Supreme Court - Daily Orders
Jeetender Gupta vs Bmw India Ltd. on 5 January, 2015
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri, R.K. Agrawal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2015 (D.NO.36206 OF 2014)
JEETENDER GUPTA ... APPELLANT(S)
VERSUS
BMW INDIA LTD. & ANR. ...RESPONDENT(S)
O R D E R
1. Application for permission to appear and argue in person is allowed.
2. The appellant, appearing in person, seeks permission of this Court to withdraw the Civil Appeal.
3. Permission sought for is granted.
4. The Civil Appeal is disposed of as withdrawn.
….................CJI.
(H.L. DATTU) …..................J. (A.K. SIKRI) …..................J. (R.K. AGRAWAL) NEW DELHI;
JANUARY 05, 2015 Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.01.08 16:25:28 IST Reason: ITEM NO.58 COURT NO.1 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.36206/2014 (Arising out of impugned final judgment and order dated 04/07/2014 in AN No. 30/2014 passed by the Competition Appellate Tribunal) JEETENDER GUPTA Petitioner(s) VERSUS BMW INDIA LTD. AND ANR. Respondent(s) (with appln. (s) for condonation of delay in filing appeal and permission to appear and argue in person and office report) Date : 05/01/2015 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Appellant-in-person.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Application for permission to appear and argue in person is allowed.
Heard the appellant in person.
The Civil Appeal is disposed of as withdrawn, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)