Supreme Court - Daily Orders
Kailash Chand Jain vs M/S Bibby Financial Services Ind. P. Ltd on 6 January, 2014
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ITEM NO.20 COURT NO.5 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl) No(s).10392/2013
(From the judgement and order dated 16/08/2013 in CRLM No. 3975/2013 of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
KAILASH CHAND JAIN Petitioner(s)
VERSUS
M/S BIBBY FINANCIAL SERVICES IND. P. LTD Respondent(s)
(With application for ex-Parte stay)
Date: 06/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. M.L. Lahoty, Adv.
Mr. Paban K. sharma, Adv.
Ms. Gargi B.Bharali, Adv.
Mr. Himanshu Shekhar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
| | |Learned counsel for the petitioner states that he may be allowed to withdraw | |the Special Leave Petition. The same is dismissed as withdrawn. | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |