Supreme Court - Daily Orders
Gbots Software Development Centre Pvt. ... vs Ibs Software Services Pvt. Ltd. on 11 February, 2016
Author: A.K. Sikri
Bench: A.K. Sikri
ITEM NO.69 COURT NO.10 SECTION XIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) Nos. 26809-26810/2015
(Arising out of impugned final judgment and order dated 30/06/2015
in RP No. 567/2015 and 02/06/2015 in OPC No. 524/2015 passed by the
High Court Of Kerala At Ernakulam)
GBOTS SOFTWARE DEVELOPMENT CENTRE PVT. LTD. & ANR. Petitioner(s)
VERSUS
IBS SOFTWARE SERVICES PVT. LTD. Respondent(s)
(Office Report on default)
Date : 11/02/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s)
Mr. T. G. Narayanan Nair,Adv.
For Respondent(s)
Mr. Radha Shyam Jena,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners states that he has received an oral information from the petitioners that the matter has been settled between the parties. He, thus, wants instructions in writing to enable him to withdraw the petition.
Let proper application in this behalf be moved within four weeks.
Signature Not Verified (Nidhi Ahuja) (Rajinder Kaur) Digitally signed by NIDHI AHUJA Date: 2016.02.12 Court Master Court Master 17:11:40 IST Reason: