Supreme Court - Daily Orders
Nirmala Devi vs Punjab National Bank on 15 December, 2022
Bench: S. Abdul Nazeer, Hima Kohli
ITEM NO.18 COURT NO.3 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1050/2022
NIRMALA DEVI Petitioner(s)
VERSUS
PUNJAB NATIONAL BANK & ORS. Respondent(s)
(FOR ADMISSION and IA No.181604/2022-EXEMPTION FROM FILING O.T. )
Date : 15-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Shyamal Kumar, AOR
Ms. Jyoti Ram, adv.
Ms. Priya Dagar, Adv.
Mr. Sidharth Goswami, Adv.
Ms. Monika Sharma, Adv.
Mr. Samdarsi Sanjay, Adv.
Mr. Jatin Nagar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We decline to entertain this Petition filed under Article 32 of the Constitution of India. The Writ Petition is dismissed. However, we request the High Court to dispose of the Civil Revision as expeditiously as possible.
Pending Application, if any, also stand disposed of.
(NEELAM GULATI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS
Signature Not Verified
COURT MASTER (NSH)
Digitally signed by
Anita Malhotra
Date: 2022.12.19
16:17:56 IST
Reason: