Supreme Court - Daily Orders
M/S. Electrolux Kelvinator Limited vs Shakti Teletronics P.Ltd. on 25 September, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 1214/2012
M/S. ELECTROLUX KELVINATOR LIMITED
& ORS. ...APPELLANT(S)
VERSUS
SHAKTI TELETRONICS P.LTD.
& ORS. ...RESPONDENT(S)
ORDER
1. Perused the letter circulated by the learned counsel for the appellants.
2. Learned counsel appearing for the appellants prays for liberty to withdraw this appeal in view of the settlement arrived at between the parties. Liberty, as prayed, is granted. The appeal is accordingly closed on withdrawal. The parties are directed to give full effect to the terms of settlement.
....................,J.
(RANJAN GOGOI) ...................,J.
(NAVIN SINHA) ...................,J.
(K.M. JOSEPH)
NEW DELHI
SEPTEMBER 25, 2018
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2018.09.26
17:30:13 IST
Reason:
ITEM NO.101 COURT NO.2 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL NO(S). 1214/2012
M/S. ELECTROLUX KELVINATOR LIMITED & ORS. APPELLANT(S)
VERSUS
SHAKTI TELETRONICS P.LTD. & ORS. RESPONDENT(S)
Date : 25-09-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE K.M. JOSEPH For Appellant(s) Mr. M. Y. Deshmukh, AOR Mr. N. N. Deshmukh, Adv. Mrs. Manjeet Kirpal, Adv.
For Respondent(s) Mr. Pardeep Gupta, Adv.
Mr. Parinav Gupta, Adv. Mrs. Mansi Gupta, Adv.
Mr. Wazir Singh Malik, Adv. Dr. (Mrs. ) Vipin Gupta, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is closed on withdrawal in terms of the signed order.
[VINOD LAKHINA] [ASHA SONI] AR-cum-PS ASSISTANT REGISTRAR [SIGNED ORDER IS PLACED ON THE FILE]