Supreme Court - Daily Orders
The Official Liquidator, High Court, ... vs Union Of India on 16 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7331 OF 2016
THE OFFICIAL LIQUIDATOR, HIGH COURT,
BOMBAY OFFICIAL LIQUIDATOR OF
M/S. ETISALAT DB. TELECOM PVT. LTD. APPELLANT(S)
VERSUS
UNION OF INDIA AND ANR. RESPONDENT(S)
O R D E R
Learned counsel for the appellant prays for liberty to withdraw the present appeal and instead approach this Court once again if it becomes so necessary.
Liberty as prayed is granted. The appeal is accordingly closed on withdrawal with liberty as aforesaid.
....................,J.
(RANJAN GOGOI) ....................,J.
(PRAFULLA C. PANT)
NEW DELHI
AUGUST 16, 2016
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2016.08.16
17:43:30 IST
Reason:
ITEM NO.11 COURT NO.6 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 No(s). 7331/2016
THE OFFICIAL LIQUIDATOR, HIGH COURT, BOMBAY OFFICIAL LIQUIDATOR OF M/S. ETISALAT DB. TELECOM PVT. LTD. Appellant(s) VERSUS UNION OF INDIA AND ANR. Respondent(s) (with office report) Date : 16/08/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE PRAFULLA C. PANT For Appellant(s) Mr. Tarun Dua,Adv.
Mr. Mayank Grover, Adv.
Ms. Avantika,Adv.
Mr. Zafar Inayat, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant prays for liberty to withdraw the present appeal and instead approach this Court once again if it becomes so necessary.
Liberty as prayed is granted. The appeal is accordingly closed on withdrawal with liberty as aforesaid.
(Neetu Khajuria) (Asha Soni) Court Master Court Master (Signed order is placed on the file.)