At, Supreme Court of India
By, THE HONOURABLE MR. JUSTICE M. JAGANNADHA RAO & THE HONOURABLE MR. JUSTICE UMESH CHANDRA BENERJEE
For the Appearing Parties : ----------
Judgment Text
( 1 ). After hearing learned counsel for the Canara Bank and the Reserve Bank of India and the learned Amicus Curiae, we are of the view that further proceedings pursuant to the finding of the Reserve Bank of India communicated along with the letter of the Reserve Bank of India, dated nil (December, 1999,) will remain stayed pending further orders.
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( 2 ). This I. A. be listed on 18.1.2000.
