Supreme Court - Daily Orders
M/S Parsn Medicinal Plants Pvt Ltd. vs Indian Bank on 8 March, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.17 COURT NO.3 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 (C) No(s). 5971/2019
(Arising out of impugned final judgment and order dated 21-12-2018
in WP No. 14553/2017 passed by the High Court of Judicature at
Madras)
M/S PARSN MEDICINAL PLANTS PVT LTD. & ANR. Petitioner(s)
VERSUS
INDIAN BANK & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.35133/2019-EXEMPTION FROM FILING
O.T.)
Date : 08-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Kapil Sibal, Sr. Adv.
Mr. Senthil Jagadeesan, AOR
Mr. Adit S. Pujari, Adv.
Mr. Amit Bhandari, Adv.
Ms. Sonakshi Malhan, Adv.
Ms. Suriti Chowdhary, Adv.
Ms. Mrinal Kanwar, Adv.
For Respondent(s)
Mr. C.A.Sundaram, Sr. Adv.
Mr. R. Anand Padmanabhan, Adv.
Mr. R. Srinivas, Adv.
Mr. Romil Pathak, Adv.
Mr. P. Chaturvedi, Adv.
Mr. Aravind C., Adv.
Mr. Himanshu Munshi, AOR
Mr. Avinash Kr. Bharti, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2019.03.08 Heard the learned Senior counsel appearing for the 16:47:19 IST Reason: petitioners.
We are not inclined to interfere with the impugned order passed by the High Court of Judicature at Madras.
-2-The Special Leave Petition is, accordingly, dismissed. Pending application filed in the matter also stands disposed of.
(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR