Supreme Court - Daily Orders
M/S Joy Alukkas Traders(I) P.Ltd. vs State Of Kerala on 11 February, 2016
Bench: Shiva Kirti Singh, R.K. Agrawal
CORRECTED
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.5726 OF 2011
M/S JOY ALUKKAS TRADERS(I) P.LTD. ...APPELLANT(s)
VERSUS
STATE OF KERALA ...RESPONDENT(s)
O R D E R
Mr. Wills Mathews, learned counsel for the appellant prays to withdraw this civil appeal.
The civil appeal is dismissed as withdrawn.
.............................J. (SHIVA KIRTI SINGH) .............................J. (R.K. AGRAWAL) NEW DELHI FEBRUARY 11, 2016 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.03.02 11:15:18 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.5591 OF 2007 M/S JOY ALUKKAS TRADERS(I) P.LTD. ...APPELLANT(s) VERSUS STATE OF KERALA ...RESPONDENT(s) O R D E R Mr. Wills Mathews, learned counsel for the appellant prays to withdraw this civil appeal.
The civil appeal is dismissed as withdrawn.
.............................J. (SHIVA KIRTI SINGH) .............................J. (R.K. AGRAWAL) NEW DELHI FEBRUARY 11, 2016 ITEM NO.104 COURT NO.12 SECTION IIIA 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).5726/2011 M/S JOY ALUKKAS TRADERS(I) P.LTD. Appellant(s) VERSUS STATE OF KERALA Respondent(s) Date : 11/02/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH HON'BLE MR. JUSTICE R.K. AGRAWAL For Appellant(s) Mr. Wills Mathews, Adv.
Mr. Gaurav Kumar, Adv.
Mrs Reena Rao, Adv.
Mr. Avtar Singh Chauhan, Adv. for Mr. Shree Pal Singh, AOR For Respondent(s) Mr. Nikilesh Ramachandran, Adv.
Ms. Bina Madhavan, AOR UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)