Supreme Court - Daily Orders
Punjab National Bank vs Atmanand Singh And Ors on 4 February, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari
1
ITEM NO.11 COURT NO.7 SECTION XVI
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). 11603/2017
(Arising out of impugned final judgment and order dated 23-02-2017
in LPA No. 310/2009 23-02-2017 in CWJC No. 867/1999 passed by the
High Court Of Judicature At Patna)
PUNJAB NATIONAL BANK & ORS. Petitioner(s)
VERSUS
ATMANAND SINGH AND ORS & ORS. Respondent(s)
Date : 04-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s)
Mr. Dhruv Mehta, Sr. Adv.
Mr. Rajesh Kumar-I, AOR
Mr. Anant Gautam, Adv.
Ms. Sakshi Gaur, Adv.
Mr. Sorabh Dahiya, Adv.
Mr. Vibhu Sharma, Adv.
Mr. Nipun Sharma, Adv.
Mr. Anmol Mehta, Adv.
For Respondent(s)
Mr. J.S. Attri, Sr. Adv.
Mr. Varinder Kumar Sharma, Adv.
Mr. Chandra Nand Jha, Adv.
Mr. Chandan Kumar, AOR
Mr. Devashish Bharuka, AOR
Mr. Ravi Bharuka, adv.
Ms. Sarvshree, Adv.
Mr. Gestine George, Adv.
Signature Not Verified
Ms. Srishti Agarwal, Adv.
Digitally signed by
DEEPAK SINGH
Date: 2020.02.05
17:27:42 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 Arguments concluded.
Judgment reserved.
As prayed, one week’s time is granted to the learned counsel for the petitioners to file written submissions. (DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)