Supreme Court - Daily Orders
Mumtaz Ali vs Ompal on 6 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8872/2022
MUMTAZ ALI ..... APPELLANT
VERSUS
OMPAL & ORS. ..... RESPONDENTS
O R D E R
Learned counsel for the appellant seeks permission to withdraw the present appeal as the stay order has been vacated by the National Green Tribunal.
In view of the statement made, the appeal is dismissed as withdrawn.
..................J. (SANJIV KHANNA) ..................J. (M.M. SUNDRESH) NEW DELHI;
JANUARY 06, 2023.
Signature Not Verified Digitally signed by BABITA PANDEY Date: 2023.01.10 15:00:26 IST Reason: ITEM NO.8 COURT NO.7 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 No(s). 8872/2022 MUMTAZ ALI Appellant(s) VERSUS OMPAL & ORS. Respondent(s) (IA No. 182668/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 182669/2022 - EXEMPTION FROM FILING O.T. IA No. 182667/2022 - STAY APPLICATION) Date : 06-01-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MR. JUSTICE M.M. SUNDRESH For Appellant(s) Ms. Pallavi Pratap, AOR Ms. Prachi Pratap, Adv. Dr. Prashant Pratap, Adv. Mr. Akshay Singh, Adv.
Ms. Avadhi Jain, Adv.
Mr. Arnav Vats, Adv.
For Respondent(s) UPON hearing the counsel, the Court made the following O R D E R The appeal is dismissed as withdrawn in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) (Singed order is placed on the file)