Supreme Court - Daily Orders
M/S.Dipika Oil Centre vs State Of Jharkhand . on 25 July, 2014
. ITEM NO.46 COURT NO.7 SECTION XVII
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). 10580/2014
(Arising out of impugned final judgment and order dated 03/02/2014
in LPA No. 37/2013 passed by the High Court of Jharkhand at Ranchi)
M/S.DIPIKA OIL CENTRE Petitioner(s)
VERSUS
STATE OF JHARKHAND & ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T.)
Date : 25/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Gaurav Agrawal, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that he may be permitted to withdraw the instant petition with liberty to file a review petition before the High Court to press certain pleas which were raised but have not been considered and adjudicated upon by the High Court on merits.
The special leave petition is accordingly dismissed as withdrawn with liberty as aforementioned. (SATISH KUMAR YADAV) (PHOOLAN WATI ARORA) COURT MASTER Signature Not Verified ASSISTANT REGISTRAR Digitally signed by Satish Kumar Yadav Date: 2014.07.26 12:45:56 IST Reason: