Supreme Court - Daily Orders
Punjab State Power Corporation Limited vs Emta Coal Limited on 4 January, 2021
Author: V. Ramasubramanian
Bench: V. Ramasubramanian
ITEM NO.10 Court 13 (Video Conferencing) SECTION XVII
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.17062/2020
PUNJAB STATE POWER CORPORATION LIMITED Petitioner(s)
VERSUS
EMTA COAL LIMITED & ANR. Respondent(s)
(FOR IA No.114365/2020-WITHDRAWAL OF CASE / APPLICATION
IA No. 114365/2020 - WITHDRAWAL OF CASE / APPLICATION)
Date : 04-01-2021 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
[IN CHAMBERS]
For Petitioner(s) Mr. K.V. Viswanathan, Sr. Adv.
Ms. Uttara Babbar, AOR
Mr. Vinod Bharadwaj, Adv.
Ms. Bhavana Duhoon, Adv.
Mr. Manan Bansal, Adv.
Mr. Venkatraman, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for withdrawal of Special Leave Petition is allowed with the liberty as prayed for.
Accordingly, the Special Leave Petition is dismissed as withdrawn.
(RACHNA) (POONAM VAID)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
Rachna
Date: 2021.01.05
16:11:37 IST
Reason: