Supreme Court - Daily Orders
M/S Hiba Exports India vs Union Of India on 26 August, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.601 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. 777/2014
M/S HIBA EXPORTS INDIA Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
Date : 26/08/2014 This petition was called on for hearing in the
today .
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Harshad V. Hameed, Adv.
Mr. Dileep Poolakkot, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Taken on board.
Learned counsel appearing for the petitioner prays for liberty to withdraw this Writ Petition. He is permitted to do so. Accordingly, the Writ Petition is closed on withdrawal.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.08.28
10:01:50 IST
Reason: