M/S Bptp Limited vs Terra Flat Buyers Association on 27 November, 2024

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Supreme Court - Daily Orders

M/S Bptp Limited vs Terra Flat Buyers Association on 27 November, 2024

Bench: B.R. Gavai

     ITEM NO.27                          COURT NO.2                 SECTION XVII-A

                               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).   822-823/2024

     M/S BPTP LIMITED & ORS.                                         APPELLANT(S)

                                                 VERSUS

     TERRA FLAT BUYERS ASSOCIATION                                   RESPONDENT(S)

     (IA No.253982/2023-CONDONATION OF DELAY IN FILING and IA
     No.253980/2023-EX-PARTE STAY
      IA No. 253980/2023 - EX-PARTE STAY
      IA No. 80955/2024 - PERMISSION FOR WITHDRAWAL OF AMOUNT
      IA No. 107641/2024 - PERMISSION TO FILE APPLICATION FOR DIRECTION)

     WITH
     C.A. No. 566/2024 (XVII-A)
     (FOR STAY APPLICATION ON IA 250470/2023
     FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
     250472/2023, IA No. 250472/2023 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES
     IA No. 250470/2023 - STAY APPLICATION)

     Date : 27-11-2024 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE B.R. GAVAI
                         HON'BLE MR. JUSTICE K.V. VISWANATHAN

     For Appellant(s)              Mr. Rana Mukherjee, Sr. Adv.
                                   Mr. Kaushik Poddar, AOR
                                   Mr. Akash Dalal, Adv.
                                   Mr. Sagar Chauhan, Adv.
                                   Ms. Shreya Tewari, Adv.

                                   Mr. Deepak Goel, AOR

     For Respondent(s)             Mr. Neeraj Kumar Jain, Sr. Adv.
                                   Mr. Aniket Jain, Adv.
                                   Mr. Umang Shankar, AOR
                                   Mr. Sanjay Singh, Adv.
                                   Mr. Siddharth Jain, Adv.
                                   Mr. Vidyut Kayarkar, Adv.
                                   Mr. Raghav Nagpal, Adv.
Signature Not Verified
                                   Mr. Shalender Singh Negi, Adv.
Digitally signed by
NARENDRA PRASAD
Date: 2024.11.30
15:04:47 IST
Reason:                            Mr. Kaushik Poddar, AOR
                                   Mr. Akash Dalal, Adv.


                                                  1
                    Ms. Shreya Tewari, Adv.

          UPON hearing the counsel the Court made the following
                             O R D E R

CIVIL APPEAL NO(S). 822-823/2024 List on 28.11.2024 as second item.

C.A. No. 566/2024

The appeal is allowed to be withdrawn, in terms of the signed order.

(NARENDRA PRASAD) (ANJU KAPOOR) DEPUTY REGISTRAR COURT MASTER (Signed order is placed on the file) 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S). 566/2024 PIYUSH MAHESHWARI APPELLANT(S) VERSUS BPTP LIMITED & ORS. RESPONDENT(S) O R D E R

1. Learned counsel appearing for the appellant, on instructions, seeks permission to withdraw this appeal in view of the settlement between the parties.

2. Permission is granted.

3. The appeal is accordingly allowed to be withdrawn.

..............................J ( B.R. GAVAI ) ..............................J ( K.V. VISWANATHAN ) NEW DELHI;

NOVEMBER 27, 2024 3

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