Supreme Court - Daily Orders
M/S Imperia Structures Limited vs Pradeep Kumar Dogra on 17 February, 2020
Bench: Uday Umesh Lalit, Aniruddha Bose
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO.3211 OF 2020
M/s. IMPERIA STRUCTURES LIMITED Appellant
VERSUS
PRADEEP KUMAR DOGRA ETC. Respondents
O R D E R
Learned counsel for the appellant prays for and is allowed liberty to withdraw these civil appeals. The civil appeals are, accordingly, dismissed as withdrawn. No costs.
.................................J. [UDAY UMESH LALIT] .................................J. [ANIRUDDHA BOSE] NEW DELHI;
FEBRUARY 17, 2020
Signature Not Verified
Digitally signed by
MUKESH KUMAR
Date: 2020.02.20
13:04:39 IST
Reason:
ITEM NO.17 COURT NO.6 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.3211/2020 (Arising out of impugned final judgment and order dated 09-08-2018 in CC No.1606/2017, 09-08-2018 in CC No.1610/2017, 09-08-2018 in CC No.1611/2017 passed by the National Consumers Disputes Redressal Commission, New Delhi) M/s. IMPERIA STRUCTURES LIMITED Petitioner(s) VERSUS PRADEEP KUMAR DOGRA Respondent(s) (IA No.24039/2020 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT; and, IA No.24037/2020 – FOR EX-PARTE STAY and IA No.24036/2020-CONDONATION OF DELAY IN FILING APPEAL) Date : 17-02-2020 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE ANIRUDDHA BOSE For Petitioner(s) Mr. Gautam Talukdar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant prays for and is allowed liberty to withdraw these civil appeals. The civil appeals are, accordingly, dismissed as withdrawn. No costs.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER ASSISTANT REGISTRAR
(Signed Order is placed on the File)