Supreme Court - Daily Orders
M/S Sundaram Finance Ltd vs M.K. Khunhabdulla on 30 July, 2014
ì ITEM NO.21 COURT NO.4 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)...........CC No(s).
11138-11139/2014
(Arising out of impugned final judgment and order dated 10/03/2014
in OSA No.354/2013 & MP No.1/2013 passed by the High Court Of
Madras)
M/S SUNDARAM FINANCE LTD Petitioner(s)
VERSUS
M.K. KHUNHABDULLA Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 30/07/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
For Petitioner(s) Mr. Shyam Divan,Sr.Adv.
Mr. Balaji Srinivasan,Adv.
Mr. Mayank Kshirsagar,Adv.
Mr. Srishti Govil,Adv.
Ms. Vaishali Dixit,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw this petition.
Permission is granted. The Special Leave Petitions are disposed of as withdrawn.
The question of law is kept open.
Signature Not Verified(Sarita Purohit) Digitally signed by Sarita Purohit Date: 2014.08.02 (Sneh Bala Mehra) 12:30:05 IST Reason: Court Master Assistant Registrar