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Dbs Bank Ltd. Singapore v. Sharad Sanghi & Ors

Dbs Bank Ltd. Singapore v. Sharad Sanghi & Ors

(Supreme Court Of India)

CIVIL APPEAL NOS. 3434-3436 OF 2019 | 15-04-2019

1. Heard learned counsel and perused the material available on record. We do not find any merit in the appeals.

2. The civil appeals stand dismissed.

Advocate List

  • Mr. K. V. Viswanathan, Sr. Adv. Mr. Prashanto Sen, Sr. Adv. Mr. Shubhabrata Chakraborti, Adv. Mr. Ashish Mukhi, Adv. Mr. Kamlendra Singh, Adv. Ms. R. Singh, Adv. M/s. Juris Corp., AOR

  • Mr. Mahesh Agarwal, Adv. Mr. Rishi Agrawala, Adv. Ms. Sumesh Dhawan, Adv. Mr. Nishant Rao, Adv. Ms. Vatsala Kak, Adv. Mr. E. C. Agrawala, AOR Ms. Prashi Tyagi, Adv. Mr. Mukul Rohatgi, Sr. Adv. Mr. Sameer Rohatgi, Adv. Ms. Ranjeeta Rohatgi, AOR Mr. Akshit Pradhan, Adv. Mr. A. Sood, Adv. Mr. Aditya Kumar, Adv. Mr. Mayank Pandey, AOR Mr. Bishwajit Dubey, Adv. Ms. Surabh Khattar, Adv. Mr. Aditya Marwah, Adv. M/s. Cyril Amarchand Mangaldas. Ms. Misha, Adv. Mr. Shantanu Chaturvedi, Adv. Mr. S. S. Shroff, AOR

Bench
  • HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
  • HON'BLE MR. JUSTICE VINEET SARAN
Eq Citations
  • (2022) 5 SCC 694
  • LQ/SC/2019/1965
Head Note

Constitution of India — Arts. 136 and 142 — Exercise of power — Interference with concurrent findings of fact by High Court — Impermissibility of — Civil Appeals dismissed