Supreme Court - Daily Orders
Sapna Agarwal vs Canara Bank on 15 December, 2020
Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi
ITEM NO.14 Court 8 (Video Conferencing) 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).14986/2020
(Arising out of impugned final judgment and order dated 26-11-2020
in WP No.3280/2019 passed by the High Court Of Judicature At
Bombay)
SAPNA AGARWAL Petitioner(s)
VERSUS
CANARA BANK & ANR. Respondent(s)
(With applns for exemption from filing c/c of impugned judgment),
permission to file additional documents/facts/annexures)
Date : 15-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) K. V. Vishvanathan, Sr. Adv
Ms. Devanshi Singh, Adv
Ms. Natasha Dalmia, AOR
For Respondent(s) Mr. Gopal Sankarnarayanan, Sr. Adv
Mr. Ishtiaq Ali, Adv
Ms. Vinita Hombalkar, Adv.
Mr. Zaman Ali, Adv.
Mr. Hasan Murtaza, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in the matter. The Special Leave Petition is dismissed. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2020.12.16 10:43:14 IST Reason: (B.Parvathi) (Beena Jolly) Court Master Court Master