Supreme Court - Daily Orders
Indiabulls Commercial Credit Limited vs R.K And Sons (Huf) on 17 February, 2020
Bench: Arun Mishra, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 713-720/2020
INDIABULLS COMMERCIAL CREDIT LIMITED APPELLANT(S)
VERSUS
R.K AND SONS (HUF) & ANR. ETC. RESPONDENT(S)
O R D E R
1. Learned counsel appearing for the appellant has submitted that these appeals have rendered infructuous.
2. In view of the statement made, the appeals are dismissed as having become infructuous.
...........................J. [ARUN MISHRA] ...........................J. [M.R. SHAH] NEW DELHI;
FEBRUARY 17, 2020.
Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2020.02.19 16:53:08 IST Reason: ITEM NO.26 COURT NO.3 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). 713-720/2020 INDIABULLS COMMERCIAL CREDIT LIMITED APPELLANT(S) VERSUS R.K AND SONS (HUF) & ANR. ETC. RESPONDENT(S) (IA No.15823/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.15824/2020-EX-PARTE STAY) Date : 17-02-2020 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH For Appellant(s) Mr. Mahesh Agarwal,Adv.
Mr. Rishi Agrawala,Adv. Mr. Karan Luthra,Adv.
Ms. Aarushi Tikku,Adv.
Mr. Chanan Parwani,Adv. Mr. Nishant Rao,Adv.
Mr. E. C. Agrawala, AOR For Respondent(s) Mr. Chandra Shekhar Yadav,Adv.
Mr. Desh Ratan Nigam,Adv. Mr. Awanish Sinha,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed as having become infructuous, in terms of the signed order.
(NARENDRA PRASAD) (JAGDISH CHANDER) A.R-CUM-P.S. COURT MASTER (Signed order is placed on the file)