Supreme Court - Daily Orders
The Baroda Central Co. Op. Bank Ltd vs State Of Gujarat on 17 January, 2014
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ITEM NO.24 COURT NO.6 SECTION IIB
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 (Crl)... 2014
CRLMP.NO(s). 127/2014
(From the judgement and order dated 04/09/2012 in CRLMA No.12095/2012, of
The HIGH COURT OF GUJARAT AT AHMEDABAD)
THE BARODA CENTRAL CO. OP. BANK LTD Petitioner(s)
VERSUS
STATE OF GUJARAT & ANR Respondent(s)
(With appln(s) for permission to file SLP)
Date: 17/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Nilessh Pandeya, Adv.
Mr. Purvish Jitendra Malkan,Adv.
Ms. Sharita P.Malkan, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Permission to file SLP is granted.
We see no reason to interfere with the impugned order. The special leave petition is dismissed.
|(Shashi Sareen) | (Veena Khera) | | Court Master | Court Master |