Calcutta High Court (Appellete Side)
Varrsana Ispat Limited vs 27.11.17 Ministry Of Corporate Affairs ... on 27 November, 2017
Author: Debangsu Basak
Bench: Debangsu Basak
1
W.P. No.27113 (W) of 2017
Varrsana Ispat Limited
v.
27.11.17 Ministry of Corporate Affairs & Ors.
SL-48
Ct-13 Mr. Saunak Mitra
(S.R.) Mr. Saubhik Chowdhury
Mr. Dripto Majumdar ... for the petitioner.
Mr. Ashoke Kumar Chakraborty
Mr. Santanu Chatterjee ... for the UOI.
Learned advocate for the petitioner on instruction
submits that, the petitioner does not wish to proceed with
the present writ petition in view of a subsequent writ
petition being filed, which according to him, is more
comprehensive.
The respondent no.1 to 3 are represented.
In view of such submissions, W.P. No.27113 (W) of 2017 is dismissed as withdrawn with liberty to the parties to agitate their respective contentions in the appropriate proceedings.
There shall be no order as to costs. Urgent certified website copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debangsu Basak, J.)