Supreme Court - Daily Orders
M.K.Resely vs Union Bank Of India on 29 July, 2022
Bench: Indira Banerjee, V. Ramasubramanian
ITEM NO.21 COURT NO.6 SECTION XI-A
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). 12357/2022
(Arising out of impugned final judgment and order dated 22-06-2022
in WA No. 537/2022 passed by the High Court of Kerala at Ernakulam)
M.K.RESELY & ORS. Petitioner(s)
VERSUS
UNION BANK OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.95025/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 29-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. K. Parameshwar, AOR
Ma. A. Sregurupriya, Adv.
Mr. M.V. Mukunda, Adv.
For Respondent(s) Mr. Rohit Rajershi, Adv.
Mr. Ankur Kashyap, AOR
Mr. AG Sathyanarayana, Adv.
Mr. Aman Bajaj, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We find no grounds to interfere with the impugned judgment and order of the High Court in exercise of jurisdiction under Article 136 of the Constitution of India.
The special leave petition is, accordingly, dismissed. Pending applications, if any, stand disposed of accordingly.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2022.07.29 18:30:45 IST Reason: (GULSHAN KUMAR ARORA) (MATHEW ABRAHAM) AR-CUM-PS COURT MASTER (NSH)