Supreme Court - Daily Orders
Jindal Steel And Power Limited vs State (Nct) Of Delhi on 16 September, 2016
Bench: Chief Justice, A.M. Khanwilkar
ITEM NO.24 COURT NO.1 SECTION II
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 (Crl.)...... of 2016
CRLMP No(s). 14499/2016
(Arising out of impugned final judgment and order dated 25/04/2016
in CRLM. No. 2565/2013 passed by the High Court Of Delhi At New
Delhi)
JINDAL STEEL AND POWER LIMITED Petitioner(s)
VERSUS
STATE (NCT) OF DELHI & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 16/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. K.V. Vishwanathan,Sr.Adv.
Ms. Madhurima Mridul,Adv.
Mr. Saurabh Ajay Gupta,Adv.
Mr. Madhav Khurana,Adv.
Mr. Gurpreet S. Parwanda,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter at some length, Mr. K.V. Vishwanathan, learned senior counsel appearing for the petitioner, seeks leave to withdraw this special leave petition which is hereby dismissed as withdrawn. (MAHABIR SINGH) (VEENA KHERA) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by MAHABIR SINGH Date: 2016.09.17 11:22:17 IST Reason: