Supreme Court - Daily Orders
Prafulla Kumar Khadenga vs State Bank Of India . on 19 July, 2016
Bench: J. Chelameswar, Abhay Manohar Sapre
ITEM NO.34 COURT NO.5 SECTION XIA
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). 15945/2016
(Arising out of impugned final judgment and order dated 09/02/2016
in WPC No. 6978/2011 passed by the High Court Of Orissa At Cuttack)
PRAFULLA KUMAR KHADENGA Petitioner(s)
VERSUS
STATE BANK OF INDIA & ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 19/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Ashok Kr. P, Sr. Adv.
Mr. Arnav Dash, Adv.
Mr. Ramendra Mohan Patnaik,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Appln(s) for exemption from filing C/C of the impugned judgment is allowed.
Issue notice.
(RASHMI DHYANI) (RAJINDER KAUR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
RASHMI DHYANI
Date: 2016.07.20
17:30:08 IST
Reason: