Supreme Court - Daily Orders
Sonali Shivram Dupare vs The Thane District Central Cooperative ... on 7 May, 2018
Bench: Kurian Joseph, Mohan M. Shantanagoudar
ITEM NO.27 COURT NO.5 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). 11177/2018
(Arising out of impugned final judgment and order dated 12-04-2018
in WP No. 3963/2018 passed by the High Court Of Judicature At
Bombay)
SONALI SHIVRAM DUPARE & ORS. Petitioner(s)
VERSUS
THE THANE DISTRICT CENTRAL COOPERATIVE BANK & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.63304/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.63308/2018-EXEMPTION FROM
FILING O.T. )
Date : 07-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. C.U. Singh,Sr.Adv.
Mr. Abhay Anil Anturkar,Adv.
Mr. Vivek Thackare,Adv.
Dr. R. R. Deshpande, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We request the High Court to expedite the hearing of the Writ Petition No.3963/2018 and dispose of the same expeditiously.
We also direct the Authorities concerned and the Bank, in case any appointment is made, to make it explicitly clear in the offer of appointment that the appointment is made subject to the result of the Writ Petition No.3963/2018 pending on the file of High Court of Judicature at Bombay.
The special leave petition is, accordingly, disposed of. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by NARENDRA PRASAD (NARENDRA PRASAD) Date: 2018.05.08 14:38:19 IST (RENU DIWAN) Reason: COURT MASTER ASSISTANT REGISTRAR