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Phr Invent Educational Society vs Uco Bank on 20 May, 2022

Bench: B.R. Gavai, A.S. Bopanna

     ITEM NO.14                                 COURT NO.14                   SECTION XII-A

                                     S U P R E M E C O U R T O F        I N D I A
                                             RECORD OF PROCEEDINGS

     Petition for Special Leave to Appeal (C)                     No.    8867/2022

     (Arising out of impugned final judgment and order dated 04-02-2022
     in WP No. 5275/2021 passed by the High Court For The State Of
     Telangana at Hyderabad)

     PHR INVENT EDUCATIONAL SOCIETY                                           Petitioner(s)

                                                         VERSUS

     UCO                  BANK & ORS.                                         Respondent(s)

     (FOR ADMISSION and I.R. )

     Date : 20-05-2022 This petition was called on for hearing today.

     CORAM :                    HON'BLE MR. JUSTICE B.R. GAVAI
                                HON'BLE MR. JUSTICE A.S. BOPANNA


     For Petitioner(s)                   Mr.   R. Basant, Sr. Adv.
                                         Mr.   Khalid M.S., Adv.
                                         Mr.   Arsh Khan, Adv.
                                         Mr.   Saaketh Kasibhatla, Adv.
                                         Ms.   Madhushree Maitra, Adv.
                                         Mr.   Manu Krishnan, Adv.
                                         Mr.   A. Karthik, AOR

     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                 O R D E R

Issue notice.

There shall be a stay of operation of impugned order passed by the High Court and further proceedings of the case S.A. No.1476/2017.

(ARUSHI SUNEJA) (NIDHI BHARDWAJ) SENIOR PERSONAL ASSISTANT BRANCH OFFICER