mr. Diganta Gogoi, Adv.
Mr. Bitu Kumar Singh, Adv.
For Respondent(s)
Mr. Arvind Kumar Gupta, Adv.
Ms. Henna George, Adv.
Mr. A. Venayagam Balan, AOR
UPON hearing the counsel the Court made the following
O R D E R
The present special leave petition has to be dismissed in view of the decision of this Court in Pandurang Ganpati Chaugule vs. Vishwasrao Patil Murgud Sahakari Bank Limited reported in (2020) 9 SCC 215. The petitioners, if aggrieved, will be at liberty to take steps in accordance with law.
Recording the aforesaid, the special leave petition is dismissed.
Signature Not VerifiedPending applications, if any, shall stand disposed of.
Digitally signed by BABITA PANDEY Date: 2023.04.27 18:56:32 IST Reason: (DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS COURT MASTER (NSH)