Chattisgarh High Court
Bhilai Steel Plant Steel Authority Of ... vs International Commerce Limited on 13 November, 2017
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
ARBA No. 18 of 2017
1. Bhilai Steel Plant Steel Authority Of India Limited Through Its Chief
Executive Officer, Incorporated Under The Companies Act, 1956, Bhilai
Steel Plant, Bhilai, District Durg, Chhattisgarh
2. Deputy General Manager Bhilai Steel Plant Steel Authority Of India Limited,
Marketing And Business Planning Department, Bhilai Steel Plant, Bhilai,
District Durg, Chhattisgarh
---- Appellants
Versus
• International Commerce Limited Through Its Managing Director Mr. Shri
Kumar Lakhotiya, S/o Late R.L.Lakhotiya, Aged About 44 Years, R/o 13-14/
J, Light Industrial Area, Bhilai, District Durg, Chhattisgarh
---- Respondent
For Appellants : Dr. Saurabh Kumar Pande, Advocate For Respondent : None Hon'ble Shri Justice Manindra Mohan Shrivastava Hon'ble Shri Justice Goutam Bhaduri Order On Board 13/11/2017
1. At the outset, learned counsel for the appellants would submit that in view of the subsequent development, he wants to withdraw the instant appeal.
2. Prayer allowed.
3. Accordingly, the appeal is dismissed as withdrawn.
Sd/- Sd/-
Manindra Mohan Shrivastava Goutam Bhaduri
Judge Judge
Ashu