Supreme Court - Daily Orders
Kalavati Devi vs Allahabad Distt Cooperative Bank Ltd on 9 July, 2015
Bench: V. Gopala Gowda, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
I.A. No. 1 of 2014
IN
WRIT PETITION (C) D. 25471 OF 2013
KALAVATI DEVI ... PETITIONER(S)
VERSUS
ALLAHABAD DISTRICT CO-OPERATIVE
BANK LTD. ...RESPONDENT(S)
O R D E R
Heard learned counsel for the petitioner. Interlocutory Application No. 1 of 2014 is dismissed.
The writ petition is dismissed as non-maintainable.
...........................J. (V. GOPALA GOWDA) ..........................J. (S.A. BOBDE) NEW DELHI, JULY 9, 2015 Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2015.07.13 11:27:20 IST Reason: ITEM NO.2 COURT NO.10 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A. No. 1/2014 in Writ Petition(s)(Civil) Diary No(s). 25471/2013 KALAVATI DEVI Petitioner(s) VERSUS ALLAHABAD DISTT COOPERATIVE BANK LTD Respondent(s) (For appeal against Registrar's Order dated 29.08.2013 and office report) Date : 09/07/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE S.A. BOBDE For Petitioner(s) Mr. Satya Mitra Garg,Adv.
Ms. Manju Aggarwal, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the petitioner. Interlocutory Application No. 1 of 2014 is dismissed.
The writ petition is dismissed as non-maintainable.
(S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER (Signed order is placed on the file)