Supreme Court - Daily Orders
Rohit Kapoor vs Bptp Ltd. on 5 March, 2018
Bench: Madan B. Lokur, Deepak Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2248 of 2018
ROHIT KAPOOR Appellant(s)
VERSUS
BPTP LTD. & ORS. Respondent(s)
O R D E R
Learned counsel for the appellant says that he would like to withdraw the appeal and file a review petition in the National Consumer Disputes Redressal Commission.
The civil appeal is dismissed as withdrawn.
…....................J. [MADAN B. LOKUR] …....................J. [DEEPAK GUPTA] NEW DELHI;
March 5, 2018.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.03.07 17:31:33 IST Reason: 1 ITEM NO.28 COURT NO.4 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 2248/2018 ROHIT KAPOOR Appellant(s) VERSUS BPTP LTD. & ORS. Respondent(s) Date : 05-03-2018 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA For Appellant(s) Ms. Archana Pathak Dave, AOR Ms. Ankita Chaudhary, Adv. Mr. Vinay Gupta, Adv.
For Respondent(s) (As per appearance slip) UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed as withdrawn in terms of the signed order.
(MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER [Signed order is placed on the file] 2