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M/S. Padam Motors Private Limited vs District Magistrate Cum Deputy ... on 17 August, 2015

Bench: Ranjan Gogoi, N.V. Ramana

     ITEM NO.11                             COURT NO.8                SECTION IVB

                                 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). 14267/2015
     (Arising out of impugned final judgment and order dated 28/04/2015
     in CWP No. 6691/2015 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     M/S. PADAM MOTORS PRIVATE LIMITED                                 Petitioner(s)

                                                   VERSUS

     DISTRICT MAGISTRATE CUM DEPUTY COMMISSIONER AND OTHERS.
                                                      Respondent(s)
     (With interim relief and office report)

     Date : 17/08/2015 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE RANJAN GOGOI
                           HON'BLE MR. JUSTICE N.V. RAMANA

     For Petitioner(s)               Mr. Hrishikesh Baruah,Adv.
                                     Mr. Ishan Das,Adv.

     For Respondent(s)               Mr.   Manoj Gorkela,Adv.
                                     Ms.   Shashi Kiran,Adv.
                                     Ms.   Priya Sharma,Adv.
                                     Mr.   Abhinday Chandra,Adv.

                                     Mr.   V.V.S.Rao,Sr.Adv.
                                     Mr.   Pavan Malik,Adv.
                                     Mr.   V.Sushant Gupta,Adv.
                                     Dr.   Kailash Chand,Adv.

                                     Mr. Anil Kumar Sangal,Adv.
                                     Mr. Siddharth Sangal,Adv.
                                     Mr. D.P. Mohanty,Adv.
                           UPON hearing the counsel the Court made the following
                                              O R D E R

Learned counsel for the petitioner seeks liberty to withdraw the special leave petition. Liberty, as prayed for, is granted. The special leave petition is disposed of on withdrawal. However, the petitioner is granted time Signature Not Verified till 15th September, 2015 to hand over possession.

                      (MADHU BALA)                                 (ASHA SONI)
                      COURT MASTER                                 COURT MASTER