Supreme Court - Daily Orders
Aircon Beibars Fze vs Heligo Charters Pvt. Ltd. on 30 May, 2023
Bench: Dipankar Datta, Pankaj Mithal
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ITEM NO.24 COURT NO.6 SECTION IX
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). 10553/2023
(Arising out of impugned final judgment and order dated 23-02-2023
in CAP No. 1130/2019 passed by the High Court Of Judicature At
Bombay)
AIRCON BEIBARS FZE Petitioner(s)
VERSUS
HELIGO CHARTERS PVT. LTD. Respondent(s)
(FOR ADMISSION and I.R. and IA No.103449/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.103450/2023-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES, IA No. 103449/2023 -
EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No.
103450/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 30-05-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Mr. Dama Seshadri Naidu, Sr. Adv.
Mr. Aman Vachher, Adv.
Mr. Dhiraj, Adv.
Mrs. Anshu Vachher, Adv.
Mr. Amit Kumar, Adv.
M/S. Vachher And Agrud, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Deepak Singh Date: 2023.05.30
1. Mr. Naidu, learned senior counsel for the petitioner seeks permission to 16:24:03 IST Reason:
withdraw this special leave petition. 2
2. Permission is granted.
3. This special leave petition stands dismissed as withdrawn.
(DEEPAK SINGH) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR