Supreme Court - Daily Orders
Jitesh Gupta vs Punjab State Industrial Development ... on 2 November, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.64 COURT NO.11 SECTION IVB
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). 30985/2014
(Arising out of impugned final judgment and order dated 28/05/2014
in CWP No. 10551/2014 passed by the High Court of Punjab & Haryana
at Chandigarh)
JITESH GUPTA Petitioner(s)
VERSUS
PUNJAB STATE INDUSTRIAL DEVELOPMENT CORPORATION LTD. (PSIDC) & ANR.
Respondent(s)
(with interim relief and office report)
Date : 02/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Varinder Ganda, Sr.Adv.
Mr. Anirudh Singh, Adv.
Mr.Raktim Gogoi, Adv.
Mr. Anupam Lal Das,Adv.
For Respondent(s) Mr. Gurmeet Bindra, Adv.
Mr. Sumit Sinha, Adv.
Mr. Arun K. Sinha,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned Senior Counsel appearing for the Petitioner seeks leave to withdraw the Special Leave Petition. He states that he has instructions that the Petitioner intends to file an Appeal under Section 17 of the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002. The Petition is dismissed as withdrawn. However, if the Petitioner files an Appeal in the appropriate Forum within one month it will Signature Not Verified not be dismissed on the ground of limitation.
Digitally signed by Usha Rani Bhardwaj Date: 2015.11.03 17:08:39 IST Reason: (USHA BHARDWAJ) (H.S.NEGI)
AR-CUM-PS COURT MASTER