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The  appeal  is  dismissed  as  withdrawn  with  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) SR. P.A.

(VINOD KULVI) 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appeals be dismissed as withdrawn with liberty to the  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.