Supreme Court - Daily Orders
Cc, Ce And St Hyderabad Ii Etc. vs M/S Larsen And Toubro Limited on 1 April, 2022
Bench: A.M. Khanwilkar, Abhay S. Oka
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. No. 96063 of 2020
IN/AND
CIVIL APPEAL NOS. 6081-6084 OF 2019
(Arising out of C.A. Nos. 6081-6085 of 2019)
CC, CE AND ST HYDERABAD II ETC. Appellant(s)
VERSUS
M/S LARSEN AND TOUBRO LIMITED Respondent(s)
O R D E R
In view of the averments in the application and as the contesting respondent has no objection, the application is allowed, meaning thereby the appellant(s) are permitted to withdraw the Civil Appeal Nos. 6081-6084 of 2019. However, Civil Appeal No. 6085 of 2019 to proceed for hearing in usual course. Appeal Memo be amended in the above terms forthwith.
....................,J.
(A.M. KHANWILKAR) ....................,J.
Signature Not Verified(ABHAY S. OKA) Digitally signed by NEETU KHAJURIA Date: 2022.04.02 13:19:52 IST Reason: NEW DELHI;
APRIL 01, 2022.
2 ITEM NO.1 Court 3 (Video Conferencing) SECTION XVII-A S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS IA No.96063/2020 In/And
Civil Appeal No(s). 6081-6085/2019 CC, CE AND ST HYDERABAD II ETC. Appellant(s) VERSUS M/S LARSEN AND TOUBRO LIMITED Respondent(s) (IA No. 96063/2020 - WITHDRAWAL OF CASE (Application for Withdrawal of civil Appeal Nos. 6081-6084 of 2019) Date : 01-04-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE ABHAY S. OKA For Appellant(s) Mr. Balbir Singh,ASG Mr. M.K.Maroria, AOR Ms. B.Sunita Rao, Adv Mr. Apoorv Kurup Adv Mr. S.S.Ray, Adv Mr. Shyam Gopal Adv Ms. Suhasini Sen Adv Mr. Gunmaya Singh Mann, Adv. Mr. B. Krishna Prasad, AOR For Respondent(s) Mr. K. R. Sasiprabhu, AOR Mr. Vishnu Sharma, Adv Mr. Tushar Bhardwaj, Adv.
UPON hearing the counsel the Court made the following O R D E R In view of the averments in the application and as the contesting respondent has no objection, the application is allowed, meaning thereby the appellant(s) are permitted to withdraw the Civil Appeal Nos. 6081-6084 of 2019. However, Civil Appeal No. 6085 of 2019 to proceed for hearing in 3 usual course. Appeal Memo be amended in the above terms forthwith.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER
(Signed order is placed on the file.)