Supreme Court - Daily Orders
Kushal Timber Pvt Ltd. vs Union Of India on 31 July, 2020
Bench: L. Nageswara Rao, Hemant Gupta, S. Ravindra Bhat
ITEM NO.14 Court 6 (Video Conferencing) SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).12646/2020
(Arising out of impugned final judgment and order dated 22-05-2020
in CM No.10546/2020 in W.P. (C) No.3029 of 2020 passed by the High
Court Of Delhi At New Delhi)
KUSHAL TIMBER PVT LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.62737/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.64584/2020-INTERVENTION/IMPLEADMENT and IA
No.62734/2020-PERMISSION TO FILE PETITION)
Date : 31-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Sibo Sankar Mishra, AOR
For Respondent(s) Mr. Kumar Visalaksh, Adv.
Mr. Mahfooz Ahsan Nazki, AOR
Mr. Udit Jain, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner seeks and is granted permission to withdraw this Special Leave Petition with liberty to pursue remedies available in law.
The Special Leave Petition is accordingly, Signature Not Verified dismissed as withdrawn with the aforesaid liberty. Digitally signed by GEETA AHUJA Date: 2020.07.31 16:07:56 IST Reason:
(Geeta Ahuja) (Anand Prakash)
Court Master Court Master