Supreme Court - Daily Orders
M/S Purnea Cold Storage vs State Bank Of India on 5 January, 2017
Bench: Ranjan Gogoi, Ashok Bhushan
ITEM NO.3 COURT NO.4 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C)...CC Nos.7383-7385/2016
(Arising out of impugned final judgments and orders dated
31/07/2013 in LPA No. 1743/2012 10/04/2014 CR No. 287/2013
16/05/2014 in CR No. 350/2013 passed by the High Court of Patna)
M/S PURNEA COLD STORAGE Petitioner(s)
VERSUS
STATE BANK OF INDIA Respondent(s)
I.A. 1-3/2016(with c/delay in filing SLP and office report)
Date : 05/01/2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Rituraj Biswas, Adv.
Ms. Sujaya Bardhan, Adv.
For Mr. Mohit Kumar Shah,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay in filing the special leave petitions is condoned.
The order of the Court dated 27.10.2016 for deposit of Rs.5,00,00,000/- (Rupees five crores only) with the Registry of this Court has not been complied with. Even otherwise, upon consideration of the case, we find no merit in these special leave petitions.
Signature Not VerifiedSpecial leave petitions are, therefore, dismissed.
Digitally signed by NEETU KHAJURIA Date: 2017.01.05 15:32:36 IST Reason: (Neetu Khajuria) (Asha Soni)
Court Master Court Master