Supreme Court - Daily Orders
Bharat Jayantilal Thakker vs Union Bank Of India Through Its Branch ... on 23 November, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.31 COURT NO.2 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). 31818/2015
(Arising out of impugned final judgment and order dated 07/09/2015
in CA No. 1200/2015,07/09/2015 in WP No. 4875/2015 passed by the
High Court Of Bombay)
BHARAT JAYANTILAL THAKKER Petitioner(s)
VERSUS
UNION BANK OF INDIA & ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 23/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s)
Mr. Garvesh Kabra,Adv.
Ms. Pooja Kabra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
List again after four weeks.
To await pronouncement of order in SLP (C) No.12772 of 2015. In the meantime, there shall be stay on eviction of the petitioner from the suit premises.
(ASHOK RAJ SINGH) (VEENA KHERA)
Court Master Court Master
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2015.11.23
17:31:03 IST
Reason: