Supreme Court - Daily Orders
Radheshyam Ajitsaria vs Baranagore Jute Factory Plce (In ... on 27 October, 2014
Bench: M.Y. Eqbal, Shiva Kirti Singh
1
ITEM NO.59 COURT NO.11 SECTION XVI
REVISED
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) NO......./2014
CC No.16278/2014
(Arising out of impugned final judgment and order dated 14/08/2014
in ACO No. 38/2014 passed by the High Court Of Calcutta)
RADHESHYAM AJITSARIA Petitioner(s)
VERSUS
BARANAGORE JUTE FACTORY PLCE (IN LIQUIDATION)
AND ORS. Respondent(s)
(With appln. (s) for permission to file SLP and office report)
Date : 27/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Ajit Kr. Sinha, Sr. Adv.
Mr. Sarad Kumar Singhania,Adv.
For Respondent(s) Mr. Krishnan Venugopal, Sr. Adv.
Mr. Ashok K. Jain, Adv.
For Dr. Kailash Chand,Adv.
Mr. Naresh Kumar,Adv.
Mr. Sanjeev Sen, Sr. Adv.
Mr. Satish Vig,Adv.
Ms. Ruchi Kohli,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Ajit Kr. Sinha, learned Senior Counsel appearing for the Signature Not Verified Digitally signed by petitioner, Sanjay Kumar Date: 2014.11.03 seeks permission to withdraw this petition with a 16:43:01 IST Reason:
liberty to move the Company Judge to dispose of the pending matters as expeditiously as possible. Therefore, in view of the fair 2 submission made by the learned Senior Counsel, we dismiss this special leave petition as withdrawn with a request to the Company Judge to dispose of the pending matters as expeditiously as possible preferably within a period of three months from today.
(SANJAY KUMAR) (JASWINDER KAUR)
COURT MASTER COURT MASTER
PS : This matter was mentioned in the Court by Mr. Sanjib Sen, learned Senior Counsel appearing for the respondent(s) on 03.11.2014 for correcting typographical errors in the order.