Supreme Court - Daily Orders
M/S Gill Enterprises vs Nainital Bank Limited on 13 November, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 10933 OF 2018
(Arising out of SLP (C) No. 28899/2018)
M/S GILL ENTERPRISES & ANR. Appellant(s)
VERSUS
NAINITAL BANK LIMITED Respondent(s)
O R D E R
Leave granted.
The appeal is allowed in terms of the judgment dated 01.11.2018 passed by this Court in Civil Appeal No. 10873 of 2018 titled as “M/s Hindon Forge Pvt. Ltd. & Anr. vs. The State of Uttar Pradesh through District Magistrate Ghaziabad & Anr.” .......................... J. (ROHINTON FALI NARIMAN) .......................... J. (NAVIN SINHA) New Delhi;
November 13, 2018.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.11.15 17:01:43 IST Reason: ITEM NO.15 COURT NO.7 SECTION X 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). 28899/2018
(Arising out of impugned final judgment and order dated 27-08-2018 in TSA No. 468/2018 passed by the Debt Recovery Tribunal Dehradun) M/S GILL ENTERPRISES & ANR. Petitioner(s) VERSUS NAINITAL BANK LIMITED Respondent(s) (FOR ADMISSION and I.R. ) Date : 13-11-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Shashank Pathak, Adv.
Mr. Harsh Chopra, Adv.
Mujtaba Sherwani, Adv.
Mr. Rakesh K. Sharma, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)