Supreme Court - Daily Orders
M/S Pnb Housing Finance Ltd. vs Usha Rani . on 14 August, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.40 COURT NO.4 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).22197/2015
(Arising out of impugned final judgment and order dated 11/03/2015
in WP No.2356/2015 passed by the High Court of Delhi at New Delhi)
M/S PNB HOUSING FINANCE LTD. Petitioner(s)
VERSUS
USHA RANI & ORS. Respondent(s)
(With interim relief and office report)
Date : 14/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr.Rajat Aneja, Adv.
Ms.Chandrika Gupta, Adv.
Mr. Atul Kumar, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2015.08.14
16:21:35 IST
Reason: