Supreme Court - Daily Orders
Shakti Yezdani vs Jayanand Jayant Salgaonkar on 6 January, 2020
Author: A.S. Bopanna
Bench: A.S. Bopanna
ITEM NO.47 COURT NO.5 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA 122793/2018, in Civil Appeal No(s). 7107/2017
SHAKTI YEZDANI & ANR. Appellant(s)
VERSUS
JAYANAND JAYANT SALGAONKAR & ORS. Respondent(s)
(Letter for withdrawal of I.A.No.122793 of 2018(Application for
Intervention) to be listed before Hon'ble Chamber Judge as per Ld.
Regr. Court's order dt.8.5.2019
IA No. 122793/2018 - INTERVENTION APPLICATION)
Date : 06-01-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
[IN CHAMBER]
For Appellant(s)
Mr. Rajesh P., AOR
Ms. R. Dua, Adv
Mr. C. Madan, Adv
For Respondent(s)
Mr. Apporv Kurup, AOR
Mr. Rajeev Maheshwaranand Roy, AOR
Mr. Kush Chaturvedi, Adv
Ms. Priyashree Sharma, Adv
Mr. P. Srinivasan, Adv
Mr. Rohit Rathi, Adv
UPON hearing the counsel the Court made the following
O R D E R
In the IA NO. 122793/18 the applicant submits that compromise has been entered into between the parties,therefore, he seeks to withdraw the application for intervention.
Accordingly, the application is dismissed as withdrawn.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2020.01.11 13:06:07 IST Reason:(MANASWINI DEVI SHARMA) (K. RAMA KRISHNA) SENIOR PERSONAL ASSISTANT BRANCH OFFICER