Supreme Court - Daily Orders
M.L.Hans (D) Thr. Lrs. vs Sandeep Bansal on 21 November, 2014
Bench: M.Y. Eqbal, Shiva Kirti Singh
REVISED
ITEM NO.51 COURT NO.10 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 6/2014 in Civil Appeal No(s).1975/2011
M.L.HANS (D) THR. LRS. Appellant(s)
VERSUS
SANDEEP BANSAL Respondent(s)
(for taking on record settlement and dismissing the civil appeal
as withdrawn and office report)
Date : 21/11/2014 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Appellant(s)
Mr. Rakesh Dahiya, Adv.
For Respondent(s)
Mr. Prasenjit Keswani, Adv.
Mr. Gaurav Agrawal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The parties have filed a joint application to take on record the settlement deed entered into between them on 22.09.2014 and requesting the court to dismiss the civil appeal as withdrawn. Prayer is allowed.
Settlement is taken on record. The civil appeal is dismissed as withdrawn in terms of the signed order.
I.A. is disposed of accordingly.
(SANJAY KUMAR-I) (INDU POKHRIYAL) Signature Not Verified Digitally signed by COURT MASTER COURT MASTER Sanjay Kumar Date: 2014.12.02 12:14:35 IST (Signed order is placed on the file) Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A. 6/2014 in Civil Appeal No.1975/2011 M.L.HANS (D) THR. LRS. Appellant(s) VERSUS SANDEEP BANSAL Petitioner(s) O R D E R The parties have filed a joint application to take on record the settlement deed entered into between them on 22.09.2014 and requesting the court to dismiss the civil appeal as withdrawn.
Prayer is allowed.
Settlement is taken on record.
The civil appeal is dismissed as withdrawn.
I.A. is disposed of accordingly.
......................J. (M.Y. EQBAL) ......................J. (SHIVA KIRTI SINGH) NEW DELHI;
NOVEMBER 21, 2014.
ITEM NO.51 COURT NO.10 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 6/2014 in Civil Appeal No(s).1975/2011
M.L.HANS (D) THR. LRS. Appellant(s)
VERSUS
SANDEEP BANSAL Respondent(s)
(for taking on record settlement and dismissing the civil appeal as withdrawn and office report) Date : 21/11/2014 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL HON'BLE MR. JUSTICE SHIVA KIRTI SINGH For Appellant(s) Mr. Rakesh Dahiya, Adv.
For Respondent(s) Mr. Prasenjit Keswani, Adv. Mr. Gaurav Agrawal, Adv.
UPON hearing the counsel the Court made the following O R D E R The parties have filed a joint application to take on record the settlement deed entered into between them on 22.09.2014 and requesting the court to dismiss the civil appeal as withdrawn.
Prayer is allowed.
Settlement is taken on record. The civil appeal is dismissed as withdrawn. I.A. is disposed of accordingly. (SANJAY KUMAR-I) (INDU POKHRIYAL) COURT MASTER COURT MASTER