Bombay High Court
Deccan Chronicle Holdings Limited vs Karvy Financial Services Limited And 9 ... on 27 September, 2018
Author: B.P. Colabawalla
Bench: S.C. Dharmadhikari, B.P. Colabawalla
(6) APP650.16.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
APPEAL NO. 650 OF 2016
IN
CHAMBER SUMMONS (L) NO. 977 OF 2015
IN
CHAMBER SUMMONS (L) NO. 1385 OF 2015
IN
ARBITRATION PETITION NO. 281 OF 2014
1. T. Vinayak Ravi Reddy & Anr ... Appellant
Vs
1 Karvy Financial Services Ltd. & Ors. ... Respondents
WITH
NOTICE OF MOTION (L) NO. 3194 OF 2015
IN
APPEAL (L) NO. 650 OF 2016
IN\
CHAMBER SUMMONS (L) NO. 977 OF 2015
IN
CHAMBER SUMMONS (L) NO. 1385 OF 2015
IN
ARBITRATION PETITION NO. 281 OF 2014
WITH
NOTICE OF MOTION (L) NO. 3196 OF 2015
IN
APPEAL (L) NO. 655 OF 2016
IN
CHAMBER SUMMONS (L) NO. 978 OF 2015
IN
CHAMBER SUMMONS (L) NO. 1384 OF 2015
IN
ARBITRATION PETITION NO. 207 OF 2014
SRP 1/3
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(6) APP650.16.doc
WITH
NOTICE OF MOTION (L) NO. 3198 OF 2015
IN
APPEAL (L) NO. 651 OF 2016
IN
CHAMBER SUMMONS (L) NO. 979 OF 2015
IN
CHAMBER SUMMONS (L) NO. 1386 OF 2015
IN
ARBITRATION PETITION NO. 2248 OF 2013
WITH
APPEAL NO. 651 OF 2016
IN
CHAMBER SUMMONS (L) NO. 979 OF 2015
IN
CHAMBER SUMMONS (L) NO. 1386 OF 2015
IN
ARBITRATION PETITION NO. 2248 OF 2014
WITH
APPEAL NO. 655 OF 2016
IN
CHAMBER SUMMONS (L) NO. 978 OF 2015
IN
CHAMBER SUMMONS (L) NO. 1384 OF 2015
IN
ARBITRATION PETITION NO. 207 OF 2014
Mr. Ashish Pyasi with Ms. Pragya Khaitan and Mr. Umang Thakar
i/b Dhir & Dhir Associates for the Appellants.
None for the Respondenta.
Mr. A.B. Malvankar, Section Officer, Court Receiver present.
CORAM : S.C. DHARMADHIKARI &
B.P. COLABAWALLA, JJ.
THURSDAY, 27TH SEPTEMBER, 2018 SRP 2/3 ::: Uploaded on - 01/10/2018 ::: Downloaded on - 02/10/2018 00:22:06 ::: (6) APP650.16.doc P.C. :
1 After these appeals were placed before us and we were not inclined to entertain them, on instructions, leave is sought to withdraw these appeals. All the appeals are disposed of as withdrawn.
2 In view of the disposal of the appeals, nothing survives in the Notices of Motion and they, accordingly, stand disposed of.
B.P. COLABAWALLA, J. S.C. DHARMADHIKARI, J.
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