Supreme Court - Daily Orders
State Bank Of India vs M/S P.R.P.Exports on 17 November, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.202 COURT NO.5 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).
10018-10019/2009
(Arising out of impugned final judgment and order dated
30/01/2009 in CRP No. 3581/2008,30/01/2009 in CRP No. 3582/2008
passed by the High Court Of Madras)
STATE BANK OF INDIA & ORS. Petitioner(s)
VERSUS
M/S P.R.P.EXPORTS Respondent(s)
(with appln. (s) for may refer to remarks and modification and
office report)
Date : 17/11/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Sanjay Kapur,Adv.
For Respondent(s) Mr. Sanjeev Jha, Adv.
for Mr. Braj Kishore Mishra,AOR(NP)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the parties state, that the dispute between the parties has since been settled amicably.
In view of the above, learned counsel for the petitioner states, that he may be permitted to withdraw these petitions.
The special leave petitions are accordingly dismissed as withdrawn.
Signature Not VerifiedDigitally signed by
Interim order, if any, stands vacated. Parveen Kumar Chawla Date: 2014.11.18 16:51:40 IST Reason: (Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar