Supreme Court - Daily Orders
Karnataka State Electronics ... vs Official Liquidator Of M/S. Anco ... on 16 January, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.27+64 COURT NO.10 SECTION IVA
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)....../2017
(CC No(s).704/2017)
(Arising out of impugned final judgment and order dated 21/06/2005
in OSA No.31/2004 passed by the High Court of Karnataka at
Bangalore)
KARNATAKA STATE ELECTRONICS DEVELOPMENT
CORPORATION LTD. Petitioner(s)
VERSUS
OFFICIAL LIQUIDATOR OF M/S. ANCO COMMUNICATION LTD. Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
ITEM NO. 64. SLP(C)......../2017 (CC No.1179 of 2017)
(With appln. (s) for c/delay in filing SLP and Office Report)
Date : 16/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Balaji Srinivasan,Adv.
Ms. Pratiksha Mishra, Adv.
Ms. Vaishnavi Subrahmanyam, Adv.
Ms. Shrishti Govil, Adv.
Mr. Abhishek Bharti, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Learned counsel appearing for the petitioner has submitted that 99% of the value of the land under lease has not been paid and the final decision of the High Court is incorrect and seeks permission to withdraw the Special Leave Petitions with liberty to file Review Petition before the High Court on aforesaid aspect.
Permission granted.
The Special Leave Petitions are dismissed as withdrawn Signature Not Verified Digitally signed by with liberty, as aforementioned. SARITA PUROHIT Date: 2017.01.20 17:26:08 IST Reason: (B.Parvathi) (Tapan Kumar Chakraborty) Court Master Court Master