Supreme Court - Daily Orders
Utkal Coal Limited vs Union Of India Through Secretary ... on 20 July, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.9 COURT NO.3 SECTION XIV
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 (C) No(s). 2752/2017
(Arising out of impugned final judgment and order dated 05-10-2016
in WPC No. 1496/2015 passed by the High Court Of Delhi At New
Delhi)
UTKAL COAL LIMITED & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
SLP(C) No. 16643/2017 (XIV)
Date : 20-07-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. P. Chidambaram, Sr. Adv.
Ms. B. Vijayalakshmi Menon, AOR
Ms. Anuradha Dutt, Adv.
Mr. Dhritiman Roy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
SLP(C) No. 2752/2017
Learned counsel for the petitioners seeks leave to withdraw the petition.
The special leave petition is dismissed as withdrawn. SLP(C) No. 16643/2017 List the matter after four weeks.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2018.07.20 17:04:38 IST Reason: (MEENAKSHI KOHLI) (KAILASH CHANDER) COURT MASTER COURT MASTER