Supreme Court - Daily Orders
State Bank Of India And Anr Through ... vs Mrs. Jayanthi And Ors on 28 May, 2019
Bench: M.R. Shah, A.S. Bopanna
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 8845 of 2011
STATE BANK OF INDIA & ANR. Appellant(s)
VERSUS
MRS. JAYANTHI & ORS. Respondent(s)
O R D E R
Mr. Bharath Gangadharn, learned counsel appearing on behalf of the appellants seeks permission to withdraw the present appeal as the parties have settled the dispute amicably out of the court.
Permission is granted.
The Civil Appeal is accordingly dismissed as withdrawn.
..............................J. (M.R. SHAH) ..............................J. (A.S.BOPANNA) Dated : 28.05.2019 New Delhi Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.05.29 17:44:16 IST Reason: 1 ITEM NO.107 COURT NO.3 SECTION XII 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). 8845/2011 STATE BANK OF INDIA AND ANR Appellant(s) VERSUS MRS. JAYANTHI AND ORS Respondent(s) WITH C.A. No. 429/2018 (IA No.141568/2017-CONDONATION OF DELAY IN FILING) Date : 28-05-2019 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH HON'BLE MR. JUSTICE A.S. BOPANNA (VACATION BENCH) For Appellant(s) Mr. Bharath Gangadharn,Adv.
Mr. Sanjay Kapur, AOR Ms. Megha Karnwal,Adv.
Ms. Shubhra Kapur,Adv.
Mr. Jitesh P.Gupta,Adv. Ms. Praveena Gautam, AOR Mr. Pawan Shukla,Adv.
For Respondent(s) Mr. V.N.Subramaniam,Adv.
Mr. S. Gowthaman, AOR Mr. Partha Sarthi,Adv.
UPON hearing the counsel the Court made the following O R D E R Civil Appeal No.8845/2011 The Civil Appeal is dismissed as withdrawn in terms of the signed order.Civil Appeal No.429/2018
At the request of the learned counsel for the appellant, list the appeal on 30th May, 2019.
(ANITA MALHOTRA) (RAJINDER KAUR) COURT MASTER COURT MASTER (Signed order is placed on the file.) 2