Supreme Court - Daily Orders
M/S Darvell Investment And Leasing ... vs The State Of West Bengal on 24 August, 2023
Author: Vikram Nath
Bench: Vikram Nath
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.6106 OF 2017
M/S DARVELL INVESTMENT AND
LEASING (INDIA) PVT. LTD. & ORS. APPELLANT(S)
VERSUS
STATE OF WEST BENGAL & ORS. RESPONDENT(S)
O R D E R
1. Learned counsel for the appellants states that he has no instructions in the matter. No alternative arrangement has been made.
2. Learned counsel for the respondents are present.
3. The appeal is dismissed for want of prosecution.
4. Interim order(s), if any, shall stand discharged.
5. Pending application(s) are also disposed of.
......................J. [VIKRAM NATH] Signature Not Verified ......................J. Digitally signed by Neetu Khajuria [AHSANUDDIN AMANULLAH] Date: 2023.08.26 10:13:31 IST Reason:
NEW DELHI;
AUGUST 24, 2023.
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ITEM NO.111 COURT NO.8 SECTION XVI
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). 6106/2017 M/S DARVELL INVESTMENT AND LEASING (INDIA) PVT. LTD. & ORS. Appellant(s) VERSUS STATE OF WEST BENGAL & ORS. Respondent(s) (IA No. 142030/2018 - CLARIFICATION/DIRECTION) Date : 24-08-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH For Appellant(s) Mr. Shikhar Srivastava, AOR For Respondent(s) Mr. Sunil Fernandes, Adv.
Ms. Anju Thomas, Adv.
Mr. Shreyas Awasthi, Adv. Mr. Sanjeev Kaushik, Adv. Ms. Astha Sharma, AOR Ms. Pratiksha Sharma, AOR Mr. Ankit Acharya, Adv.
Ms. Ritu Chaudhary, Adv.
Mr. Shivam Kunal, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application(s) are also disposed of.
(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER (Signed order is placed on the file.)