Sobha Renaissance Information Technology Pvt. Ltd. (SRIT) Vs Mfar Constructions Pvt. Ltd. (Mfar)
Bench: DIVISION BENCH
Result Published
Judgement Snapshot
Case Number
1927 of 2017 (GM-RES)
Hon'ble Bench
Subhro Kamal Mukherjee, P.S.Dinesh Kumar
Advocates
Sunil Kumar Samant, K.G.Raghavan, R.K.Ravichandran
Final Decision
Dismissed
Judgement Text
Translate:
1. The appeal is barred by limitation. The delay is of 58 days.
2. Mr.Sunil Kumar Samant, learned advocate for the appellant submits that he has been instructed to pursue the application for vacating interim order filed before the Hon''ble Single Judge and as such he has been instructed not to press the writ appeal.
3. As prayed for by him, the application for condonation of delay in filing the appeal is dismissed as withdrawn. Consequently, the appeal is, also, dismissed as withdrawn.
4. However, we request the Hon''ble Single Judge to expedite the hearing of the application for vacating interim order.
5. In view of dismissal of the appeal, the pending interlocutory application does not survive for consideration and is, also, dismissed.
6. We make no order as to costs.
