Supreme Court - Daily Orders
Mamta Kapoor vs Bptp Ltd. on 12 March, 2018
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2442 OF 2018
MAMTA KAPOOR APPELLANT(s)
VERSUS
BPTP LTD. & ORS. RESPONDENT(s)
O R D E R
Learned counsel for the appellant wants to withdraw the appeal and file a review petition in the National Consumer Disputes Redressal Commission. The civil appeal is dismissed as withdrawn. In case, the review petition is filed within a period of fifteen days, it should not be dismissed on the ground of limitation.
.............................J. (MADAN B. LOKUR) .............................J. (DEEPAK GUPTA) NEW DELHI MARCH 12, 2018 Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.03.12 17:33:41 IST Reason: ITEM NO.15 COURT NO.4 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).2442/2018 MAMTA KAPOOR Appellant(s) VERSUS BPTP LTD. & ORS. Respondent(s) Date : 12-03-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Appellant(s) Ms. Archana Pathak Dave, AOR Mr. Virag Gupta, Adv.
Ms. Ankita Chaudhary, Adv. Mr. Ankit Gupta, Adv.
For Respondent(s) (As per appearance slip) UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed as withdrawn in terms of the signed order.
(SANJAY KUMAR-I) (KAILASH CHANDER)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)