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Supreme Court - Daily Orders

Cce Jaipur Ii vs M/S Historic Resort Hotels (P) Ltd. on 20 January, 2020

Author: M.R. Shah

Bench: M.R. Shah

     ITEM NO.33                                COURT NO.8                    SECTION XVII-A

                                   S U P R E M E C O U R T O F           I N D I A
                                           RECORD OF PROCEEDINGS

     CIVIL APPEAL Diary No(s). 47781/2018

     CCE JAIPUR II                                                            Petitioner(s)

                                                         VERSUS

     M/S HISTORIC RESORT HOTELS (P) LTD.                                      Respondent(s)

     (I.A NO. 4286 OF 2020 WILL BE LISTED BEFORE THE HON'BLE JUDGE IN
     CHAMBERS
      IA No. 4286/2020 - WITHDRAWAL OF CASE / APPLICATION)

     Date : 20-01-2020 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE M.R. SHAH
                                               [IN CHAMBER]



     For Petitioner(s)                   Mr. Shantanu Awasthi, Adv.
                                         Mr. B. Krishna Prasad, AOR

     For Respondent(s)                   Mr. Aaditya Bhattacharya, Adv.
                                         Ms. Mounica Kasturi, Adv.
                                         Mr. Punit Dutt Tyagi, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Application No. 4286 of 2020 for withdrawal of appeal is allowed.

The appeal is dismissed as withdrawn.

(SONIA BHASIN) (VIRENDER SINGH) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (signed order is placed on the file) Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2020.01.22 15:21:06 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL Diary No(s). 47781/2018 CCE JAIPUR II Petitioner(s) VERSUS M/S HISTORIC RESORT HOTELS (P) LTD. Respondent(s) O R D E R Application No. 4286 of 2020 for withdrawal of appeal is allowed.

The appeal is dismissed as withdrawn.

………..…………………….J. (M.R. Shah) New Delhi January 20, 2020