Supreme Court - Daily Orders
Union Of India vs Tarsem Singh on 20 March, 2015
\216 IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No. of 2015
D No.483/2015
Guruprasad Appellant(s)
VERSUS
M/s. Universal Electro Hydraulics & Ors. Respondent(s)
O R D E R
Learned counsel for the appellant seeks permission to withdraw the appeal.
Permission granted.
The appeal is dismissed as withdrawn.
.............................J. (MADAN B. LOKUR) .............................J. (ADARSH KUMAR GOEL) NEW DELHI MARCH 20, 2015 Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.03.21 13:13:18 IST Reason: ITEM NO.10 COURT NO.9 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(s).483/2015 GURUPRASAD Appellant(s) VERSUS M/S. UNIVERSAL ELECTRO HYDRAULICS & ORS. Respondent(s) (with appln. (s) for c/delay in re-filing appeal and condonation of delay in filing appeal.) Date : 20/03/2015 This appeal was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR HON’BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. Sushil Kr. Jain, Sr. Adv.
Mr. Ashwin V. Kotemath, Adv. Mr. Abhinav Gupta, Adv.
Ms. Chhaya Kirti, Adv.
Ms. K. V. Bharathi Upadhyaya, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the appellant seeks permission to withdraw the appeal.
Permission granted.
The appeal is dismissed as withdrawn.
(SANJAY KUMAR-I) (JASWINDER KAUR) COURT MASTER COURT MASTER (Signed order is placed on the file)