Supreme Court - Daily Orders
The Management Of State Bank Of India vs Smita Sharad Deshmukh on 26 August, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Prafulla Chandra Pant
CORRECTED COPY
ITEM NO.4 COURT NO.5 SECTION XV
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). 33070/2013
(Arising out of impugned final judgment and order dated 23/08/2013
in WPC No. 1470/2012 passed by the High Court of Bombay At Nagpur)
THE MANAGEMENT OF STATE BANK OF INDIA Petitioner(s)
VERSUS
SMITA SHARAD DESHMUKH & ANR. Respondent(s)
Date : 26/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE PRAFULLA CHANDRA PANT
For Petitioner(s) Mr. Sanjay Kapur ,Adv.
Ms. Priyanka Das, Adv.
Ms. Lekha Vishwanath, Adv.
Mr. Nipur Saxena, Adv.
Ms. Divya Anand, Adv.
For Respondent(s) Mrs. Meenakshi Arora, Sr. Adv.
Mr. Pradeep Misra ,Adv.
Mr. Daleep Kr. Dhyani, Adv.
Mr. Rabin Majumder ,Adv.1
UPON hearing the counsel the Court made the following
O R D E R
At the request of the learned counsel for the parties, matter is adjourned.
Post the matter after a week.
(Rajni Mukhi) (Usha Sharma)
Signature Not Verified Sr. P.A. Court Master
Digitally signed by
Rajni Mukhi
Date: 2014.08.29
16:43:58 IST
Reason:
ITEM NO.4 COURT NO.5 SECTION XV
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). 33070/2013
(Arising out of impugned final judgment and order dated 23/08/2013 in WPC No. 1470/2012 passed by the High Court of Bombay At Nagpur) THE MANAGEMENT OF STATE BANK OF INDIA Petitioner(s) VERSUS SMITA SHARAD DESHMUKH & ANR. Respondent(s) Date : 26/08/2014 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE For Petitioner(s) Mr. Sanjay Kapur ,Adv.
Ms. Priyanka Das, Adv.
Ms. Lekha Vishwanath, Adv. Mr. Nipur Saxena, Adv.
Ms. Divya Anand, Adv.
For Respondent(s) Mrs. Meenakshi Arora, Sr. Adv.
Mr. Pradeep Misra ,Adv.
Mr. Daleep Kr. Dhyani, Adv. Mr. Rabin Majumder ,Adv.
UPON hearing the counsel the Court made the following O R D E R At the request of the learned counsel for the parties, matter is adjourned.
Post the matter after a week.
(Rajni Mukhi) (Usha Sharma)
Sr. P.A. Court Master