Supreme Court - Daily Orders
M/S. Dynamic Continental Pvt. Ltd. (Now ... vs Uco Bank on 11 December, 2015
Bench: Chief Justice, A.K. Sikri, R. Banumathi
ITEM NO.38 COURT NO.1 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 (C) No(s). 31588/2015
(Arising out of impugned final judgment and order dated 13/10/2015
in RFA No. 38/2011,13/10/2015 in CM No. 22841/2015 passed by the
High Court Of Delhi At New Delhi)
M/S. DYNAMIC CONTINENTAL PVT. LTD.
(NOW KNOWN AS CURO INDIA PVT. LTD) Petitioner(s)
VERSUS
UCO BANK Respondent(s)
Date : 11/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Varinder Kumar Sharma,Adv.
Mr. Nawal Kishore Sahu,Adv.
Ms. Shraddha Saran,Adv.
Mr. Brajesh Pandey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated on behalf of the petitioner, post immediately after ensuing winter vacation.
(MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Mahabir Singh
Date: 2015.12.11
16:08:47 IST
Reason: