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Supreme Court - Daily Orders

Security Printing&Minting Corp.Of ... vs Workmen,Thru.Gen.Secy Ofisp/Cnp St. on 22 July, 2014

Þ    ITEM NO.9                                   COURT NO.5                     SECTION XV

                                   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). 5534/2011
    (Arising out of impugned final judgment and order dated 04/10/2010
    in LPA No. 241/2010 in WP No. 5400/1996 passed by the High Court
    of Bombay)

    SECURITY PRINTING & MINTING CORP.OF
    INDIA LTD. & ORS.                                                            Petitioner(s)

                                                           VERSUS

    WORKMEN,THRU.GEN.SECY OF ISP/CNP ST.
    UNION & ANR.                                                                    Respondent(s)
    (with interim relief and office report)
    (For final disposal)

    Date : 22/07/2014 This petition was called on for hearing today.

    CORAM :
                                 HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
                                 HON’BLE MR. JUSTICE S.A. BOBDE

    For Petitioner(s)                         Mr.   P.S. Narasimha, ASG
                                              Ms.   Madhu Sweta, Adv.
                                              Mr.   Saurabh Bindal, Adv.
                                              Ms.   Momota Devi Oinam ,Adv.

    For Respondent(s)                         Mr.   Shekhar Naphade, Sr. Adv.
                                              Mr.   Vinay Navare, Adv.
                                              Mr.   Satyajeet Kumar, Adv.
                                              Ms.   Abha R. Sharma ,Adv.

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The learned counsel for the petitioners seeks permission to withdraw the special leave petition with liberty to file a review application before the learned Single Judge. Liberty is granted.

The special leave petition is dismissed as withdrawn.

Signature Not Verified Digitally signed by Rajni Mukhi Date: 2014.07.30 15:20:37 IST Reason:
                               [RAJNI MUKHI]                           [USHA SHARMA]
                                   SR. P.A.                             COURT MASTER