Supreme Court - Daily Orders
Himanshu Verma vs Almora Urban Co- Operative Bank Ltd. on 15 December, 2022
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.32 COURT NO.8 SECTION X
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). 38788/2022
(Arising out of impugned judgment and order dated 23-05-2022 in SA
No. 67/2022 passed by the High Court of Uttarakhand at Nainital)
HIMANSHU VERMA Petitioner(s)
VERSUS
ALMORA URBAN CO- OPERATIVE BANK LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.188533/2022-CONDONATION OF DELAY
IN FILING and IA No.188537/2022-PERMISSION TO FILE LENGTHY LIST OF
DATES )
Date : 15-12-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Ms. Ruchira Gupta Adv.
Mr. Salvador Santosh Rebello, AOR
Mr. Manu Agarwal Adv.
Mr. Raghav Sharma Adv.
Ms. Urvi Kapoor Adv.
Ms. Eccha Shukla, Adv.
Ms. Nidhi Vardhan Adv.
Mr. Kanishk Arora, Adv.
Mr. Rahul Kapoor Adv.
Ms. Shakshi Goyal, Adv
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
The question of law is left open.
Signature Not VerifiedPending application(s), if any, shall stand disposed of.
Digitally signed by NIRMALA NEGI Date: 2022.12.16 17:40:26 IST Reason:(POOJA SHARMA) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)