Supreme Court - Daily Orders
A.K. Bhardwaj vs Kotak Mahindra Bank General Manager on 17 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.30 COURT NO.4 SECTION XIV
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 (C) NO(S). 17099/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 23-02-2017
IN WPC NO. 748/2017 PASSED BY THE HIGH COURT OF DELHI AT NEW DELHI)
A.K. BHARDWAJ & ANR. PETITIONER(S)
VERSUS
KOTAK MAHINDRA BANK & ORS. RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.52461/2017-PERMISSION TO FILE
LENGTHY LIST OF DATES)
Date : 17-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Dushyant Dave, Sr. Adv.
Mr. M.C. Kochar, Adv.
Mr. Mohit Kochar, Adv.
Mr. Kamal Mohan Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioners and perused the relevant material.
Permission to file lengthy list of dates is granted.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.07.19
15:58:14 IST
Reason: