Supreme Court - Daily Orders
State Bank Of India Chief Manager vs Satish Kumar Mittal on 7 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
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ITEM NO.6 COURT NO.9 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(s). 25828/2018
(Arising out of impugned final judgment and order dated 09-04-2018
in WP(C) No. 677/2017 passed by the High Court Of Delhi At New
Delhi)
STATE BANK OF INDIA CHIEF MANAGER Petitioner(s)
VERSUS
SATISH KUMAR MITTAL & ORS. Respondent(s)
( IA No.120506/2018-CONDONATION OF DELAY IN FILING and IA
No.120510/2018-CONDONATION OF DELAY IN REFILING )
WITH
Diary No(s). 25830/2018 (XIV)
( IA No.120582/2018-CONDONATION OF DELAY IN FILING and IA
No.120588/2018-CONDONATION OF DELAY IN REFILING)
Diary No(s). 25831/2018 (XIV)
( IA No.120307/2018-CONDONATION OF DELAY IN FILING and IA
No.120311/2018-CONDONATION OF DELAY IN REFILING)
Diary No(s). 25829/2018 (XIV)
(FOR ADMISSION and I.R. and IA No.121394/2018-CONDONATION OF DELAY
IN FILING and IA No.121396/2018-CONDONATION OF DELAY IN REFILING)
Date : 07-09-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Sanjiv Kakra, Adv.
Signature Not Verified
Mr. Bhim Sen Jain, Adv.
Ms. Prerna Mehta, AOR
Digitally signed by
SHASHI SAREEN
Date: 2018.09.08
12:23:23 IST
Reason:
For Respondent(s)
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UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
We do not find any merit in these petitions. The Special Leave Petitions are accordingly dismissed. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (TAPAN KUMAR CHAKRABORTY) AR CUM PS BRANCH OFFICER