Supreme Court - Daily Orders
Bank Of India vs Sanjeev Narula on 17 November, 2025
Diary No. 55628/2025
ITEM NO.19 COURT NO.8 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 55628/2025
[Arising out of impugned final judgment and order dated 29-07-2025
in LPA No. 472/2025 passed by the High Court of Delhi at New Delhi]
BANK OF INDIA Petitioner(s)
VERSUS
SANJEEV NARULA & ORS. Respondent(s)
FOR ADMISSION
IA No. 288378/2025 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS,IA No. 288377/2025 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES,
Date : 17-11-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :Mr. Tushar Mehta, Solicitor General
Mr. Chandrashekhar A. Chakalabbi, AOR
Mr. Jatin Kumar, Adv.
Mr. S.k Pandey, Adv.
Mr. Awanish Kumar, Adv.
Mr. Anshul Rai, Adv.
Mr. Rahul Singh Latwal, Adv.
For Respondent(s) :Mr. Nakul Mohta, Adv.
Ms. Misha Rohatgi, AOR
Mr. Ayush Kashyap, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by CHANDRESH Date: 2025.11.17 16:35:26 IST Reason: 1 Diary No. 55628/2025
1. Tag with SLP (C)Nos.20618-20619/2025.
2. We are informed by Mr. Tushar Mehta, the learned Solicitor General that SLP (C) Nos. 20618-20619/2025 are being listed tomorrow i.e. 18.11.2025 and requested to take up these matters on 19.11.2025.
3. In view of the above, Registry is directed to delete these matters i.e. SLP (C) Nos. 20618-20619/2025 from the tomorrow’s Cause List dated 18.11.2025.
4. List all the matters on 19.11.2025.
(CHANDRESH) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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