Supreme Court of India
M/S Thi Pack Pvt.Ltd vs Union Of India & Ors on 18 February, 2015
Author: Anil R. Dave
Bench: Kurian Joseph, Anil R. Dave
NON - REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NOS.293 OF 2012
M/s. Thi Pack Pvt. Ltd. ...Petitioners
VS.
Union of India & Ors. ...Respondents
J U D G M E N T
ANIL R. DAVE, J.
1. The learned counsel for the petitioner seeks permission to withdraw this petition so as to file a fresh petition in view of the subsequent development in the matter.
2 . Permission is granted.
3. The petition is disposed of as withdrawn.
4. Rule also stands discharged.
5. The ad-interim relief, if any, granted earlier shall continue for four weeks from today.
6. If there is any proposal from the petitioner for settlement, we are sure that this order will not come in the way of the parties to settle the matter.
..............J. [ANIL R. DAVE] ..............J. [KURIAN JOSEPH] New Delhi;
18th February, 2015.