Supreme Court - Daily Orders
Archana Deepak Wani vs Indian Bank (Erstwhile Allahabad Bank) on 17 July, 2023
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 3627 OF 2023
ARCHANA DEEPAK WANI APPELLANT(S)
VERSUS
INDIAN BANK (ERSTWHILE ALLAHABAD BANK) & ANR. RESPONDENT(S)
O R D E R
Learned counsel for the appellant states that he has instructions to withdraw the present civil appeal.
In view of the statement made, the civil appeal is dismissed as withdrawn.
..................J. (SANJIV KHANNA) ..................J. (BELA M. TRIVEDI) NEW DELHI;
JULY 17, 2023.
Signature Not Verified Digitally signed by Deepak Guglani Date: 2023.07.22 13:08:14 IST Reason: ITEM NO.18 COURT NO.3 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 NO. 3627 OF 2023 ARCHANA DEEPAK WANI APPELLANT(S) VERSUS INDIAN BANK (ERSTWHILE ALLAHABAD BANK) & ANR. RESPONDENT(S) (IA No.99941/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA No.99942/2023-STAY APPLICATION and IA No.100486/2023- PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ) Date : 17-07-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE BELA M. TRIVEDI For Appellant(s) Mr. Gagan Sanghi, Adv.
Mr. Rameshwar Prasad Goyal, AOR For Respondent(s) Ms. Aakanksha Nehra, Adv. Ms. Sakshi Digvijay, Adv. Mr. Soayib Qureshi, AOR Mr. Brijesh Kumar Tamber, AOR UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed as withdrawn in terms of the signed order.
(DEEPAK GUGLANI) (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR (signed order is placed on the file)