Supreme Court - Daily Orders
Fci Labour Co-Op.Society ... vs Food Corporation Of India . on 11 April, 2014
æITEM NO.201 Court No.4 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).22994-22995/2001
(From the judgement and order dated 28/11/2001 in WP
No.30572/2001,WP No.30902/2001 of The HIGH COURT OF KARNATAKA AT
BANGALORE)
FCI LABOUR CO-OP.SOCIETY LTD.,KARNATAKA Petitioner(s)
VERSUS
FOOD CORPORATION OF INDIA & ORS. Respondent(s)
(With appln(s) for PERMISSION TO RAISE ADDL. GROUNDS AND FILE
ADDL. DOCUMENT and with prayer for interim relief and office
report)
(For Final Disposal)
SLP(C) NO. 9306 of 2002
(With prayer for interim relief)
(For Final Disposal)
WITH SLP(C) NO. 8778 of 2002
(With appln(s) for permission to place addl. documents on record
and with prayer for interim relief)
Date: 11/04/2014 These Petitions were called on for hearing
today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr. E.C. Vidya Sagar,Adv.
For Respondent(s) Mr. Ajit Pudussery,Adv.
Ms. J. Pudussery, Adv.
Mr. K. Vijayan, Adv.
Mr. M. Chandra Sekhar, Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that in view of the subsequent developments, e.g., the High Court of Karnataka has dismissed several identical matters as disclosed in the Office report, he prays and is permitted to withdraw the special leave petitions.
The special leave petitions are accordingly dismissed as withdrawn.
(DEEPAK MANSUKHANI) (M.S. NEGI) Court Master Assistant Registrar