Supreme Court - Daily Orders
Accord Finance And Properties Ltd vs M/S Besser Concrete Systems Ltd on 13 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.21 COURT NO.11 SECTION XII
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) No(s). 265/2017
(Arising out of impugned final judgment and order dated 23/12/2016
in TRCMP No. 739/2016 passed by the High Court Of Madras)
ACCORD FINANCE AND PROPERTIES LTD Petitioner(s)
VERSUS
M/S BESSER CONCRETE SYSTEMS LTD Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 13/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. K. K. Mani,Adv.
Mr. R. Thiagarajan,Adv.
Ms. T. Archana,Adv.
Mr. Mayur R. Shah,Adv.
For Respondent(s) Mr. C.A. Sundaram,Sr.Adv.
Mr. Shridhar Y. Chitale,Adv.
Mr. Aditya Shankar,Adv.
Mr. Sameer Kr. Sinha,Adv.
Mr. T. Harish Kumar,Adv.
Mr. Biju,Adv.
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter at some length, learned counsel for the petitioner seeks leave to withdraw this special leave petition which is hereby dismissed as withdrawn.
Signature Not Verified (MAHABIR SINGH) Digitally signed by MAHABIR SINGH Date: 2017.01.13 (VEENA KHERA) COURT MASTER 16:07:16 IST Reason: COURT MASTER