STATE BANK OF BIKANER & JAIPUR Vs M/S. MODERN SYNTAX (INDIA) LTD.
Case number: C.A. No.-006759-006759 / 2001
Diary number: 9991 / 2001
Advocates: ANIL KUMAR SANGAL Vs
MANIK KARANJAWALA
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CASE NO.: Appeal (civil) 6759 of 2001
PETITIONER: State Bank of Bikaner & Jaipur
RESPONDENT: M/s.Modern Syntax (India) Ltd
DATE OF JUDGMENT: 14/02/2008
BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI
JUDGMENT: JUDGMENT
O R D E R CIVIL APPEAL NO. 6759 OF 2001
Learned counsel appearing on behalf of the appellant submits on instruction that this appeal has become infructuous in view of the consent decree passed and therefore, he does not want to proceed with the appeal. The appeal is accordingly dismissed for non-prosecution. Interim order, if there be any, stands vacated. There will be no order as to costs.