Supreme Court - Daily Orders
State Bank Of India vs Kuldeep Raj on 1 April, 2015
Bench: Vikramajit Sen, Abhay Manohar Sapre
ITEM NO.41 COURT NO.10 SECTION IVB
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). 9510-9511/2015
(Arising out of impugned final judgment and order dated 11/12/2014
in LPA No. 731/2012 and order dated 27/02/2015 in RA No.LP18/2015
passed by the High Court of Punjab & Haryana at Chandigarh)
STATE BANK OF INDIA & ANR. Petitioner(s)
VERSUS
KULDEEP RAJ Respondent(s)
(with interim relief)
Date : 01/04/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. L. Nageshwar Rao, Sr.Adv.
Mr. Sanjay Kapur,Adv.
Ms. Daisy Hannah, Adv.
Ms. Shubhra Kapur, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned Senior Counsel for the Petitioners. We find no ground to interfere under Article 136 of the Constitution of India. The Special Leave Petitions are dismissed.
However, the question of law is left open.
(USHA BHARDWAJ) (PARDEEP KUMAR)
AR-CUM-PS AR-CUM-PS
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.04.04
13:10:32 IST
Reason: