Supreme Court - Daily Orders
M/S. Hindustan Petroleum Corp. Ltd. vs Mohanjit Singh (Dead) on 25 March, 2014
ITEM NO.25 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. No.6 in
Petition(s) for Special Leave to Appeal (Civil) No(s).2794/2007
(From the judgement and order dated 02/02/2007 in CM No.2162/2006 of The
HIGH COURT OF DELHI AT N. DELHI)
M/S. HINDUSTAN PETROLEUM CORP. LTD. Petitioner(s)
VERSUS
MOHANJIT SINGH (DEAD) Respondent(s)
(With appln(s) for modification/clarification and office report)
Date: 25/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE GYAN SUDHA MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s)/ Mr. Vikas Singh, Sr. Adv.
applicant(s) Mr. Sanjay Kapur,Adv.
Ms. Priyanka Das, Adv.
Ms. Lekha Vishwanath, Adv.
For Respondent(s) Mr. Gaurav M. Liberhan, Adv.
Ms. Mukti Chowdhary,Adv.
For Intervenor(s) Mr. Vijay Panjwani, Adv.
Ms. Madhur Panjwani, Adv.
UPON hearing counsel the Court made the following
O R D E R
After full length argument, learned senior counsel for the petitioner/applicant, sought permission to withdraw this application for modification.
The application is dismissed as withdrawn.
|(Neetu Khajuria) |(S.S.R. Krishna) | |Sr.P.A. |Assistant Registrar |