Supreme Court - Daily Orders
Syndicate Bank vs The State Of Karnataka on 28 February, 2019
Bench: S.A. Bobde, Sanjay Kishan Kaul, Deepak Gupta
1
ITEM NO.102 COURT NO.3 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
Petition(s) for Special Leave to Appeal (C) No(s). 23723/2007
(Arising out of impugned final judgment and order dated
06-09-2007 in OSA No. 9/1999 passed by the High Court Of
Karnataka At Bengaluru)
SYNDICATE BANK Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
Date :28-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr.Adarsh B. Dial, Sr. Adv.
Ms. Sumati Anand, Av.
Mr. Ananya Datta Majumdar, Av.
Mr. Rajiv Nanda, AOR
For Respondent(s) Mr. Devadatt Kamat, AAG
Mr. V. N. Raghupathy, AOR
Mr. Javedur Rahman, Av.
Mr. Aditya Bhat, Adv.
Mr. Parikshit P Angadi, Adv.
Ms. Abhilasha Das, Adv.
Mr. Delep Goswami, Adv.
Mr. Anirrud Goswami, Adv.
Mr. Jay Kishor Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified A similar issue was resolved by the parties Digitally signed by CHARANJEET KAUR Date: 2019.03.01 17:41:07 IST Reason: themselves in C.A. Nos. 7824-7828/2004, titled, Syndicate Bank Vs. Estate Officer & Manager (Recoveries) & Ors., decided on 20.02.2019.
2In the present case, the learned counsels for the parties, in particular, the Syndicate Bank, seek time to explore the possibility of a settlement.
Stand over to 13.03.2019 as part-heard.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar