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M/S Harsh International vs Union Of India . on 14 August, 2014

&      ITEM NO.39                                    COURT NO.12                         SECTION X

                     S U P R E M E C O U R T O F                                 I N D I A
                             RECORD OF PROCEEDINGS
      Writ Petition(s)(Civil) No(s). 856/2013

      M/S HARSH INTERNATIONAL & ANR                                                   Petitioner(s)

                                                               VERSUS

      UNION OF INDIA & ORS.                              Respondent(s)
      (With appln. (s) for intervention and office report)
      Date : 14/08/2014                  This petition was called on for hearing today.

      CORAM :                              HON’BLE MR. JUSTICE MADAN B. LOKUR
                                           HON’BLE MR. JUSTICE C. NAGAPPAN

      For Petitioner(s)                    Mr. Abhishek Manu Singhvi, Adv.
                                           Mr. Sanjai Kumar Pathak ,Adv.

      For Respondent(s)                    Mr.     N.K. Kaul, ASG
                                           Mr.     K. Radhakrishnan, Sr. Adv.
                                           Ms.     Sukbheer Kaur, Adv.
                                           Mr.     N.K. Karhail, Adv.
                                           Mr.     Chetan Chawla, Adv.
                                           Mr.     S.K. Bajwa, Adv.
                                           Mr.     B. Krishna Prasad ,Adv.
                                           Mr.   Ajay K. Jain, Adv.
                                           Mr.   Dushyant K. Mahant, Adv.
                                           Mr.   M. P. Vinod ,Adv.
                                           Mr.   Shreekant N. Terdal ,Adv.

                             UPON hearing the counsel the Court made the following

                                                          O R D E R

I.A. No. 3 of 2014 Learned counsel for the petitioners seeks permission to withdraw this application. Permission granted.

The application is dismissed as withdrawn.

Learned counsel for the petitioners seeks some time and is granted to file rejoinder affidavit.

To be listed after pleadings are complete.

Date: 2014.08.19
10:03:48 IST
Reason:




      (MEENAKSHI KOHLI)                                                         (JASWINDER KAUR)
        COURT MASTER                                                              COURT MASTER