Supreme Court - Daily Orders
Jasper Motors Private Limited vs The Proprietor, Basantee Battery ... on 31 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.61 COURT NO.4 SECTION XVI
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).10026/2015
(Arising out of impugned final judgment and order dated 08/12/2014
in APOT No.641/2014 passed by the High Court Of Calcutta)
JASPER MOTORS PRIVATE LIMITED AND ANR. Petitioner(s)
VERSUS
THE PROPRIETOR, BASANTEE BATTERY OPERATED RICKSHAW
AND ORS. Respondent(s)
(With appln.(s) for bring on record subsequent event and permission
to appear and argue in person and permission to place addl.
documents on record and interim relief and office report)
Date : 31/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Petitioner-in-person
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
The petitioner, who has appeared in person, states that the instant petition has been rendered infructuous. The same is accordingly disposed of as having been rendered infructuous.
As a sequel to the above, all pending interlocutory applications stand disposed of. (SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS Signature Not Verified COURT MASTER Digitally signed by Satish Kumar Yadav Date: 2015.07.31 17:08:01 IST Reason: