Supreme Court - Daily Orders
Consolidated Engineering Company vs Subodh Kumar Agrawal on 19 May, 2025
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.3766/2025
CONSOLIDATED ENGINEERING COMPANY APPELLANT(S)
VERSUS
SUBODH KUMAR AGRAWAL & ORS. RESPONDENT(S)
WITH
CIVIL APPEAL NO. 3483 OF 2025
CIVIL APPEAL NO. 3553 OF 2025
CIVIL APPEAL 3405 OF 2025
O R D E R
1. After arguing the matter(s) for some time, the learned counsel appearing for the appellant(s) seeks permission to withdraw these appeals.
2. The appeals are accordingly dismissed as not pressed.
……………………………………………J. [J.B. PARDIWALA] ……………………………………………J. Signature Not Verified [R. MAHADEVAN] Digitally signed by CHANDRESH Date: 2025.05.21 18:30:35 IST Reason: New Delhi 19th May, 2025.
ITEM NO.39 COURT NO.11 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 No.3766/2025
CONSOLIDATED ENGINEERING COMPANY Appellant(s)
VERSUS
SUBODH KUMAR AGRAWAL & ORS. Respondent(s)
FOR ADMISSION
IA No. 63265/2025 - STAY APPLICATION WITH C.A. No. 3483/2025 (XVII) FOR ADMISSION IA No. 56366/2025 - STAY APPLICATION C.A. No. 3553/2025 (XVII) FOR ADMISSION IA No. 58682/2025 - STAY APPLICATION C.A. No. 3405/2025 (XVII) FOR ADMISSION IA No. 54416/2025 - STAY APPLICATION Date : 19-05-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA HON'BLE MR. JUSTICE R. MAHADEVAN For Appellant(s) : Mr. Uddyam Mukherjee, AOR Mr. Swapnil Pattanayak, Adv. Mr. Agnibha Chatterjee, Adv.
For Respondent(s) : Mr. Gyanendra Kumar, Sr. Adv.
M/S. Cyril Amarchand Mangaldas Aor, AOR Ms. Anuradha Mukherjee, Adv. Mr. Dwijesh Kapila, Adv.
Mr. Aviral Singhal, Adv.
Mr. Abhinav Chahar, Adv.
Mr. Vikash Kumar Jha, Adv.C.A.No.3766/2025
Mrs. Pankaj Vivek, Adv.
Mr. Pankaj Vivek, Adv.
Mr. Krishan Kumar, AOR Mr. Nitin Pal, Adv.
Mr. Raavi Yogesh Venkata, AOR Mr. Kotte Venkata Pawan Kumar, Adv.
Ms. Devina Sehgal, AOR Mr. Yatharth Kansal, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. After arguing the matter for some time, the learned counsel appearing for the appellant(s) seeks permission to withdraw these appeals.
2. The appeals are accordingly dismissed as not pressed in terms of the signed order, which is placed on the file.
(CHANDRESH) (POOJA SHARMA) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)