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First Med.Ser.(P) Ltd. vs G.P.Burman Devi Mri Cen.P.Ltd. on 1 September, 2014

Bench: H.L. Dattu, S.A. Bobde

                                               1

             ITEM NO.2                 COURT NO.2                SECTION X

                              S U P R E M E C O U R T O F      I N D I A
                                      RECORD OF PROCEEDINGS

             CRLMP No. 341/2014 in Writ Petition(s)(Criminal)     No(s).   90/2012

             FIRST MED.SER.(P) LTD.& ORS.                          Petitioner(s)

                                               VERSUS

             G.P.BURMAN DEVI MRI CEN.P.LTD.                        Respondent(s)



             (for directions and office report)


             Date : 01/09/2014 This application was called on for hearing
             today.

             CORAM :
                            HON'BLE MR. JUSTICE H.L. DATTU
                            HON'BLE MR. JUSTICE S.A. BOBDE


             For Petitioner(s)     Mr. Nikhil Jain,Adv.
                                   Mr.Gagandeep Sharma, Adv.
                                   Ms.Preeti Singh, Adv.

             For Respondent(s)     Mr.Himanshu Gupta, Adv.
                                   For Mr. Anil Kumar Tandale,Adv.



                         UPON hearing the counsel the Court made the following
                                            O R D E R

Learned counsel for the petitioner, on instructions, seeks permission of this Court to withdraw the Writ Petition with liberty to file an appropriate petition under Section 482 of the Code of Criminal Procedure, 1973 (for short, “the Cr.PC.”).

Permission sought for is granted.

Ramana Venkata Ganti The Writ Petition is disposed of as withdrawn with Date: 2014.09.02 16:26:27 IST Reason: liberty to the petitioner to approach the High Court, if they so desire by filing an appropriate petition under Section 482 of the Cr.PC.

All the contentions of both the parties are kept open.

In view of the orders passed by us in the main matter itself, the consideration of CRLMP No.341/2014 is unnecessary and, therefore, the same is disposed of as having become unnecessary.

Ordered accordingly.

(G.V.Ramana)                                (Vinod Kulvi)
Court Master                                Asstt.Registrar