Supreme Court - Daily Orders
M/S Habitat Estate Pvt. Ltd vs State Of Haryana . on 6 February, 2015
Bench: M.Y. Eqbal, Rohinton Fali Nariman
ITEM NO.4 COURT NO.9 SECTION IVB
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......./2014
CC No.14228/2014
(Arising out of impugned final judgment and order dated 25/07/2011
in CWP No. 8812/2011,25/07/2011 in LPA No. 1246/2011 passed by the
High Court Of Punjab & Haryana At Chandigarh)
M/S HABITAT ESTATE PVT. LTD Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
Date : 06/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Dr. Rajeev Dhavan, Sr. Adv.
Mr. K. B. Rohtagi,Adv.
Mr. Mahesh Kasana, Adv.
Ms. Aparna Rohatgi Jain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned Senior Counsel appearing for the petitioner prays for withdrawal of this petition.
The special leave petition is dismissed as withdrawn accordingly.
Signature Not Verified(SANJAY KUMAR-II) (INDU POKHRIYAL) Digitally signed by Sanjay Kumar Date: 2015.02.06 COURT MASTER COURT MASTER 15:31:29 IST Reason: