Supreme Court - Daily Orders
Soma Chakraborty,Director vs M/S Bibby Finan.Services India ... on 31 October, 2014
Bench: T.S. Thakur, Adarsh Kumar Goel, R. Banumathi
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
Transfer Petition(s)(Criminal) No(s). 199/2013
SOMA CHAKRABORTY,DIRECTOR Petitioner(s)
VERSUS
M/S BIBBY FINAN.SERVICES INDIA P.LTD.ORS Respondent(s)
O R D E R
Heard.
In the light of the decision of this Court in “Dashrath Rupsingh Rathod versus State of Maharashtra & Anr.” - Criminal Appeal No.2287 of 2009 disposed of on 1st August, 2014, learned counsel for the petitioner seeks leave to withdraw this transfer petition which is hereby dismissed as withdrawn.
...........................J. (T.S. THAKUR) ...........................J. (ADARSH KUMAR GOEL) ...........................J. (R. BANUMATHI) New Delhi, Signature Not Verified October 31, 2014.
Digitally signed by Mahabir Singh Date: 2014.11.05 18:25:24 IST Reason: ITEM NO.38 COURT NO.2 SECTION XVIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Transfer Petition(s)(Criminal) No(s). 199/2013 SOMA CHAKRABORTY,DIRECTOR Petitioner(s) VERSUS M/S BIBBY FINAN.SERVICES INDIA P.LTD.ORS Respondent(s)
(with appln. (s) for stay and office report) Date : 31/10/2014 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr. Mangaljit Mukherjee,Adv.
Mr. Debarpita Basu Mukherjee,Adv. Mr. B.P. Yadav,Adv.
Mrs Sarla Chandra,Adv.
For Respondent(s) Mr. Rishi Kesh,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard.
In the light of the decision of this Court in “Dashrath Rupsingh Rathod versus State of Maharashtra & Anr.” - Criminal Appeal No.2287 of 2009 disposed of on 1st August, 2014, learned counsel for the petitioner seeks leave to withdraw this transfer petition which is hereby dismissed as withdrawn.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)