Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Babubhai Ramubhai Saini vs Gujarat Pollution Control Board on 22 July, 2014

ª          ITEM NO.601                                    COURT NO.3                  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). 18036/2014

          (Arising out of impugned final judgment and order dated 23/06/2014
          in WPPIL No. 165/2013 passed by the High Court Of Gujarat At
          Ahmedabad)

          BABUBHAI RAMUBHAI SAINI                                                    Petitioner(s
)

                                                               VERSUS

          GUJARAT POLLUTION CONTROL BOARD AND ORS                                    Respondent(s
)

          (With appln.(s) for exemption from filing O.T. and permission to
          file Additional documents and interim relief)

          Date: 22/07/2014 This petition was called on for mentioning today.

          CORAM :
                                      HON’BLE MR. JUSTICE T.S. THAKUR
                                      HON’BLE MR. JUSTICE C. NAGAPPAN
                                      HON’BLE MR. JUSTICE ADARSH KUMAR GOEL

          For Petitioner(s)                      Mr. Parag Tripathi,Sr.Adv.
                                                 Mr. Abhishek Singh,Adv.
                                                 Mr. Samir Ali Khan,Adv.

          For Respondent(s)                      Mr.   Yashank Adhyaru,Sr.Adv.
                                                 Mr.   P.B. Khambolja,Adv.
                                                 Mr.   P.B. Adhyaru,Adv.
                                                 Mr.   Rameshwar Prasad Goyal,Adv.

                            UPON hearing the counsel the Court made the following
                                                     O R D E R

Heard.

After arguing the matter at some length, Mr. Parag Tripathi, learned senior counsel appearing for the petitioner, seeks leave to withdraw this special leave petition reserving liberty for the petitioner to seek appropriate redress in accordance with law before the appropriate forum.

The special leave petition is dismissed as withdrawn, with Digitally signed by Mahabir Singh the liberty prayed for.

Date: 2014.07.22 16:42:32 IST Reason:

(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER