Supreme Court - Daily Orders
State Bank Of Bikaner And Jaipur (Now ... vs Akshay Kumar Surana on 4 September, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.26 COURT NO.3 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). 22047/2017
(Arising out of impugned final judgment and order dated 03-05-2017
in DBCSAW No. 78/2016 passed by the High Court of Judicature for
Rajasthan at Jodhpur)
STATE BANK OF BIKANER AND JAIPUR
(NOW STATE BANK OF INDIA) & ORS. Petitioner(s)
VERSUS
AKSHAY KUMAR SURANA & ANR Respondent(s)
(FOR ADMISSION and IA No.81891/2017-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Date : 04-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Sanjay Kapur, AOR
Ms. Mansi Kapur, Adv.
Ms. Shubhra Kapur, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Permission to file additional documents is granted.
We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
Signature Not Verified Digitally signed by NEETU KHAJURIA(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER Date: 2017.09.04 16:48:09 IST Reason: