Supreme Court - Daily Orders
Bharat Sanchar Nigam Limited Through ... vs S. Rajagopal on 13 November, 2019
Bench: Mohan M. Shantanagoudar, Sanjiv Khanna
ITEM NO.1 COURT NO.12 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 74225/2019, in Civil Appeal No(s). 3139/2016
BHARAT SANCHAR NIGAM LIMITED
THROUGH CHIEF GENERAL MANAGER Appellant(s)
VERSUS
S. RAJAGOPAL Respondent(s)
IA No. 74225/2019 - WITHDRAWAL OF CASE / APPLICATION)
WITH
C.A. No. 3332/2016 (XII)
( FOR WITHDRAWAL OF CASE / APPLICATION ON IA 74230/2019
IA No. 74230/2019 - WITHDRAWAL OF CASE / APPLICATION)
Date : 13-11-2019 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Appellant(s) Mr. R.D. Agrawala, Sr. Adv.
Mr. Pradeep Kumar Mathur, AOR
Mr. Chiranjeev Johri, Adv.
Mr. Ankur Rastogi, Adv.
For Respondent(s) Mr V.N. Subramaniam, Adv.
Ms. Madhusmita Bora, AOR
UPON hearing the counsel the Court made the following
O R D E R
The interlocutory applications for withdrawal are allowed.
Accordingly, the appeals are dismissed as withdrawn leaving the question of law open.
Signature Not Verified(ASHWANI THAKUR) Digitally signed by ASHWANI KUMAR Date: 2019.11.14 (R.S. NARAYANAN) COURT MASTER (SH) 14:12:55 IST Reason: COURT MASTER (NSH)