Supreme Court - Daily Orders
M/S Atma Ram Properties Pvt. Ltd vs M/S. Federal Motors Pvt. Ltd. on 6 April, 2015
Bench: T.S. Thakur, M.Y. Eqbal
ITEM NO.49 COURT NO.2 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 33913/2014
(Arising out of impugned final judgment and order dated 20/11/2014
in CMM No. 1030/2014 passed by the High Court Of Delhi At New
Delhi)
M/S ATMA RAM PROPERTIES PVT. LTD Petitioner(s)
VERSUS
M/S. FEDERAL MOTORS PVT. LTD. Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
Date : 06/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. Bimal Roy Jad,Adv.
Mr. Amit Sethi,Adv.
For Respondent(s) Mr. Bhargava V. Desai,Adv.
Ms. Saumya Mehrotra,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner-company submits that the parties have amicably settled the disputes and this petition may be dismissed as withdrawn.
We order accordingly.
(MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Mahabir Singh
Date: 2015.04.06
16:57:28 IST
Reason: