Anviti Thakur vs State Bank Of India And Ors

$~32
*    IN THE HIGH COURT OF DELHI AT NEW DELHI


+               W.P.(C) 7739/2011 & CM No.17533/2011

ANVITI THAKUR                                         ..... Petitioner
                          Through:      Mr. K.S. Kashyap, Advocate.
                Versus

STATE BANK OF INDIA AND ORS              ..... Respondents
             Through: Mr.Rajiv Kapur and Ms. Vatsala Rai,
                      Advocate for Respondent Nos. 1 to 3.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT
                  ORDER

% 18.12.2012 W.P.(C) 7739/2011 In view of the common judgment rendered in W.P.(C) No.5267/2011, the instant petition is accordingly disposed of.

CM No.17533/2011 (for exemption) With the disposal of the petition itself, the instant application has become infructuous. The same is disposed of accordingly.

SURESH KAIT, J.

DECEMBER 18, 2012 sb W.P.(C) Nos. 7739/2011 Page 1 of 1