Supreme Court - Daily Orders
Canara Bank vs M/S Deccan Chronicle Holdings Ltd. on 24 January, 2014
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ITEM NO.11 COURT NO.2 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 (Civil) No(s).389/2014
(From the judgement and order dated 16/12/2013 in WP No.31020/2013 of The
HIGH COURT OF MADRAS)
CANARA BANK Petitioner(s)
VERSUS
M/S DECCAN CHRONICLE HOLDINGS LTD. Respondent(s)
(With prayer for interim relief )
Date: 24/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. R. Anand Padmanabhan, Adv.
Mr. Raghunathan, Adv.
Mr. Shashi Bhushan Kumar,Adv.
For Respondent(s) Mr. Alok Dhir, Adv.
Mr. Apporve Karol, Adv.
Mr. Rahul Pratap,Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. V. Giri, learned senior counsel for the petitioner.
Special leave petition is dismissed. However, the question of waiver of pre-deposit is kept open to be agitated before the Debts Recovery Appellate Tribunal in case an appeal is filed by the respondent.
|(Pardeep Kumar) | |(Renu Diwan) | |AR-cum-PS | |Court Master |