Supreme Court - Daily Orders
Bablu Ghosh vs Amrit Fresh Pvt.Ltd. on 15 September, 2014
Bench: H.L. Dattu, S.A. Bobde
ITEM NO.34 COURT NO.2 SECTION XVI
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). 22419/2014
(Arising out of impugned final judgment and order dated 18/02/2014
in APO No. 307/2013,18/02/2014 in EC No. 288/2012 passed by the
High Court Of Calcutta)
BABLU GHOSH Petitioner(s)
VERSUS
AMRIT FRESH PVT.LTD. AND ANR. Respondent(s)
(with interim relief and office report)
Date : 15/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE H.L. DATTU
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr.Sanjib Sen, Sr.Adv.
Mr. Siddhartha Chowdhury,Adv.
Mr.Sanjeeb Panigrahi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Shri Sanjib Sen, learned senior counsel for the petitioner, on instructions, seeks permission of this Court to withdraw the Special Leave Petition with liberty to approach the High Court by filing an appropriate Review Petition.
Permission sought for is granted.
The Special Leave Petition is disposed of as withdrawn Signature Not Verified with liberty to approach the High Court by filing an appropriate Digitally signed by Review Petition. Ramana Venkata Ganti Date: 2014.09.16 11:14:37 IST Reason: (G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar