Supreme Court - Daily Orders
Jayaswal Neco Industries Ltd. vs Union Of India . on 13 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
ITEM NO.22 COURT NO.5 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).342/2017
(Arising out of impugned final judgment and order dated 17/10/2016
in CM No. 37850/2016 in WPC No. 78/2009 passed by the High Court of
Delhi at New Delhi)
JAYASWAL NECO INDUSTRIES LTD. AND ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with interim relief)
Date : 13/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Devashish Bharuka, AOR
Mr. Ravi Bharuka, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks leave to withdraw the special leave petition. The special leave petitions are dismissed as withdrawn.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2017.01.14
11:51:11 IST
Reason: