Supreme Court - Daily Orders
Venus Engineering Concern P.Ltd. vs Union Of India on 7 April, 2014
úITEM NO.21 COURT NO.9 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
IA No.2 In
Petition(s) for Special Leave to Appeal (Civil) No(s).31546/2013
VENUS ENGINEERING CONCERN P.LTD. Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(With appln(s) for withdrawal of slp and office report )
Date: 07/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA
(In Chambers)
For Petitioner(s)
Mr. Rauf Rahim,Adv.
For Respondent(s) Mr. N.K.Sahoo,Adv.
Mr. Shreekant N. Terdal,Adv.
UPON hearing counsel the Court made the following
O R D E R
The application for withdrawal of SLP is allowed.
(SUMAN WADHWA) (P.S.N.MURTHY) AR-cum-PS COURT MASTER