Supreme Court - Daily Orders
M/S Procter And Gamble Home Products ... vs Pc Sharma on 26 November, 2018
Bench: D.Y. Chandrachud, M.R. Shah
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
Diary No. 13011/2018
M/S PROCTER AND GAMBLE HOME PRODUCTS
PRIVATE LIMITED & ANR. Appellant(s)
VERSUS
PC SHARMA & ORS. Respondent(s)
O R D E R
Since the appellants have filed a review petition before the National Green Tribunal, Mr. Shyam Divan, learned senior counsel seeks liberty to withdraw the civil appeal so as to enable the appellants to pursue the remedy in review.
The appeal is, accordingly, dismissed as withdrawn with liberty as prayed.
In the event the appellants are aggrieved by the order of the National Green Tribunal, it would be open to them to move this Court afresh including on the grounds raised in the present appeal and against the same order.
……………….…...…................J. (DR. DHANANJAYA Y. CHANDRACHUD) ……..…………....…................J. (M.R. SHAH) NEW DELHI, Signature Not Verified November 26, 2018 Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.12.01 14:03:54 IST Reason: 2 ITEM NO.11 COURT NO.14 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 Diary No(s). 13011/2018 (Arising out of impugned final judgment and order dated 03-08-2017 in OA No. 30/2015 passed by the National Green Tribunal, Central Zonal Bench, Bhopal) M/S PROCTER AND GAMBLE HOME PRODUCTS PRIVATE LIMITED & ANR. Appellant(s) VERSUS PC SHARMA & ORS. Respondent(s) (IA No.161280/2018-CONDONATION OF DELAY IN FILING and IA No.161284/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.161283/2018-STAY APPLICATION and IA No.161281/2018- CONDONATION OF DELAY IN REFILING and IA No.161282/2018-PERMISSION TO PLACE ON RECORD SUBSEQUENT FACTS) Date : 26-11-2018 This appeal was called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE M.R. SHAH For Petitioner(s) Mr. Shyam Divan, Sr. Adv. Mr. Ankur Mittal, AOR Mr. Abhay Gupta, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed as withdrawn in terms of the signed order.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)