Supreme Court - Daily Orders
Narsingh Ispat Ltd vs Oriental Insurance Co Ltd on 30 June, 2016
T ITEM NO.54 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 Diary No(s).10671/2016
G. C. MATHUR Appellant(s)
VERSUS
DILIP A. MEHTA PRESIDENT AND ORS Respondent(s)
(with appln. (s) for c/delay in re-filing appeal and condonation of
delay in filing appeal.)
Date : 30/06/2016 This appeal was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE C. NAGAPPAN
For Appellant(s) Mr. M. M. Kashyap, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the appellant seeks leave of this Court to withdraw the appeal to pursue his other remedies in accordance with law.
The appeal is permitted to be withdrawn.
(Gulshan Kumar Arora) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file) Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2016.07.06 14:37:09 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO...... OF 2016 (D.NO.10671/2016) G.C. MATHUR ... Appellant VERSUS DILIP A. MEHTA PRESIDENT AND ORS ... Respondents O R D E R Learned counsel for the appellant seeks leave of this Court to withdraw the appeal to pursue his other remedies in accordance with law.
The appeal is permitted to be withdrawn.
................,J.
(Dipak Misra) ................,J.
(C. Nagappan) New Delhi;
June 30, 2016.