Supreme Court - Daily Orders
Kakade Construction Company Pvt. Ltd. vs Vistra Itcl (India) Ltd. on 30 August, 2019
Bench: Arun Mishra, M.R. Shah
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ITEM NO.17 + 18 COURT NO.4 SECTION IX
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). 19601/2019
(Arising out of impugned final judgment and order dated 09-08-2019
in CA No. 401/2019 passed by the High Court Of Judicature At
Bombay)
KAKADE CONSTRUCTION COMPANY PVT. LTD. Petitioner(s)
VERSUS
VISTRA ITCL (INDIA) LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.122825/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
with
Diary No. 28857 of 2019
(for admission and c/delay in filing and exemption from filing c/c
of the impugned Judgment)
Date : 30-08-2019 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Mukul Rohtagi, Sr. Adv.
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Deepak Joshi, Adv.
Mr. Akash Lamba, Adv.
Mr. Brij Kishor Sah, Adv.
Mr. Anish R. Shah, Adv.
Ms. Qurratulain, Adv.
Mr. Aditya P. Khanna, Adv.
Mr. Shiv Ram Pandey, Adv.
Mr. Nikhil Adkine, Adv.
Mr. Shivaji M. Jadhav, AOR
For Respondent(s) Mr. Shyam Divan, Sr. Adv.
Mr. Nakul Dewan, Sr. Adv.
Mr. Jain Pore, Adv.
Signature Not Verified
Ms. Ankita Agarwal, Adv.
Mr. Chandra Prakash, Adv.
Digitally signed by
JAYANT KUMAR ARORA
Date: 2019.08.31
13:08:45 IST
Reason:
M/S. D.S.K. Legal
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UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner(s) seeks leave to withdraw these Special Leave Petitions.
Permission is granted.
The Special Leave Petitions are, accordingly, dismissed as withdrawn.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER