Supreme Court - Daily Orders
The Commissioner Of Income Tax-15 vs M/S. Chheda Construction Co on 7 May, 2015
¤ ITEM NO.2 REGISTRAR COURT. 2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M K HANJURA
Petition(s) for Special Leave to Appeal (C) Diary No(s).
12063/2015
HANIF & ORS. Petitioner(s)
VERSUS
ISHAQ & ORS. Respondent(s)
Date : 07/05/2015 This petition was called on for hearing today.
For Petitioner(s) Mr.Sanpreet Singh,adv.
Mr. S. K. Sabharwal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report is that the Ld.counsel for the petitioners has on 21.04.2015 filed a letter for the withdrawal of the instant petition. Since, the petition has not been registered as y et, therefore, the same is permitted to be withdrawn.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.05.09 11:12:47 IST Reason: