Supreme Court - Daily Orders
Shailesh Singh vs Sheela Hospital And Trauma Centre on 17 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). 5235-5238/2018
SHAILESH SINGH APPELLANT(S)
VERSUS
SHEELA HOSPITAL AND TRAUMA CENTRE & ORS. RESPONDENT(S)
O R D E R
Learned counsel appearing for the appellant, seeks leave of this Court to withdraw these appeals.
The appeals are accordingly dismissed as withdrawn.
......................J. [A.K. SIKRI] ......................J. [ASHOK BHUSHAN] NEW DELHI;
MAY 17, 2018.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.05.19 12:04:27 IST Reason: ITEM NO.63 COURT NO.6 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(s). 5235-5238/2018 SHAILESH SINGH Appellant(s) VERSUS SHEELA HOSPITAL AND TRAUMA CENTRE & ORS. Respondent(s) ( IA No.71562/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.71563/2018-EXEMPTION FROM FILING O.T. ) Date : 17-05-2018 These appeals were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Appellant(s) Ms. Preeti Singh, AOR Mr. Sunklan Porwal, Adv.
Mr. Gagan Deep Sharma, Adv. Dr. Swati Jindal, Adv.
Mr. Mohit Verma, Adv.
Mr. Suvigya Vidyarthi, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)