Full Judgment Text
ITEM NO.109 COURT NO.7 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL NO(s). 1211-1221 OF 2003
SNAM ALLOYS LTD. Appellant (s)
VERSUS
ASHISH VITHAL BHATIA Respondent(s)
(With office report)
Date: 11/08/2010 These Appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HARJIT SINGH BEDI
HON'BLE MR. JUSTICE C.K. PRASAD
For Appellant(s) Mr. Mani Shankar, Adv.
Mr. Pratap Venugopal, Adv.
Mr. Sureksha Raman, Adv.
Ms. Asha G. Nair, Adv.
For M/S. K.J. John & Co., Advs.
For Respondent(s) Mr. Nikhil Swami, Adv.
Mrs. Prabha Swami,Adv.
UPON hearing counsel the Court made the following
O R D E R
The appeal is dismissed as withdrawn with
liberty to the appellant to pursue all its
remedies before the Criminal Court with direction
to Criminal Court as recorded in the signed order.
(KALYANI GUPTA)
(VINOD KULVI)
SR. P.A.
COURT MASTER
[SIGNED ORDER IS PLACED ON THE FILE.]
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 1211-1221 OF 2003
SNAM ALLOYS LTD. ..... APPELLANT
VERSUS
ASHISH VITHAL BHATIA ..... RESPONDENT
O R D E R
1. Learned counsel for the appellant prays that the
appeals be dismissed as withdrawn with liberty to the
appellant to pursue all its remedies before the
Criminal Court.
2. Ordered as prayed for.
3. We also direct the Criminal Court to proceed in
the matters as expeditiously as possible and to
complete the proceedings preferably within a period of
six months from today.
..................J
[HARJIT SINGH BEDI]
..................J
[C.K. PRASAD]
NEW DELHI
AUGUST 11, 2010.