Supreme Court - Daily Orders
M/S Dlf Universals Ltd. vs State Bank Of India . on 4 January, 2021
Author: V. Ramasubramanian
Bench: V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.8731-8733 OF 2014
M/S DLF UNIVERSALS LTD. APPELLANT(S)
VERSUS
STATE BANK OF INDIA & ANR. RESPONDENT(S)
WITH
CIVIL APPEAL NOS.8734-8736 OF 2014
O R D E R
These are applications seeking permission to withdraw three Appeals and three cross-Appeals, with a further prayer for directing the Hon’ble High Court of Gujarat to release full proceeds of the fixed deposits made by DLF Universal Limited, which is the appellant in the Appeals.
On the date of which this Court granted leave, namely, 9.9.2014 in all these six Appeals, a direction was issued that the amount deposited by the appellant (DLF Universal Limited) with the Registry of the High Court should continue to remain in interest earning fixed deposit in a nationalized bank initially for a period of one year which should further be continued till the disposal of the Appeals.
The Appeals arise out of a challenge to the Arbitration Signature Not Verified Award passed in a dispute as between the appellant in the first Digitally signed by Rachna Date: 2021.01.06 16:53:53 IST Reason: three Appeals and the appellant in the cross-Appeals. -1- In view of the above, these applications are allowed. All the six appeals are dismissed as withdrawn and a direction is issued to the High Court of Gujarat for release of the proceeds of the fixed deposits as prayed for.
....................,J.
(V. RAMASUBRAMANIAN)
NEW DELHI
JANUARY 04, 2021
-2-
ITEM NO.1 Court 13 (Video Conferencing) SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos.8731-8733/2014 M/S DLF UNIVERSALS LTD. Appellant(s) VERSUS STATE BANK OF INDIA . & ANR. Respondent(s) IA No. 131198/2020 - WITHDRAWAL OF CASE / APPLICATION) WITH C.A. Nos.8734-8736/2014 (III) ( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 130919/2020 IA No. 130919/2020 - WITHDRAWAL OF CASE / APPLICATION) Date : 04-01-2021 These matters were called on for hearing today. CORAM : HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN [IN CHAMBERS] For Parties Mr. Kavin Gulati, Sr. Adv.
Mr. Kamal Buddhiraja, Adv.
Mr. Abhinav Mukerji, AOR Mr. Mohit Chaudhary, Adv.
Ms. Puja Sharma, AOR Mr. Kunal Sachdeva, Adv.
Mr. Balwinder Singh Suri, Adv.
Mr. Imran Ali, Adv.
Mr. Shyam Singh Yadav, Adv.
Ms. Garima Sharma, Adv.
Mr. Vardhan Gupta, Adv.
Mr. Paras Mithal, Adv.
Mr. Parveen Kumar, Adv.
UPON hearing the counsel the Court made the following O R D E R The applications for withdrawal of the Civil Appeals are allowed.
The Civil Appeals are dismissed as withdrawn in terms of signed order.
(RACHNA) (POONAM VAID) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
(Signed order is placed on the file)