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Kaynet Finance Ltd vs Verona Capital Ltd on 1 July, 2019

Bench: R. Banumathi, A.S. Bopanna

                                                          1

                      ITEM NO.57                      COURT NO.7                     SECTION IX

                                     S U P R E M E C O U R T O F          I N D I A
                                             RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 21823/2019

     (Arising out of impugned final judgment and order dated 25-06-2019
     in ARBA No. 318/2019 passed by the High Court Of Judicature At
     Bombay)

     KAYNET FINANCE LTD                                                         Petitioner(s)

                                                         VERSUS


     VERONA CAPITAL LTD                                 Respondent(s)
     (IA No. 91695/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT IA No. 91956/2019 - PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES IA No. 91817/2019 - PERMISSION TO FILE
     ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 91694/2019 - PERMISSION
     TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER)

     Date : 01-07-2019 These matters were called on for hearing today.

     CORAM :
                           HON'BLE MRS. JUSTICE R. BANUMATHI
                           HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)                     Mr.   Neeraj Kishan Kaul,Sr.Adv.
                                           Mr.   Amar Dave,Adv.
                                           Mr.   Mahesh Agarwal,Adv.
                                           Mr.   Ankur Saigal,Adv.
                                           Mr.   Anshuman Srivastava,Adv.
                                           Mr.   Himanshu Satija,Adv.
                                           Mr.   Nishant Rao,Adv.
                                           Mr.   E. C. Agrawala, AOR

     For Respondent(s)                     Mr. K.V. Vishwanathan,Sr.Adv.
                                           Mr. Ashim Sood,Adv.
                                           Ms. Sayobani Basu,Adv.
                                           Mrs.Liz Mathew,AOR

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Signature Not Verified Mr. Neeraj Kishan Kaul, learned senior counsel appearing Digitally signed by MADHU BALA Date: 2019.07.02 on 14:58:20 IST Reason: behalf of the petitioner seeks permission to withdraw the special leave petition with liberty to approach the High Court.

Permission is granted.

The special leave petition is dismissed as withdrawn with liberty to approach the High Court to avail the remedy, if any, available under the law.

(MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER