Supreme Court - Daily Orders
Eva Seth vs Bank Of Maharashtra on 18 August, 2021
Bench: L. Nageswara Rao, B.R. Gavai
ITEM NO.3 Court 5 (Video Conferencing) 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). 6677/2021
(Arising out of impugned final judgment and order dated 10-12-2019
in APD No. 1/2017 in CS No.270/2009 passed by the High Court At
Calcutta)
EVA SETH Petitioner(s)
VERSUS
BANK OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA 60836/2021- PERMISSION TO FILE
ADDL.DOC.)
Date : 18-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Saurav Agrawal, Adv.
Mr. Sahil Tagotra, AOR
Mr. Rohit Banerjee, Adv.
Mr. Sai Abhishek, Adv.
Ms. Dev Priya Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the order passed by the High Court. The Special Leave Petition is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NIRMALA NEGI) (ANAND PRAKASH)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
JAGDISH KUMAR
Date: 2021.08.18
17:03:09 IST
Reason: