Supreme Court - Daily Orders
A.J. Selvaraj (Since Dead) Represented ... vs Central Bank Of India on 7 December, 2022
Bench: Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.24 COURT NO.7 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)………….. Diary No(s).34040/2022
(Arising out of impugned final judgment and order dated 27-01-2022
in WA No.6356/2013 passed by the High Court Of Karnataka At
Bengaluru)
A.J. SELVARAJ (SINCE DEAD) REPRESENTED
BY HIS LEGAL REPRESENTATIVES Petitioner(s)
VERSUS
CENTRAL BANK OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.173979/2022-CONDONATION OF DELAY
IN FILING)
Date : 07-12-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Kumar Parimal, Adv.
Mr. Smarhar Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner and having perused the material placed on record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petition seeking special leave to appeal is, accordingly, dismissed.
Signature Not Verified
All pending applications also stand disposed of. Digitally signed by ARJUN BISHT Date: 2022.12.07 16:35:48 IST Reason:
(ARJUN BISHT) (MONIKA DEY)
COURT MASTER (SH) BRANCH OFFICER