Supreme Court - Daily Orders
Monica Bindra vs Blue Coast Infrastructure Development ... on 24 November, 2017
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.39 COURT NO.3 SECTION II-C
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 (CRL.) NO(S). 8833/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 15-09-2017
IN CRLMA NO. 15436/2017 IN CRL.REV.P.NO.223/2016 PASSED BY THE HIGH
COURT OF DELHI AT NEW DELHI)
MONICA BINDRA PETITIONER(S)
VERSUS
BLUE COAST INFRASTRUCTURE DEVELOPMENT
PVT. LTD RESPONDENT(S)
(IA NO.120550/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 24-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr./Ms. Sanam Siddiqui, Adv.
Mr. Shubham Bhalla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner prays for liberty to withdraw this Special Leave Petition. Liberty, as prayed for, is granted. The Special Leave Petition is accordingly closed on withdrawal.
[VINOD LAKHINA] [ASHA SONI]
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.11.25
09:57:53 IST
Reason: