Supreme Court - Daily Orders
Tirupati Rice Mills Pvt Ltd vs Central Bank Of India on 22 November, 2018
Bench: Arun Mishra, Ashok Bhushan
ITEM NO.2 COURT NO.6 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). 10494/2018
(Arising out of impugned final judgment and order dated 20-09-2016
in WP No. 5703/2015 passed by the High Court Of Judicature At
Bombay)
TIRUPATI RICE MILLS PVT LTD Petitioner(s)
VERSUS
CENTRAL BANK OF INDIA & ANR. Respondent(s)
Date : 22-11-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Rabin Majumder, AOR
Mr. Rajesh Sharma, Adv.
Mr. Vipin Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order. Consequently, the special leave petition is dismissed.
Pending application, if any, is also disposed of.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by NEELAM GULATI Date: 2018.11.24 11:39:41 IST Reason: