Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Authorised Officer, Central Bank Of ... vs Sri Debashish Nandi . on 26 November, 2018

Bench: A.M. Khanwilkar, Ashok Bhushan

                                                  1



     ITEM NO.44                           COURT NO.13                  SECTION XVI

                              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).16238/2015

     (Arising out of impugned final judgment and order dated 05-02-2015
     in FMAT No. 1385/2014 passed by the High Court At Calcutta)

     AUTHORISED OFFICER, CENTRAL BANK OF INDIA               & ANR.    Petitioner(s)

                                                 VERSUS

     SRI DEBASHISH NANDI            & ORS.                            Respondent(s)

     WITH
     SLP(C) No. 26977/2015 (XVI)

     SLP(C) No. 30339/2017 (XVI)

     Date : 26-11-2018 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.M. KHANWILKAR
                         HON'BLE MR. JUSTICE ASHOK BHUSHAN


     For Petitioner(s)             Mr. O. P. Gaggar, AOR
                                   Mr. Aditya Gaggar,Adv.

                                   Mr. Ashok Kumar Jain,Adv.
                                   Mr. Pankaj Jain,Adv.
                                   Mr. Bijoy Kumar Jain, AOR

                                   Mr. Rauf Rahim, AOR
                                   Mr. Manisha Pandey,Adv.

     For Respondent(s)             Mr. Mudit Sharma, AOR

                                   Mr. Sukesh Ghosh,Adv.
                                   Mr. P.C.Das,adv.
                                   Ms. Shashi Kiran, AOR

     For intervenor
Signature Not Verified
                                   Dr.   Lalit Bhasin,Adv.
                                   Ms.   Nina Gupta,Adv.
Digitally signed by
BALA PARVATHI
Date: 2018.11.27
16:55:00 IST
Reason:                            Ms.   Palak Chadha,Adv.
                                   Mr.   Dhawal Jan,Adv.
                                   Mr.   Mudit Sharma,Adv.
                                2

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

Special Leave Petition (C)No.16238/2015:

In view of the subsequent development, nothing survives in the matter.
The Special Leave Petition is disposed of leaving questions of law open.
SLP(C) No. 26977/2015:
SLP(C) No. 30339/2017:
List these matters on a non-miscellaneous day, in the 3rd week of January, 2019.
Interim relief to continue until further orders.
(B.Parvathi) (Anita Rani Ahuja) Court Master Branch Officer