Supreme Court - Daily Orders
M/S G.K.Patel & Co. vs Union Of India . on 21 February, 2014
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ITEM NO.15 COURT NO.5 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA.No.2 IN TRANSFER PETITION (CIVIL.) NO. 1108 OF 2011
M/S G.K.PATEL & CO. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln. for withdrawal and office report)
Date: 21/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
(In Chamber)
For Petitioner(s) Ms. Manisha T.Karia,Adv.
Mr. S.M. Sharma, Adv.
For Respondent(s) Mr.Sandeep Singh, Adv.
Mrs Anil Katiyar,Adv.
UPON hearing counsel the Court made the following
O R D E R
I.A.No.2 is allowed.
The transfer petition is dismissed as withdrawn.
[Usha Bhardwaj] [Saroj Saini] A.R-cum-P.S. Court Master Signed order is placed on the file.
IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION I.A. NO.2 IN TRANSFER PETITION (CIVIL) NO. 1108 OF 2011 |M/s G.K. Patel & Co. |.. Petitioner(s) | Versus |Union of India & Ors. |.. Respondent(s) | O R D E R I.A.No.2 is allowed.
The transfer petition is dismissed as withdrawn accordingly.
................................J. [FAKKIR MOHAMED IBRAHIM KALIFULLA] NEW DELHI, FEBRUARY 21, 2014.