Supreme Court - Daily Orders
M/S Ravji Manji Sarathia And Co. vs State Of Rajasthan on 29 March, 2016
Author: Chief Justice
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
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ITEM NO.813 COURT NO.1 SECTION IIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 1419-1422/2016
M/S RAVJI MANJI SARATHIA AND CO. Appellant(s)
VERSUS
STATE OF RAJASTHAN AND ORS Respondent(s)
with SLP(C) No. 1955 of 2015, 2541 of 2015, 2542 of 2015
Date : 29/03/2016 These appeals were mentioned today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Appellant(s) Mr. Sanyat Lodha, Adv.
Mr. Rishabh Sancheti, adv.
Mr. T. Mahipal,Adv.
For Respondent(s)
UPON being mentioned the Court made the following
O R D E R
Civil Appeals No. 1419-1422 of 2016:
The appeals are dismissed as withdrawn in terms of the signed order.
SLP(C) Nos. 1955 of 2015, 2541 of 2015, 2542 of 2015:
Learned counsel for the petitioners seek leave to withdraw these petitions reserving liberty for the petitioners to approach the Government for settlement under the Amnesty Scheme formulated by the Government. The special leave petitions are dismissed as withdrawn with liberty prayed for. However, we express no opinion as to the entitlement of the petitioners to any Signature Not Verified Digitally signed by benefit under the scheme.
SHASHI SAREEN Date: 2016.03.31 10:41:13 IST Reason: (Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file) 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEALS No. 1419-1422 OF 2016 M/S. RAVJI MANJHI SARATHIA AND CO. ... Appellant(s) Versus STATE OF RAJASTHAN AND ORS. ... Respondent(s) O R D E R Taken on Board.
Learned counsel for the appellant seeks leave to withdraw these appeals reserving liberty for the appellant to approach the Government for settlement under the Amnesty Scheme formulated by the Government. The civil appeals are dismissed as withdrawn with liberty prayed for. However, we express no opinion as to the entitlement of the appellant to any benefit under the scheme.
................CJI.
(T.S.THAKUR) .................J. (R.BANUMATHI) ..................J. (UDAY UMESH LALIT) New Delhi, Dated: 29th March, 2016.3