Supreme Court - Daily Orders
The Authorised Officer State Bank Of ... vs M/S Ramakrishna Township And Projects ... on 10 January, 2020
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.9 COURT NO.11 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).30635/2019
(Arising out of impugned final judgment and order dated 29-10-2019
in WP No. 5058/2019 passed by the High Court For The State Of
Telangana At Hyderabad)
THE AUTHORISED OFFICER STATE BANK OF INDIA Petitioner(s)
VERSUS
M/S RAMAKRISHNA TOWNSHIP AND PROJECTS PVT.
LIMITED & ORS. Respondent(s)
Date : 10-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Vijay Hansaria, Sr.Adv.
Mr. Anil Kumar Sangal, AOR
Mr. Siddharth Sangal, Adv.
Mr. Nilanjai Tandon, Adv.
For Respondent(s) Mr. Sham Divan, Sr. Adv.
Mr. Pratap P., Adv.
Mr. Somanadri Goud Katam, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
However, the direction that is issued by the High Court to refund the amount of Rs.4,40,25,000/- with interest at the rate of Rs. 9% to the first respondent shall be complied with, within a period of four weeks.
Signature Not Verified Digitally signed by BALA PARVATHIList thereafter.
Date: 2020.01.13 17:11:46 IST Reason: (B.Parvathi) (Anand Prakash) Court Master Court Master