Supreme Court - Daily Orders
The Jammu And Kashmir Bank Ltd. vs Asif Faisal on 7 November, 2014
Bench: Ranjan Gogoi, Rohinton Fali Nariman
ITEM NO.28 COURT NO.9 SECTION XVIA
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)......CC NO(S).
17260/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 11/07/2014
IN CFA NO. 100/2012 PASSED BY THE HIGH COURT OF J & K AT SRINAGAR)
J & K BANK LTD. & ANR. Petitioner(s)
VERSUS
ASIF FAISAL & ORS. Respondent(s)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP)
Date : 07/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Z.A. Shah, Sr. Adv.
Ms. Purnima Bhat Kak, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
Delay condoned.
Issue notice.
[VINOD LAKHINA] [ASHA SONI] COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.11.08 13:36:23 IST Reason: