Supreme Court - Daily Orders
Shukan Orchid Infrastructure vs Union Of India on 26 October, 2015
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO. 1005 OF 2014
SHUKAN ORCHID INFRASTRUCTURE Petitioner(s)
VERSUS
UNION OF INDIA AND ANR Respondent(s)
O R D E R
On behalf of the petitioner, a prayer has been made to withdraw the writ petition on the ground that the matter already stands covered by the Judgment of this Court rendered on 28th January, 2015 in the case of Keshavlal Khemchand and Sons Pvt. Ltd. & Ors. Vs. Union of India & Ors. reported in 2015(4)SCC770.
In the facts of the case, prayer is allowed and writ petition is dismissed as withdrawn.
…......................J. (SHIVA KIRTI SINGH) NEW DELHI;
OCTOBER 26, 2015
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.10.27
15:49:45 IST
Reason:
ITEM NO.36 COURT NO.11 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 1005/2014
SHUKAN ORCHID INFRASTRUCTURE Petitioner(s)
VERSUS
UNION OF INDIA AND ANR Respondent(s)
(Office report on default)
Date : 26/10/2015 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SHIVA KIRTI SINGH [IN CHAMBERS] For Petitioner(s) Ms. Nareen Goel,Adv.
Mr. Marsook Bafaki,Adv.
Mr. Nikhil Goel,Adv.
For Respondent(s) Mr. Siddharth Sangal,Adv.
Mr. Anil Kumar Sangal,Adv.
UPON hearing the counsel the Court made the following O R D E R On behalf of the petitioner, a prayer has been made to withdraw the writ petition on the ground that the matter already stands covered by the Judgment of this Court rendered on 28th January, 2015 in the case of Keshavlal Khemchand and Sons Pvt. Ltd. & Ors. Vs. Union of India & Ors. reported in 2015(4)SCC770.
In the facts of the case, prayer is allowed and writ petition is dismissed as withdrawn.
(SAPNA BISHT) (MEENAKSHI MEHTA)
SR.P.A. COURT MASTER
(Signed order is placed on the file)