Supreme Court - Daily Orders
Barmer Central Cooperative Bank ... vs Bhanwar Singh Khinchi on 4 May, 2018
Bench: Abhay Manohar Sapre, A.M. Khanwilkar
ITEM NO.10 COURT NO.12 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). 10638/2018
(Arising out of impugned final judgment and order dated 19-01-2018
in DBSAW No. 1157/2017 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
BARMER CENTRAL COOPERATIVE BANK LIMITED Petitioner(s)
VERSUS
BHANWAR SINGH KHINCHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.59663/2018-EXEMPTION FROM FILING
O.T.)
Date : 04-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. H.D. Thanvi, Adv.
Ms. Preeti Thanvi, Adv.
Mr. Rishi Matoliya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, stand(s) disposed of. (SONALI SAUND) Signature Not Verified (TAPAN KUMAR CHAKRABORTY) SENIOR PERSONAL ASSISTANT Digitally signed by SONALI SAUND Date: 2018.05.08 COURT MASTER 10:16:20 IST Reason: