Supreme Court - Daily Orders
K V V Prasad Rao Gupta vs State Bank Of India on 2 September, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.8 COURT NO.8 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(s) for Special Leave to Appeal (C) No(s). 5248/2021
(Arising out of impugned final judgment and order dated 12-02-2021
in WP No. 27831/2019 passed by the High Court For The State Of
Telangana At Hyderabad)
K V V PRASAD RAO GUPTA & ORS. Petitioner(s)
VERSUS
STATE BANK OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 02-09-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Sameer Shrivastava, AOR
For Respondent(s) Ms. Avrojyoti Chatterjee, AOR
Mr. Rajiv S. Roy, Adv.
Ms. Jayasree Saha, Adv.
Mr. Siddharth Dhingra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioners and considering the impugned judgment and order passed by the High Court, we see no reason to interfere with the same, more particularly, when there was suppression of material facts before the High Court that out of 16 secured properties, 12 have been sold.
No interference of this Court is called for in exercise of powers under Article 136 of the Constitution of India. Signature Not Verified Digitally signed by VISHAL ANAND Date: 2022.09.03 13:14:24 IST Reason:
The Special Leave Petition stands dismissed.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR