Ritesh Prasad vs State Bank Of India And Ors
2012 Latest Caselaw 7275 Del

Citation : 2012 Latest Caselaw 7275 Del
Judgement Date : 18 December, 2012

Delhi High Court

Ritesh Prasad vs State Bank Of India And Ors on 18 December, 2012

Author: Suresh Kait

$~28
*    IN THE HIGH COURT OF DELHI AT NEW DELHI


+               W.P.(C) 5268/2011 & CM No. 10684/2011

RITESH PRASAD                                            ..... 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) 5268/2011

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

CM No.10684/2011 (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

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