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The Government Of Tamil Nadu vs Singapore Reality Private Limited. on 8 December, 2015

Bench: Fakkir Mohamed Ibrahim Kalifulla, Amitava Roy

     ITEM NO.3                                 COURT NO.6                       SECTION XII

                                 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).    8554-8555/2015

     (Arising out of impugned final judgment and order dated 14/03/2014
     in WA No. 2179/2013 in WA No. 2180/2013 passed by the High Court Of
     Madras)

     THE GOVERNMENT OF TAMIL NADU & ANR.                                           Petitioner(s)

                                                           VERSUS

     SINGAPORE REALITY PRIVATE LIMITED.                                            Respondent(s)
     (With office report)


     Date : 08/12/2015 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                           HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)                 Mr.    Mukul Rohatgi,AG
                                       Mr.    Subaramonium Prasad,Sr.Adv.
                                       Mr.    B. Balaji,Adv.
                                       Mr.    Utkarsh Srivastava,Adv.
                                       Mr.    Muth Krishan,Adv.

     For Respondent(s)                 Mr. Gopal Subramanium,Sr.Adv.
                                       Mr. V. Balachandran,Adv.
                                       Ms. Anita Suresh,Adv.
                                       Mr. Siddharth Naidu,Adv.
                                        For M/s KSN & Co.,Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Mr. Mukul Rohatgi, learned Attorney General appearing on behalf of the petitioners makes a fair statement that the petitioners seek to withdraw the special leave petitions and work out their remedy before the Civil Court.

The special leave petition are dismissed as Digitally signed by Madhu Bala Date: 2015.12.09 withdrawn.

10:57:49 IST Reason:

(MADHU BALA) (SHARDA KAPOOR) COURT MASTER COURT MASTER