Supreme Court - Daily Orders
M/S Gardenia Aims Developers Pvt Ltd vs The State Of Uttar Pradesh on 8 July, 2019
Bench: S.A. Bobde, B.R. Gavai
1
ITEM NO.19,19.1-19.2 COURT NO.2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 14282/2019
(Arising out of impugned final judgment and order dated
23-05-2019 in WC No. 17547/2019 passed by the High Court Of
Judicature At Allahabad)
M/S GARDENIA AIMS DEVELOPERS PVT LTD Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.93671/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.93670/2019- EXEMPTION FROM FILING O.T.) WITH SLP(C) No. 14245/2019 (XI) (FOR ADMISSION and I.R. and IA No.93262/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.93258/2019- EXEMPTION FROM FILING O.T.) SLP(C) No. 14334/2019 (XI) (FOR ADMISSION and I.R. and IA No.94102/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.94101/2019- EXEMPTION FROM FILING O.T.) Date : 08-07-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE B.R. GAVAI For Petitioner(s) Dr. Rajeev Dhawan, Sr. Adv.
Mr. Binay Kumar, Adv.
Mr. Smarhar Singh, AOR For Respondent(s) Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by CHARANJEET KAUR Date: 2019.07.08 16:59:23 IST Reason: O R D E R Learned counsel for the petitioners seeks 2 permission to withdraw these petitions with liberty to apply for review before the High Court in view of similar orders passed in other matters.
Permission sought for is granted. The special leave petitions are dismissed as withdrawn with the afore-mentioned liberty.
No coercive steps shall be taken for a period of four weeks.
Pending applications stand disposed of. [ CHARANJEET KAUR ] [ INDU KUMARI POKHRIYAL ] A.R.-CUM-P.S. ASSTT. REGISTRAR