Supreme Court - Daily Orders
M/S Soma Isolux Nh One Tollway Pvt. Ltd. vs R.P. Singh Chairman , Nhai on 31 January, 2020
Bench: Chief Justice, B.R. Gavai, Surya Kant
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CONTEMPT PETITION (C) NO.72/2015
IN
CIVIL APPEAL NO.4611/2014
M/S SOMA ISOLUX NH ONE
TOLLWAY PVT. LTD. ……..PETITIONER(S)
VERSUS
R.P. SINGH CHAIRMAN , NHAI ……..RESPONDENT(S)
O R D E R
Learned counsel appearing for the petitioner prays for withdrawal of this petition.
Prayer is allowed.
Accordingly, the contempt petition is dismissed as withdrawn.
....................CJI [S.A. BOBDE] .....................J [B.R. GAVAI] .....................J [SURYA KANT] NEW DELHI;
JANUARY 31, 2020.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2020.02.04 17:37:43 IST Reason: ITEM NO.41 COURT NO.1 SECTION IV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CONTEMPT PETITION (C) NO.72/2015 IN CIVIL APPEAL NO.4611/2014 M/S SOMA ISOLUX NH ONE TOLLWAY PVT. LTD. Petitioner(s) VERSUS R.P. SINGH CHAIRMAN , NHAI Respondent(s) Date : 31-01-2020 This petition was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MR. JUSTICE SURYA KANT For Petitioner(s) Mr. Arunabh Chowdhury, Adv.
Mr. Vaibhav Tomar, Adv.
Ms. Barnali Chowdhury, Adv. Mr. Rahul Pratap, Adv.
Mr. Dechen W Lachungpa, Adv. For M/s AP & J Chambers, AOR For Respondent(s) Mr. Dhruv Nayar, Adv.
Ms. Shreya Sethi, Adv.
For M/s M. V. Kini & Associates, AOR UPON hearing the counsel the Court made the following O R D E R The contempt petition is dismissed as withdrawn in terms of the signed order.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) AR-Cum-PS ASSISTANT REGISTRAR (Signed Order is placed on the file)