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Supreme Court - Daily Orders

Jyoti H Mehta vs Kishore J Janani on 4 January, 2019

Bench: Abhay Manohar Sapre, R. Subhash Reddy

                                         IN THE SUPREME COURT OF INDIA
                                          CIVIL APPELLATE JURISDICTION


                                        CIVIL APPEAL NO.        OF 2019
                                             (Diary No.26003/2018)


                         JYOTI H.MEHTA & ORS.                                 ... APPELLANT(S)

                                                         VS.

                         SHRI KISHORE J.JANANI & ORS.                         ... RESPONDENT(S)


                                                    O R D E R

Learned counsel for the appellants is permitted to withdraw this appeal with a liberty to question the adverse order, if any, at a later stage on conclusion of proceedings in appropriate forum The civil appeal(s) is/are, accordingly, dismissed as withdrawn.

......................J. [ABHAY MANOHAR SAPRE] ......................J. [R.SUBHASH REDDY] New Delhi;

January 4, 2019.





Signature Not Verified

Digitally signed by
ANITA MALHOTRA
Date: 2019.01.08
17:41:04 IST
Reason:
ITEM NO.6                  COURT NO.7                  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 Diary No(s). 26003/2018 (Arising out of impugned final judgment and orders dated 28-09-2017 in RP(L) No. 03/2017 in MA No.86/2014 and dated 24-08-2017 in MA No. 86/2014 passed by the Special Court Bombay) JYOTI H MEHTA & ORS. Petitioner(s) VERSUS KISHORE J JANANI & ORS. Respondent(s) (IA No.133523/2018-CONDONATION OF DELAY IN FILING and IA No.133528/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.133529/2018-STAY APPLICATION and IA No.133525/2018- CONDONATION OF DELAY IN REFILING and IA No.133530/2018-PERMISSION TO FILE LENGTHY LIST OF DATES) Date : 04-01-2019 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MR. JUSTICE R. SUBHASH REDDY For Petitioner(s) Mr. Rajesh Pathak,Adv.
Mr. Shirsh Kumar,Adv.
Mr. Abhishek Chakarborty,Adv. Mr. S. R. Setia, AOR For Respondent(s) Mr. Surin Usgonkar,Adv.
Dr. Rajeev B.Masodkar,Adv. Ms. Anuradha Mutatkar, AOR UPON hearing the counsel the Court made the following O R D E R The appeal(s) is/are dismissed as withdrawn in terms of the signed order.


    (ANITA MALHOTRA)                          (CHANDER BALA)
      COURT MASTER                             COURT MASTER
(Signed order is placed on the file.)