Supreme Court - Daily Orders
Singhania Fabexports Pvt. Ltd. And Anr. ... vs State Bank Of India on 24 October, 2016
Bench: Ranjan Gogoi, Abhay Manohar Sapre
REVISED
ITEM NO.7 COURT NO.4 SECTION IX
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). 24608/2016
(Arising out of impugned final judgment and order dated 19/08/2016
in NOM No. 519/2016 in WP No. 1471/2016 passed by the High Court of
Bombay)
SINGHANIA FABEXPORTS PVT.LTD. & ANR.
(THR ITS DIRECTOR) Petitioner(s)
VERSUS
STATE BANK OF INDIA AND ANR. Respondent(s)
(with appln. (s) for directions and exemption from filing c/c of
the impugned judgment, impleadment and permission to file
additional documents)
Date : 24/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Harsh Kaushik,Adv.
For Respondent(s) Ms. Gunjan Sharma, Adv.
Mr. T.S. Sidhu, Adv.
For M/s. M. V. Kini & Associates
Ms. Uttara Babbar, Adv.
Mr. Jay Choksey, Adv.
Mr. Prashant Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent-State Bank of India has submitted that title deeds have since been returned.
In view of the above, all applications as Signature Not Verified well as the special leave petition have become Digitally signed by NEETU KHAJURIA Date: 2016.10.28 17:15:14 IST infructuous and are accordingly disposed of.
Reason:
(Neetu Khajuria) (Asha Soni)
Court Master Court Master
ITEM NO.7 COURT NO.4 SECTION IX
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). 24608/2016
(Arising out of impugned final judgment and order dated 19/08/2016 in NOM No. 519/2016 in WP No. 1471/2016 passed by the High Court of Bombay) SINGHANIA FABEXPORTS PVT.LTD. & ANR. (THR ITS DIRECTOR) Petitioner(s) VERSUS STATE BANK OF INDIA AND ANR. Respondent(s) (with appln. (s) for directions and exemption from filing c/c of the impugned judgment, impleadment and permission to file additional documents) Date : 24/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE For Petitioner(s) Mr. Harsh Kaushik,Adv. For Respondent(s) Ms. Gunjan Sharma, Adv.
Mr. T.S. Sidhu, Adv.
For M/s. M. V. Kini & Associates UPON hearing the counsel the Court made the following O R D E R Learned counsel for the respondent-State Bank of India has submitted that title deeds have since been returned.
In view of the above, all applications as well as the special leave petition have become infructuous and are accordingly disposed of.
(Neetu Khajuria) (Asha Soni)
Court Master Court Master