Supreme Court - Daily Orders
Om Prakash Doot vs State Bank Of India And Anr on 8 August, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.32 COURT NO.4 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). 19232/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16-12-2016
IN SA NO. 1025/2016 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
OM PRAKASH DOOT PETITIONER(S)
VERSUS
STATE BANK OF INDIA AND ANR RESPONDENT(S)
(FOR EXEMPTION FROM FILING O.T. ON IA 45764/2017)
Date : 08-08-2017 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Amit Wadhwa, Adv.
Mr. Amit K. Srivastava, Adv.
Mr. Raunak Parekh, Adv.
Mr. Sanjay K. Hadala, Adv.
Dr. Vinod Kumar Tewari, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Exemption from filing O.T. is granted. We do not find any legal and valid ground for interference. The Special Leave Petition is accordingly dismissed.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.08.09
18:05:51 IST
Reason: