Supreme Court - Daily Orders
Subhash Trimbak Tumkar vs Bank Of Baroda And Ors. on 21 January, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
ITEM NO.1 COURT NO.14 SECTION IX
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).32208/2015
(Arising out of impugned final judgment and order dated 28-10-
2015 in WP No. 10715/2015 passed by the High Court Of Judicature
At Bombay)
SUBHASH TRIMBAK TUMKAR Petitioner(s)
VERSUS
BANK OF BARODA AND ORS. Respondent(s)
(IA NO.80236/2018 – CLARIFICATION/DIRECTION )
WITH
SLP(C) No. 31818/2015 (IX)
SLP(C) No. 32880/2015 (IX)
Date : 21-01-2019 These matters were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Varun Singh, AOR
Mr. Gaurav Nair, Adv.
Pranati Bhatnagar, Adv.
Mr. Garvesh Kabra, AOR
Ms. Pooja Kabra, Adv.
Mr. Abhisth Kumar, AOR
For Respondent(s) Mr. O. P. Gaggar, AOR
Mr. Aditya Gaggar, Adv.
Mr. Suresh Khadar, Adv.
Ms. Praveena Gautam, AOR
Mr. Pawan Shukla, Adv.
Mr. Jitesh P. Gupta, Adv.
Signature Not Verified
Mr.Raja Ram, Adv.
Digitally signed by
VISHAL ANAND
Date: 2019.01.23
13:06:57 IST
Reason: Mr. Rohit K. Singh, AOR
Mr. Abhigya, Adv.
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Mr. Pradeep Kumar Dubey, AOR
Mr. K.N. Agnihotri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petitions are disposed of in terms of Orders passed in Vishal N. Kalsaria versus Bank of India and others [(2016) 3 SCC 762] Pending application(s) stand disposed of.
(GEETA AHUJA) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)
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