Supreme Court - Daily Orders
Enercon Gmbh vs Wind World (India) Ltd . on 8 March, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.2 COURT NO.6 SECTION IX
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). 34968/2015
(Arising out of impugned final judgment and order dated 09/12/2015
in AP No. 1760/2015 passed by the High Court of Judicature at
Bombay)
ENERCON GMBH AND ANR. Petitioner(s)
VERSUS
WIND WORLD (INDIA) LTD AND ORS. Respondent(s)
(with interim relief and office report)
Date : 08/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Dr. Abhishek Manu Singhvi,Sr.Adv.
Ms. Kanika Sharma,Adv.
Mr. K. Sayta,Adv.
Mr. Vivek A. Vashi,Adv.
Mr. Abhishek Tripathi,Adv.
Mr. L. Ahamed,Adv.
For Respondent(s) Mr. L.N. Rao,Sr.Adv.
Mr. Shyam Divan,Sr.Adv.
Mr. Ashim Sood,Adv.
Mr. Anirudh H.,Adv.
Mr. Mahesh Agarwal,Adv.
Mr. E. C. Agrawala,Adv.
Mr. Vivek Jain,Adv.
Ms. Olgalumepereira,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Dr. Abhishek Manu Singhvi, learned senior counsel appearing for the petitioners, on instructions, seeks to withdraw this special leave petition.
The special leave petition is permitted to be withdrawn. Needless to state that by virtue of the withdrawal of the special leave petition, the impugned order of the High Court stands Signature Not Verified restored.
Digitally signed by NARENDRA PRASAD Date: 2016.03.09 17:24:36 IST Reason: (NARENDRA PRASAD) (SUMAN JAIN)
COURT MASTER COURT MASTER