Supreme Court - Daily Orders
Sbi vs P.N Saluja on 17 February, 2014
¼
ITEM NO.24 COURT NO.6 SECTION XIV
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 (Civil) No(s).3346/2014
(From the judgement and order dated 26/11/2013 in LPA No.747/2012 of The
HIGH COURT OF DELHI AT N. DELHI)
SBI Petitioner(s)
VERSUS
P.N SALUJA Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment and
prayer for interim relief and office report)
Date: 17/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Sidharth Luthra, ASG
Mr. Gurmohan Singh Bedi, Adv.
Mr. Anil Kumar Sangal,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
We do not see any merit in this special leave petition, which is hereby dismissed.
|(Sanjay Kumar) | (Veena Khera) | | Court Master | Court Master |