Supreme Court - Daily Orders
Ms. Rashmi Mehra And Ors. vs The Eac Trading Limited And Ors. on 28 November, 2018
Author: Chief Justice
Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 8620/2010
RASHMI MEHRA & ORS. ...APPELLANT(S)
VERSUS
THE EAC TRADING LIMITED & ORS. ...RESPONDENT(S)
ORDER
1. There is none to represent the appellants.
2. learned counsel for the respondents submit that the matter has been settled out of Court. Learned counsel has submitted consent terms which shall be kept on record.
3. Consequently and in the light of the above, the present appeal is disposed of as having become infructuous.
....................,CJI.
(RANJAN GOGOI) ...................,J. (SANJAY KISHAN KAUL) ...................,J.
(K.M. JOSEPH) Signature Not Verified NEW DELHI Digitally signed by VINOD LAKHINA Date: 2018.11.28 NOVEMBER 28, 2018 16:38:34 IST Reason:
ITEM NO.109 COURT NO.1 SECTION IX 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). 8620/2010 RASHMI MEHRA & ORS. APPELLANT(S) VERSUS THE EAC TRADING LIMITED & ORS. RESPONDENT(S) Date : 28-11-2018 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE K.M. JOSEPH For Appellant(s) Mr. Praveen Swarup, AOR [N/P] For Respondent(s) Mr. Prashant Chaudhary, AOR Mr. E. C. Agrawala, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is disposed of in terms of the signed order as having become infructuous. [VINOD LAKHINA] [ANAND PRAKASH] AR-cum-PS BRANCH OFFICER [SIGNED ORDER IS PLACED ON THE FILE] N.B. Two copies of the consent terms are attached with this record of proceeding.