Supreme Court - Daily Orders
Scc Builders Pvt Ltd vs State Of Up on 24 April, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.18+57 COURT NO.11 SECTION XI
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)......CC No(s).
8245/2017
(Arising out of impugned final judgment and order dated 19/04/2016
in WC No. 17336/2016 passed by the High Court Of Judicature at
Allahabad)
SCC BUILDERS PVT LTD Petitioner(s)
VERSUS
STATE OF UP AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in
refiling SLP and office report)
with
SLP(C)....CC 8444 OF 2017
(With appln. For c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 24/04/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Dr. Vijendra M., Adv.
Mr. Deepak Goel,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks leave to withdraw the petition with liberty to raise the question which has been agitated in this petition as against the final decision to be rendered in the matter, as the matter is still pending before the High Court. Permission granted. Consequently the special leave petitions are dismissed as withdrawn with Signature Not Verified Digitally signed by the liberty as prayed for. NEELAM GULATI Date: 2017.04.26 16:47:14 IST Reason: (NEELAM GULATI) (TAPAN KR. CHAKRABORTY) COURT MASTER COURT MASTER