Supreme Court - Daily Orders
State Bank Of India Represented By Its ... vs M/S Venshiv Pharma Chem (P) Ltd. Rep. By ... on 11 January, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.41 COURT NO.6 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). 18906/2018
(Arising out of impugned final judgment and order dated 06-04-2018
in WP No. 36677/2017 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
STATE BANK OF INDIA REPRESENTED
BY ITS CHIEF MANAGER & ANR. Petitioner(s)
VERSUS
M/S VENSHIV PHARMA CHEM (P) LTD.
REP. BY ITS MANAGING DIRECTOR
K. SAMBA SIVA REDDY & ORS. Respondent(s)
Date : 11-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. A. V. Rangam, AOR
Mr. Buddy A. Ranganadhan, Adv.
Ms. Stuti Krishna, Adv.
For Respondent(s) Mr. Byrapaneni Suyodhan, Adv.
Ms. Tatini Basu, AOR
For Applicant(s) Mr. Kotla Harshavardhan, Adv.
Ms. Mansi Sood, Adv.
Mr. Yadav Narender Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the petitioners seeking adjournment for four weeks, the matter is adjourned for four weeks.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.01.12 10:55:29 IST Reason:(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR