Calcutta High Court
M/S. Apl Metals Limited & Anr vs Union Of India & Ors on 14 February, 2018
Author: Subrata Talukdar
Bench: Subrata Talukdar
ORDER SHEET
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ Jurisdiction
ORIGINAL SIDE
WP 19 of 2018
M/S. APL METALS LIMITED & ANR.
Versus
UNION OF INDIA & ORS.
BEFORE:
The Hon'ble JUSTICE SUBRATA TALUKDAR
Date : 14th February, 2018.
Mr. Pradip Kumar Das, Adv.
...for petitioners
Mr. S. Mitra, Adv.
..for respondent no.1,UOI
Mr. Somnath Ganguly, Adv.
Mr. B. P. Banerjee, Adv.
..for respondent nos. 2 - 4 The Court : Party/parties are represented in the order of their name/names as printed above in the cause title.
Mr. De, learned counsel appears for the writ petitioners and submits on the basis of written instruction produced in Court today, that the petitioner is no more desirous of proceeding with the lis.
The written instruction be retained with the record. WP No.19 of 2018 stands accordingly dismissed as not pressed with liberty to file afresh, if advised, as prayed for by learned counsel for the petitioners.
Interim order, if any, stands discharged.
(SUBRATA TALUKDAR, J.) sm