Supreme Court - Daily Orders
Chief Engineer Pwd Highway (Nh) vs Bsc-Cc And Jv on 14 March, 2022
Bench: Vineet Saran, Aniruddha Bose
ITEM NO.16 Court 9 (Video Conferencing) SECTION XIV
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). 4320/2022
(Arising out of impugned final judgment and order dated 11-02-2022
in CRP No. 2/2022 passed by the High Court Of Meghalya At Shilong)
CHIEF ENGINEER PWD HIGHWAY (NH) Petitioner(s)
VERSUS
BSC-CC AND JV Respondent(s)
(FOR ADMISSION and I.R. and IA No.35325/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.35327/2022-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 14-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Amit Kumar, Advocate General
Mr. Aditya Shankar Pandey, Adv.
Mr. Shaurya Sahay, Adv.
Ms. Rekha Bakshi, Adv.
Mr. Avijit Mani Tripathi, AoR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After some arguments advanced by Mr. Amit Kumar, Advocate General for the petitioner, he made a prayer that the petitioner may be permitted to withdraw this special leave petition. Prayer is allowed. The special leave petition is accordingly, dismissed as withdrawn.
Signature Not Verified(ARJUN BISHT) Digitally signed by Rachna Date: 2022.03.14 (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) 16:43:08 IST Reason: (BRANCH OFFICER) AR-CUM-PS