Supreme Court - Daily Orders
Usha Gupta vs Max Super Specialty Hospital on 10 November, 2017
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2017
D No.8665/2017
USHA GUPTA & ORS. ...APPELLANT(s)
VERSUS
MAX SUPER SPECIALTY HOSPITAL & ORS. ...RESPONDENT(s)
O R D E R
Learned counsel for the appellants seeks leave to withdraw the appeal.
The appeal is dismissed as withdrawn.
.............................J. (MADAN B. LOKUR) .............................J. (DEEPAK GUPTA) NEW DELHI NOVEMBER 10, 2017 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.11.13 17:35:56 IST Reason: ITEM NO.49 COURT NO.4 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL NO. OF 2017 D No.8665/2017 USHA GUPTA & ORS. Petitioner(s) VERSUS MAX SUPER SPECIALTY HOSPITAL & ORS. Respondent(s) (WITH IA No.111700/2017-CONDONATION OF DELAY IN FILING and IA No.111702/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.111701/2017-CONDONATION OF DELAY IN REFILING) Date : 10-11-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. L.B. Rai, Adv.
Mr. Vijay Awana, Adv.
Mr. Sumit Nagpal, Adv.
Mr. Mohit Sharma, Adv.
Mr. Shankar Divate, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellants seeks leave to withdraw the appeal.
The appeal is dismissed as withdrawn.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)