Supreme Court - Daily Orders
Royal Sundaram Alliance Insurance ... vs A.Pappathi . on 9 January, 2015
Bench: Chief Justice, A.K. Sikri
ITEM NO.31 COURT NO.1 SECTION XII
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). 19396/2009
(Arising out of impugned final judgment and order dated 30/03/2009
in CMA No. 4203/2008 passed by the High Court Of Madras)
ROYAL SUNDARAM ALLIANCE INSURANCE CO.LTD Petitioner(s)
VERSUS
A.PAPPATHI & ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief
and office report)
Date : 09/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. D. Varadarajan, Adv.
Ms. Rekha Pandey, Adv.
For Respondent(s) Mr. vipin Nair, Adv.
Mr. Udayaditya Banerjee, Adv.
For M/s. Temple Law Firm
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, on instructions, seeks permission of this Court to withdraw this special leave petition.
Permission sought for is granted.
The special leave petition is disposed of as withdrawn.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.01.09 16:22:43 IST Reason:(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar