Supreme Court - Daily Orders
State Bank Of India Represented By Its ... vs M/S Venshiv Pharma Chem (P) Ltd. Rep. By ... on 24 August, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.8 COURT NO.8 SECTION XII-A
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). 18906/2018
(Arising out of impugned final judgment and order dated 06-04-2018
in WP No. 36677/2017 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
STATE BANK OF INDIA REPRESENTED BY ITS CHIEF MANAGERPetitioner(s)
& ANR.
VERSUS
M/S VENSHIV PHARMA CHEM (P) LTD. REP. BY ITS MANAGING DIRECTOR K.
SAMBA SIVA REDDY & ORS. Respondent(s)
(FOR ADMISSION and I.R. )
Date : 24-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. C.A.Sundram, Sr. Adv.
Mr. A. V. Rangam, AOR
Mr. Buddy A.Ranganadhan, Adv.
Ms. Stuti Krishan, Adv.
For Respondent(s) Mr. Basava Prabhu S.Patil, Sr. Adv.
Mr. C.B.Sidharth, Adv.
Mr. T.Madhusudhan, Adv.
Mr. Suyodhan Byrapaneni, Adv.
Ms. Tatini Basu, AOR
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meantime, there shall be stay of operation of the impugned judgment and order of the High Court.
Signature Not Verified Digitally signed by SHASHI SAREEN Date: 2018.08.25 12:23:40 IST Reason: (SHASHI SAREEN) (TAPAN KUMAR CHAKRABORTY) AR CUM PS BRANCH OFFICER