Supreme Court - Daily Orders
M/S Rajampet Sri Arya Vysya Sangham &Anr vs The State Of A.P on 16 July, 2015
Author: Chief Justice
Bench: Chief Justice
ò ITEM NO.73 COURT NO.1 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.No.3 of 2015 in Petition(s) for Special Leave to Appeal (C)
No(s). 8385/2014
(Arising out of impugned final judgment and order dated 18/12/2013
in WA No. 2003/2013 passed by the High Court Of A.P. at Hyderabad)
M/S RAJAMPET SRI ARYA VYSYA SANGHAM &ANR Petitioner(s)
VERSUS
THE STATE OF A.P & ORS Respondent(s)
(with appln. (s) for withdrawal of SLP and interim relief and
office report)
Date : 16/07/2015 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE ARUN MISHRA
HON’BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.M.Srinivas R.Rao, Adv.
Mr.Arun Devdas, Adv.
Mrs. Sudha Gupta,Adv.
For Respondent(s) Mr. Guntur Prabhakar,Adv.
Ms.Prerna Singh, Adv.
Mr.K.Parameshwar, Adv.
Mr. P. Vinay Kumar,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners, on instructions, seeks permission of this Court to withdraw the Special Leave Petition.
Permission sought for is granted.
Signature Not VerifiedThe Special Leave Petition is disposed of as withdrawn.
Digitally signed by Ramana Venkata Ganti Date: 2015.07.16 16:49:33 IST Reason: (G.V.Ramana) (Vinod Kulvi)
AR-cum-PS Asstt.Registrar