Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Smt. Inderjit Kaur vs Ekta Gulati . on 14 December, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Amitava Roy

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION

                                             CIVIL APPEAL NO.7332 OF 2013


                         SURJIT SINGH (D) BY L.R. AND ORS.                       APPELLANT (S)


                                                      VERSUS

                         EKTA GULATI AND ORS.                                    RESPONDENT (S)

                                                     O R D E R

Learned counsel appearing for the impleaded appellant i.e. appellant No.1A/wife of the appellant No.1, on instructions, seeks to withdraw the appeal insofar as she is concerned.

The appeal qua her stands dismissed as withdrawn.

The appellant Nos.3 and 4 are represented by counsel. There is no representation on their behalf today.

Post this appeal for orders immediately after ensuing Christmas/New Year vacation.

................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA] ................................J. [AMITAVA ROY] NEW DELHI;

DECEMBER 14, 2015.

Digitally signed by
Narendra Prasad
Date: 2016.01.04
11:22:36 IST
Reason:
ITEM NO.1                    COURT NO.6                SECTION XIV

                 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).   7332/2013

SURJIT SINGH (D) BY LRS.AND ORS.                            Appellant(s)

                                     VERSUS

EKTA GULATI AND ORS.                                        Respondent(s)

(with office report for direction) Date : 14/12/2015 This appeal was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. D. Ashok Rajagopalan,Adv. (N.P.) Ms. Kamakshi S. Mehlwal,Adv.

For Respondent(s) Mr. Mukesh Verma,Adv.

Mr. Pawan Kumar Shukla,Adv.

Mr. Yash Pal Dhingra,Adv.

UPON hearing the counsel the Court made the following O R D E R Learned counsel appearing for the impleaded appellant i.e. appellant No.1A/wife of the appellant No.1, on instructions, seeks to withdraw the appeal insofar as she is concerned. The appeal qua her stands dismissed as withdrawn. The appellant Nos.3 and 4 are represented by counsel. There is no representation on their behalf today. Post this appeal for orders immediately after ensuing Christmas/New Year vacation.

  (NARENDRA PRASAD)                              (SHARDA KAPOOR)
    COURT MASTER                                  COURT MASTER

(Signed order is placed on the file)