Delhi High Court
Anurag Thakur vs State Bank Of India And Ors on 18 December, 2012
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6234/2011 & CM No. 12556/2011
ANURAG THAKUR ..... Petitioner
Through: Ms.Tara V. Ganju and Ms. Etti
Sharma, Advocates.
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) 6234/2011 In view of the common judgment rendered in W.P.(C) No.5267/2011, the instant petition is accordingly disposed of.
CM No. 12556/2011 (for stay) 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. 6234/2011 Page 1 of 1