Supreme Court - Daily Orders
Globsport India Pvt Ltd vs Mayfair Housing Pvt Ltd on 7 December, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.32 COURT NO.12 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)......CC
No(s). 20954/2015
(Arising out of impugned final judgment and order dated 13/03/2015
in AP No. 157/2013 passed by the High Court Of Bombay)
GLOBSPORT INDIA PVT LTD Petitioner(s)
VERSUS
MAYFAIR HOUSING PVT LTD Respondent(s)
I.A. 1/2015(with c/delay in filing SLP and office report)
Date: 07/12/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Ms. Neela Gokhale, Adv.
Mr. Devanshu Sharma, Adv.
Mr. Gaurav Kumar, Adv.
Ms. Kamakshi S. Mehlwal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the Petition.
The Petition is dismissed as withdrawn with liberty to the petitioner to apply before the High Court in review.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2015.12.08
17:05:28 EASST
Reason: