Supreme Court - Daily Orders
M/S. Sab Industries Ltd. vs Union Of India on 4 March, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.7 COURT NO.6 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No......./2016
CC No. 20947/2015
(Arising out of impugned final judgment and order dated 29/07/2015
in AC No. 3/2015 passed by the High Court of Madhya Pradesh at
Jabalpur)
M/S. SAB INDUSTRIES LTD. Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
I.A. 1/2015(With condonation of delay in filing SLP and office
report)
Date : 04/03/2016 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) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Tarun Gupta, A.O.R.
Mr. Puneet Varshney, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks to withdraw the special leave petition for approaching the High Court.
The Special Leave Petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by KALYANI GUPTA Date: 2016.03.04[KALYANI GUPTA] [SHARDA KAPOOR] 17:37:16 IST Reason: COURT MASTER COURT MASTER