Supreme Court - Daily Orders
Larsen & Toubro Ltd. vs The Commissioner Of Labour Andhra ... on 1 July, 2016
Bench: Kurian Joseph, Rohinton Fali Nariman
ITEM NO.54 COURT NO.11 SECTION XV
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). 15132/2016
(Arising out of impugned final judgment and order dated 07/04/2016
in WA No. 807/2015 07/04/2016 in WAMP No. 2574/2015 passed by the
High Court Of Judicature At Hyderabad For The State Of Telangana
And The State Of Andhra Pradesh)
LARSEN & TOUBRO LTD. Petitioner(s)
VERSUS
THE COMMISSIONER OF LABOUR ANDHRA PRADESH,
HYDERABAD & ORS. Respondent(s)
Date : 01/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Sohan Singh Rana, Adv.
Ms. Bindra Rana, Adv.
Mr. Vikrant Rana, Adv.
for M/s S. S. Rana & Co.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
In view of the intervening development, the learned counsel for the petitioner seeks leave to withdraw this Special Leave Petition.
Permission is granted.
The Special Leave Petition is, accordingly, dismissed as withdrawn.
Signature Not Verified (Jayant Kumar Arora) (Renu Diwan) Digitally signed by JAYANT KUMAR ARORA Date: 2016.07.06 Sr. P.A. Court Master 11:04:59 IST Reason: