Supreme Court - Daily Orders
M/S Imperia Structures Ltd. vs Vishal Gupta on 2 December, 2020
ITEM NO.9 REGISTRAR COURT. 1 THROUGH VIDEO CONFERENCE
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
BEFORE THE REGISTRAR SH. ANIL LAXMAN PANSARE
CIVIL APPEAL Diary No(s). 23769/2020
M/S IMPERIA STRUCTURES LTD. Petitioner(s)
VERSUS
VISHAL GUPTA & ANR. Respondent(s)
(FOR ADMISSION and IA No.116284/2020-WITHDRAWAL OF CASE /
APPLICATION )
Date : 02-12-2020 This petition was called on for hearing today.
For Petitioner(s)
Ms. Rhea Dube, Adv.
Mr. Gautam Talukdar, AOR
For Respondent(s)
UPON hearing the counsel through Video Conference, the
Court made the following
O R D E R
Unregistered petition is allowed to be withdrawn.
Ld. Counsel for the appellant submits that court fee may be refunded. Registry to process the request as per rules.
ANIL LAXMAN PANSARE Registrar Signature Not Verified Digitally signed by Anil Laxman Pansare Date: 2020.12.04 13:15:27 IST Reason: