Pacl Ltd. vs Union Of India on 10 April, 2023

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Supreme Court - Daily Orders

Pacl Ltd. vs Union Of India on 10 April, 2023

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

                                                             1

                                          IN THE SUPREME COURT OF INDIA
                                               INHERENT JURISDICTION

                                    Contempt Petition (Civil) No                of 2023
                                                              (D No 779 of 2023)
                                                             in
                                             Civil Appeal No 13301 of 2015



     PACL Limited                                                                  ... Petitioner(s)

                                                      Versus


     Manoj Kumar & Ors                                                             ... Respondent(s)




                                                        ORDER

1 Mr Basava Prabhu Patil, senior counsel appearing on behalf of the petitioner, seeks the permission of the Court to withdraw the Contempt Petition with liberty to pursue appropriate remedies available in law.

2 The Contempt Petition is dismissed as withdrawn with liberty aforesaid.

..…..…....…........……………….…........CJI. [Dr Dhananjaya Y Chandrachud] …..…..…....…........……………….…........J. [Pamidighantam Sri Narasimha] …..…..…....…........……………….…........J. [J B Pardiwala] Signature Not Verified New Delhi;

Digitally signed by

April 10, 2023 Sanjay Kumar Date: 2023.04.11

-S-

16:43:53 IST Reason:

ITEM NO.53 COURT NO.1 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Writ Petition(s)(Criminal) No(s). 121/2023 PACL LTD. & ORS. Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (WITH IA No. 59152/2023 - APPROPRIATE ORDERS/DIRECTIONS, IA No. 59153/2023 - EXEMPTION FROM FILING O.T., IA No. 70265/2023 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) WITH W.P.(Crl.) No. 147/2023 (X) (WITH IA No. 71413/2023 - EXEMPTION FROM FILING O.T., IA No. 71412/2023 - STAY APPLICATION) Contempt Petition (Civil) Diary No(s). 779/2023 in Civil Appeal No 13301 of 2015 (XVII) Date : 10-04-2023 These matters were called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Mr. Shyam Divan, Sr. Adv.

Mr. Basava Prabhu Patil, Sr. Adv. Mr. Anup Kumar, AOR Mr. Dinesh Sah, Adv.

Mrs. Neha Jaiswal, Adv.

Mr. Shivam Kumar, Adv.

Ms. Shruti Singh, Adv.

Mr. Shubham Rajhans, Adv.

Mr. Geet Rajan Ahuja, Adv.

For Respondent(s) 3 UPON hearing the counsel the Court made the following O R D E R Writ Petition(s)(Criminal) No(s). 121 and 147/2023 1 We are not inclined to entertain the petitions under Article 32 of the Constitution of India. The petitions are dismissed.

2 However, we leave it open to the petitioner to pursue appropriate remedies available in law.

3 Pending application, if any, stands disposed of.

Contempt Petition (Civil) Diary No(s). 779/2023 in Civil Appeal No 13301 of 2015 1 Mr Basava Prabhu Patil, senior counsel appearing on behalf of the petitioner, seeks the permission of the Court to withdraw the Contempt Petition with liberty to pursue appropriate remedies available in law.

2 The Contempt Petition is dismissed as withdrawn in terms of the signed order..

(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) DEPUTY REGISTRAR ASSISTANT REGISTRAR (Signed order is placed on the file)

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