Supreme Court - Daily Orders
M/S Shivnath Rai Harnarain (India) Ltd. vs Ramesh Abhishek on 26 March, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) NO.822 OF 2018
IN
CIVIL APPEAL NO.554 OF 2006
M/S SHIVNATH RAI HARNARAIN (INDIA) LTD. ..PETITIONER(S)
VERSUS
RAMESH ABHISHEK & ANR. ..RESPONDENT(S)
O R D E R
Learned counsel for the petitioner seeks leave of this Court to withdraw the contempt petition with liberty to pursue any other remedy.
The contempt petition is dismissed as withdrawn with liberty as prayed for.
...................J. [A.K.SIKRI] ...................J. [ASHOK BHUSHAN] New Delhi;
March 26, 2018.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2018.03.27 17:02:13 IST Reason: ITEM NO.22 COURT NO.6 SECTION IX S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CONMT.PET.(C) No.822/2018 in C.A.No.554/2006 M/S SHIVNATH RAI HARNARAIN (INDIA) LTD. Petitioner(s) VERSUS RAMESH ABHISHEK & ANR. Respondent(s) (FOR ADMISSION) Date : 26-03-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Ms.Priyadarshi Manish, Adv. Ms.Anjali Manish, Adv. Mr.Danish Zubair Khan, Adv. Mr.Prateek Chaturvedi, Adv. Mr.Prem Kandpal, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
The contempt petition is dismissed as withdrawn in terms of the signed order.
(Ashok Raj Singh) (Mala Kumari Sharma) Court Master Court Master (Signed Order is placed in the file)