Supreme Court - Daily Orders
Mahindra Cie Automotive Ltd. vs Pimpri Chinchwad Mathadi And ... on 5 April, 2024
Bench: J.K. Maheshwari, Sanjay Karol
ITEM NO.24 COURT NO.10 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 13026/2024
(Arising out of impugned final judgment and order dated 07-09-2023
in WP No. 1179/2023 passed by the High Court of Judicature at
Bombay)
MAHINDRA CIE AUTOMOTIVE LTD. Petitioner(s)
VERSUS
PIMPRI CHINCHWAD MATHADI AND
UNPROTECTED WORKERS BOARD & ORS. Respondent(s)
(IA No.74782/2024-CONDONATION OF DELAY IN FILING and IA
No.74781/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.74784/2024-EXEMPTION FROM FILING O.T.)
Date : 05-04-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. J.P. Cama, Sr. Adv.
Mr. Anand Dilip Landge, AOR
Mr. Varun Joshi, Adv.
Mr. Chetan Arvind Alai, Adv.
Mrs. Sangeeta S Pahune Patil, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioner prays for withdrawal of this special leave petition with liberty to pursue review which is pending before the High Court and thereafter, approach to this Court.
In our view, the prayer as made seems to be reasonable; therefore, allowed.
Accordingly, the special leave petition stands dismissed as withdrawn with the liberty as prayed.
Signature Not Verified Digitally signed by Nidhi Ahuja Date: 2024.04.06 12:31:34 IST Reason: (NIDHI AHUJA) (VIRENDER SINGH)
AR-cum-PS BRANCH OFFICER