Supreme Court - Daily Orders
Arvind Nandagopal vs Bse Ltd. on 16 January, 2018
Author: Deepak Gupta
Bench: Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Diary No(s). 17718/2017
ARVIND NANDAGOPAL Appellant(s)
VERSUS
BSE LTD. & ANR. Respondent(s)
O R D E R
Learned counsel for the appellant seeks leave to withdraw the appeal which is hereby dismissed as withdrawn.
..........................J. (DEEPAK GUPTA) New Delhi, January 16, 2018.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.01.17 15:43:41 IST Reason: ITEM NO.6 COURT NO.13 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CIVIL APPEAL Diary No(s). 17718/2017 ARVIND NANDAGOPAL Appellant(s) VERSUS BSE LTD. & ANR. Respondent(s) (Office Report on Default) Date : 16-01-2018 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA [IN CHAMBER] For Appellant(s) Mr. Rishad Ahmed Chowdhury, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R In terms of the signed order, the appeal is dismissed as withdrawn.
(MAHABIR SINGH) (SUMAN JAIN) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)