Supreme Court - Daily Orders
M/S.Bat Bro Engineering & General ... vs Satpal Vohra And Another on 1 April, 2015
Bench: Kurian Joseph, Amitava Roy
ITEM NO.22 COURT NO.12 SECTION XIV
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)......CC No(s).
5041/2015
(Arising out of impugned final judgment and order dated 25/08/2014
in CM No.777/2014 passed by the High Court of Delhi at New Delhi)
M/S.BAT BRO ENGINEERING & GENERAL MANUFACTURERS Petitioner(s)
VERSUS
SATPAL VOHRA AND ANOTHER Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 01/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Sunny Choudhary, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the special leave petition with liberty to file a review petition before the High Court.
The special leave petition is accordingly dismissed as withdrawn with liberty as aforementioned.
We make it clear that we have not expressed any opinion on the merits of the case and, therefore, in case the review petition is dismissed by the High Court, the right of the Signature Not Verified petitioner to challenge the impugned order can be revived. Digitally signed by Satish Kumar Yadav Date: 2015.04.01 16:32:10 IST Reason:
(SATISH KUMAR YADAV) (RENU DIWAN)
COURT MASTER COURT MASTER