Supreme Court - Daily Orders
M/S Kailash Parbat Infrastructure ... vs The Haryana State Industrial And ... on 25 July, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.7 COURT NO.6 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 16431/2018
(Arising out of impugned final judgment and order dated 30-05-
2018 in CWP No. 14094/2018 passed by the High Court Of Punjab &
Haryana At Chandigarh)
M/S KAILASH PARBAT INFRASTRUCTURE PRIVATE LTD Petitioner(s)
VERSUS
THE HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD (HSIJDC) Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF)
Date :25-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. R.K. Kapoor, Adv.
Ms. Kheyali, Adv.
Mr. Rajat Kapoor,Adv.
Ms. Rekha Giri, Adv.
Mr. Anis Ahmed Khan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw this petition with liberty to file a civil suit.
Permission sought for is granted.
The special leave petition is dismissed as withdrawn with liberty as afore-mentioned.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.07.25 17:10:02 ISTReason: [ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar