Supreme Court - Daily Orders
Blue Coast Hotels Ltd vs Ifci Limited on 27 February, 2015
Bench: Anil R. Dave, Amitava Roy
ITEM NO.601 COURT NO.3 SECTION IX
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).6929-6930/2015
(Arising out of impugned final judgment and order dated 05/02/2015
and 20/02/2015 in NOM No.37/2015 in WP No.222/2015 witn NMW ST No.
713/2014 passed by the High Court Of Bombay)
BLUE COAST HOTELS LTD Petitioner(s)
VERSUS
IFCI LIMITED Respondent(s)
(With appln. For exemption from filing c/c of the impugned
judgment and placing addl. Facts and documents on record
and office report)
Date : 27/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. P. Chidambaram,Sr.Adv.
Mr. Parag Tripathi,Sr.Adv.
Mr. Anupam Lal Das,Adv.
Mr. Amar Gupta,Adv.
Mr. Mayank Mishra,Adv.
Mr. Divyam Agarwal,Adv.
Mr. Tishampati Sen,Adv.
Mr. Dheeraj Nair,Adv.
For Respondent(s) Mr. Mukul Rohatgi,AG
Ms. Indu Malhotra,Sr.Adv.
Ms. Nishtha Kumar,Adv.
For Mr. Kush Chaturvedi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Taken on board.
Mr. P. Chidambaram, learned senior counsel, appearing on behalf of Mr. Dheeraj Nair, learned Signature Not Verified Advocate-on-Record, seeks permission to withdraw these Digitally signed by Sarita Purohit Date: 2015.02.28 petitions, so as to approach the High Court. 10:44:21 IST Reason:
Permission is granted.
The Special Leave Petitions are disposed of as withdrawn.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar