Supreme Court - Daily Orders
Mrt Signals Ltd. vs Jmc Projects India Ltd on 5 September, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.37 COURT NO.11 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) No(s).25185/2016
(Arising out of impugned final judgment and order dated 17/06/2016
in OMP No.16/2016 passed by the High Court Of Delhi At New Delhi)
MRT SIGNALS LTD. Petitioner(s)
VERSUS
JMC PROJECTS INDIA LTD AND ANR. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 05/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Rana Mukherjee, Sr. Adv.
Mr. Pritpal Nijjar, Adv.
Ms. Supriya Juneja, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After some arguments, Mr. Rana Mukherjee, learned Senior Counsel appearing for the petitioner, seeks permission to withdraw this petition with liberty to the petitioner to file review petition before the High Court of Delhi.
Permission, as sought for, is granted.
Accordingly, the special leave petition is dismissed as withdrawn with the liberty aforesaid.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.09.05 17:10:37 IST Reason: (Sanjay Kumar-II) (Indu Pokhriyal) Court Master Court Master