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Supreme Court - Daily Orders

M/S Crest Steel And Power Pvt Ltd vs Punjab National Bank on 20 July, 2018

Bench: Ranjan Gogoi, R. Banumathi

                                                      1




     ITEM NO.20                               COURT NO.2                 SECTION IV-A

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

                          Petition for Special Leave to Appeal (C)      No.15398/2018

     (Arising out of impugned final judgment and order dated 10-05-2018
     in MP No. 2271/2018 passed by the High Court of M.P Principal Seat
     at Jabalpur)

     M/S CREST STEEL AND POWER PVT LTD                                     Petitioner(s)

                                                     VERSUS

     PUNJAB NATIONAL BANK & ORS.                                           Respondent(s)

     (FOR ADMISSION and I.R. and IA No.82807/2018-PERMISSION TO FILE
     ADDITIONAL DOCUMENTS )

     Date : 20-07-2018 This petition was called on for hearing today.


     CORAM :
                            HON'BLE MR. JUSTICE RANJAN GOGOI
                            HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                 Mr.   Amit Sibal, Sr. Adv.
                                       Mr.   S.B. Upadhyay, Adv.
                                       Mr.   Sandeep Bisht, Adv.
                                       Mr.   Aditya Dhar, Adv.
                                       Mr.   Ranjan Kumar Pandey, AOR
                                       Mr.   Anuj Tiwari, Adv.
                                       Mr.   Shrey Vardhan Rateria, Adv.


     For Respondent(s)                 Mr.   Rajesh Kumar-I, AOR
                                       Mr.   Gaurav Kumar Singh, Adv.
                                       Mr.   Anant Gautam, Adv.
                                       Mr.   Aakash Sehrawat, Adv.
                                       Mr.   V. Govinda Ramanan, Adv.
                                       Mr.   Anmol Mehta, Adv.

Signature Not Verified

Digitally signed by
POOJA ARORA
                             UPON hearing the counsel the Court made the following
Date: 2018.07.23
17:33:58 IST
Reason:
                                                O R D E R

Heard the learned counsel for the petitioner and perused the relevant material. 2 Permission to file additional documents is granted.

In the facts of the case, we are not inclined to interfere. The special leave Petition is accordingly dismissed.

(POOJA ARORA)                                    (ASHA SONI)
COURT MASTER                                     BRANCH OFFICER