Supreme Court - Daily Orders
M/S Bakemans Industries Pvt. Ltd. vs Ifci Ltd. . on 11 July, 2016
Bench: Anil R. Dave, L. Nageswara Rao
ITEM NO.24 COURT NO.2 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). 7889/2013
(Arising out of impugned final judgment and order dated 29/01/2013
in CA No. 7/2013 passed by the High Court Of Delhi At New Delhi)
M/S BAKEMANS INDUSTRIES PVT. LTD. Petitioner(s)
VERSUS
IFCI LTD. & ORS. Respondent(s)
(with appln. (s) for intervention and stay and interim relief and office report) (For final disposal) Date : 11/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Mr. Vivek Chib, Adv.
Mr. Asif Ahmed, Adv.
For Mr. Rishi Malhotra,Adv. For Respondent(s) Mr. Jay Savla,Adv.
Ms. Renuka Sahu, Adv.
Mr. Abhinav Sharma, Adv.
Mr. Manish K. Bishnoi,Adv.
Mr. Venkat Poonia, Adv.
Mr. P. S. Sudheer,Adv. (Not present) Ms. Susmita Lal,Adv. (Not present) Signature Not Verified Digitally signed by PARVEEN KUMAR Date: 2016.07.11 UPON hearing the counsel the Court made the following 16:58:48 IST Reason: O R D E R Learned counsel for the petitioner seeks permission to -2- withdraw this special leave petition, as according to him, certain submissions made before the Division Bench of the High Court have not been considered. The learned counsel for the petitioner wishes to make those submissions before the Division Bench of the High Court again.
Permission is granted.
The special leave petition is, accordingly, disposed of as withdrawn.
Interim order(s) passed by this Court stand(s) vacated. [SUKHBIR PAUL KAUR] [SNEH BALA MEHRA] A.R.-CUM-P.S. ASSISTANT REGISTRAR