Supreme Court - Daily Orders
Vijaya Bank vs Mohan Dass Ramana Shetty on 9 December, 2021
Bench: S. Abdul Nazeer, Krishna Murari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9773 OF 2011
VIJAYA BANK & ORS. APPELLANT(S)
VERSUS
MOHAN DAS RAMANA SHETTY RESPONDENT(S)
O R D E R
We have heard the learned counsel for the appellants. Having regard to the facts and circumstances of the case, we are not inclined to interfere with the impugned order. Accordingly the Civil Appeal is dismissed. However, the question of law is left open.
Pending application(s), if any, shall stand disposed of.
……………………………………………. .J. [S. ABDUL NAZEER] ……………………………………………. .J. [ KRISHNA MURARI] Signature Not Verified Anita Malhotra Date: 2021.12.10 NEW DELHI Digitally signed by 16:28:47 IST Reason: 9TH DECEMBER, 2021 ITEM NO.107 COURT NO.7 SECTION IV-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 9773/2011 VIJAYA BANK & ORS. Appellant(s) VERSUS MOHAN DASS RAMANA SHETTY Respondent(s) Date : 09-12-2021 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE KRISHNA MURARI For Appellant(s) Dr. Rajiv Nanda, AOR Mr. Manish Kumar Vikkey, Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed in terms of the Signed Order. Pending application(s), if any, shall stand disposed of. (SONIA BHASIN) (KAMLESH RAWAT) COURT MASTER (SH) COURT MASTER (NSH) [Signed Order is placed on the file]