Supreme Court - Daily Orders
Central Warehousing Corporation vs M/S Fortpoint Automotive Pvt Ltd on 12 September, 2022
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9288 OF 2013
RAJENDRA SOPAN NANDGUDE Appellant
VERSUS
ATC TELECOM TOWER CORPORATION PVT. LTD. Respondent
O R D E R
Mr. Sadashiv, learned counsel for the appellant, refers to I.A. No. 8549 of 2022 and makes a prayer for withdrawal of Civil Appeal No. 9288 of 2013. Considering the prayer, the Civil Appeal No. 9288 of 2013 is dismissed as not pressed.
…………………………………………………………., J. [ HRISHIKESH ROY ] New Delhi;
September 12, 2022.
Signature Not Verified Digitally signed by SNEHA Date: 2022.09.14 16:53:17 IST Reason: ITEM NO.1713 COURT NO.6 SECTION III 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. 9342/2013 CENTRAL WAREHOUSING CORPORATION Appellant(s) VERSUS M/S FORTPOINT AUTOMOTIVE PVT LTD Respondent(s)
(Only I.A. No. 8549/2022 (Application for withdrawal of appeal) in C.A. No. 9288/2013 to be listed) WITH C.A. No. 9288/2013 (III) (For withdrawal of Civil Appeal) (IA No. 8549/2022 - WITHDRAWAL OF CASE / APPLICATION) Date : 12-09-2022 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY [IN CHAMBER] For parties Mr. Sadashiv, AOR Mr. Sharwan Kumar Goyal, Adv.
Mr. K. K. Tyagi, Adv.
Mr. P. Narasimhan, AOR Mr. Surjeet Singh, Adv.
Mr. Arvind Kumar, Adv.
Mr. Vishwa Pal Singh, AOR Mr. Hassan Murtaza, Adv.
Mr. A. V. Rangam, AOR Mr. Buddy A. Ranganadhan, Adv. Ms. Nandini Tomar, Adv.
UPON hearing the counsel the Court made the following O R D E R C.A. No. 9288/2013 Mr. Sadashiv, learned counsel for the appellant, refers to I.A. No. 8549 of 2022 and makes a prayer for withdrawal of Civil Appeal No. 9288 of 2013. Considering the prayer, the Civil Appeal No. 9288 of 2013 is dismissed as not pressed.
(NIDHI AHUJA) (RENU KAPOOR) AR-cum-PS ASSISTANT REGISTRAR