Supreme Court - Daily Orders
Amish Jain & Anr. vs Icici Bank Ltd. on 20 July, 2015
Author: R.K. Agrawal
Bench: R.K. Agrawal
ITEM NO.49 COURT NO.11 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 6/2015 in Civil Appeal No(s). 9195/2012
AMISH JAIN & ANR. Appellant(s)
VERSUS
ICICI BANK LTD. Respondent(s)
(For withdrawal of civil appeal)
Date : 20/07/2015 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBERS]
For Appellant(s) Mr. Amish Jain, Appellant no.1-in-person
For Respondent(s)
UPON hearing the Court made the following
O R D E R
Mr. Amish Jain, Appellant no.1 seeks permission to withdraw the civil appeal. Permission is granted.
Accordingly, the civil appeal is dismissed as withdrawn.
(Babita Pandey) (Renu Diwan)
Sr. P.A. Court Master
(Signed order is placed on the file) Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.07.22 15:31:00 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A. NO. 6 OF 2015 IN CIVIL APPEAL NO. 9195 OF 2012 AMISH JAIN & ANR. Appellant(s) VERSUS ICICI BANK LTD. Respondent(s) O R D E R Mr. Amish Jain, Appellant no.1 seeks permission to withdraw the civil appeal. Permission is granted.
Accordingly, the civil appeal is dismissed as withdrawn.
…...................J. (R.K. AGRAWAL) NEW DELHI;
JULY 20, 2015