Supreme Court - Daily Orders
M/S Dharampal Kohli Eng. & Contractor vs U.O.I on 7 May, 2014
BITEM NO.38 COURT NO.10 SECTION IVA
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 (Civil) No(s).37541/2013
(From the judgement and order dated 13/09/2013 in AC No.55/2012 of
The HIGH COURT OF M.P AT JABALPUR)
M/S DHARAMPAL KOHLI ENG. & CONTRACTOR Petitioner(s)
VERSUS
U.O.I Respondent(s)
(With prayer for interim relief )
Date: 07/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. Fakhruddin, Sr.Adv.
Mr. Raj KIshor Choudhary, Adv.
Mr. Sadaf Rahman, Adv.
Mr. T. Mahipal,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
After arguing the matter for sometime, the learned senior counsel appearing on behalf of the petitioner seeks permission to withdraw the special leave petition with liberty to file review petition before the High Court. Liberty is granted but without any liberty to challenge the very same impugned order before this Court. The special leave petition is dismissed as withdrawn accordingly.
(Usha Bhardwaj) [Usha Sharma]
A.R.-cum-P.S. Court Master