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M/S New Raj Cable Jalandhar vs Union Of India on 14 May, 2018

Bench: Ranjan Gogoi, R. Banumathi

     ITEM NO.19                              COURT NO.3                    SECTION IV-B

                                  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).      11380/2018

     (Arising out of impugned final judgment and order dated 28-03-2018
     in CWP No. 1699/2017 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     M/S NEW RAJ CABLE, JALANDHAR                                            Petitioner(s)

                                                    VERSUS

     UNION OF INDIA & ORS.                                                  Respondent(s)

     ( IA No.64512/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.64523/2018-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS )

     Date : 14-05-2018 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                  Mr. Sudhir Malhotra, Adv.
                                        Mr. Sanjeev Malhotra, AOR

     For Respondent(s)

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

Learned counsel for the petitioner prays for liberty to withdraw the present special leave petition and file a fresh petition challenging the relied upon order.

Liberty as prayed for is granted. The special leave petition is closed on withdrawal.

Digitally signed by NEETU KHAJURIA Date: 2018.05.14 17:56:33 IST Reason: (NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER