Supreme Court - Daily Orders
Deputy General Manager, State Of Bank Of ... vs Grandhi Ranga Rao on 27 February, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.37 COURT NO.11 SECTION XIIA
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). 6111/2015
(Arising out of impugned final judgment and order dated 09/09/2014
in WA No. 2331/2005 passed by the High Court Of A.P. at Hyderabad)
DEPUTY GENERAL MANAGER, STATE OF BANK OF INDIA AND ANR.
Petitioner(s)
VERSUS
GRANDHI RANGA RAO Respondent(s)
(with interim relief and office report)
Date : 27/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Vikas Singh, Sr.Adv.
Mr. Sanjay Kapur,Adv.
Ms. Priyanka Das, Adv.
Mr.Anmol Chandan, Adv.
Ms. S. Deepika Kalia, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Learned Senior Counsel for the Petitioners. We find no ground to interfere.
The Special Leave Petition is dismissed.
(USHA BHARDWAJ) (TAPAN KUMAR CHAKRABORTY)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.02.28
12:25:45 IST
Reason: