Supreme Court - Daily Orders
Morgan Securities And Credits Pvt. Ltd. vs Dr. B. K. Modi on 5 April, 2023
Author: Pankaj Mithal
Bench: Pankaj Mithal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO. 95426 OF 2022
IN
CIVIL APPEAL NO. 653 OF 2016
MORGAN SECURITIES AND CREDITS PVT. LTD. APPELLANT
VERSUS
DR. B. K. MODI RESPONDENT
O R D E R
Learned counsel for the appellant submits that she may be permitted to withdraw the present appeal and an application to the said effect has also been filed.
In view of the above, I.A. No. 95426 of 2022 for withdrawal of the civil appeal is allowed.
The Appeal is dismissed as withdrawn.
……………………………………………………….J. [PANKAJ MITHAL) NEW DELHI APRIL 05, 2023.
PS
Signature Not Verified
Digitally signed by
POOJA SHARMA
Date: 2023.04.08
12:48:16 IST
Reason:
ITEM NO.1723 COURT NO.17 SECTION XIV-A
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. 653/2016
MORGAN SECURITIES AND CREDITS PVT. LTD. APPELLANT(S)
VERSUS
DR. B. K. MODI RESPONDENT(S)
(IA No. 5/2013 - PERMISSION TO FILE ANNEXURES, IA No. 95426/2022 -
WITHDRAWAL OF CASE / APPLICATION) Date : 05-04-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL [IN CHAMBER] For Appellant(s) Ms. Aruna Gupta, AOR For Respondent(s) Mr. Amit Pawan, AOR UPON hearing the counsel the Court made the following O R D E R I.A. No. 95426 of 2022 for withdrawal of the civil appeal is allowed and the Appeal is dismissed as withdrawn in terms of the signed order.
(POOJA SHARMA) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file.)