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Chief General Manager State Bank Of ... vs V.P. Srivastava on 13 April, 2018

Bench: Kurian Joseph, Mohan M. Shantanagoudar, Navin Sinha

     ITEM NO.28                               COURT NO.5                      SECTION XI
                                    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).   8304/2018

     (Arising out of impugned final judgment and order dated 12-01-2018
     in WA No. 45227/2003 passed by the High Court Of Judicature At
     Allahabad)

     CHIEF GENERAL MANAGER, STATE BANK OF INDIA & ORS.                            Petitioner(s)

                                                        VERSUS

     V.P. SRIVASTAVA                                                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.46216/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.46215/2018-EXEMPTION FROM
     FILING O.T.)

     Date : 13-04-2018 This petition was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE KURIAN JOSEPH
                             HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
                             HON'BLE MR. JUSTICE NAVIN SINHA

     For Petitioner(s)                   Mr.   Sanjay Kapur, AOR
                                         Ms.   Megha Karnwal, Adv.
                                         Ms.   Mansi Kapur, Adv.
                                         Ms.   Shubhra Kapur, Adv.

     For Respondent(s)                   Mr.   Pram Mishra, Adv.
                                         Mr.   Krishnam Mishra, Adv.
                                         Mr.   Nishant Kumar, Adv.
                                         Mr.   Shashank Singh, Adv.
                                         Mr.   K.M. Mishra, Adv.
                                         Ms.   Anisha Upadhyay, AOR

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Applications seeking exemption from filing Official Translation and Certified Copy of the impugned order are allowed.

Issue notice.

Learned counsel for the sole respondent, who is on caveat, accepts and waives formal notice. He may file his counter affidavit within four weeks.

In the meanwhile, there shall be stay of operation of the 16:58:19 IST Reason: impugned judgment and order of the High Court.

     (R. NATARAJAN)                                                               (RENU DIWAN)
COURT MASTER (SH)   ASST.REGISTRAR