Supreme Court - Daily Orders
M/S Opaque Infrastructure Private Ltd vs Union Of India on 24 February, 2015
Bench: Vikramajit Sen, Shiva Kirti Singh
ITEM NO.601 COURT NO.12 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. 5939/2015
(Arising out of impugned final judgment and order dated 13/02/2015
in CM No. 2499/2015 in WPC No. 1428/2015 passed by the High Court
Of Delhi at New Delhi)
M/S OPAQUE INFRASTRUCTURE PRIVATE LTD Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(With appln.for exemption from filing c/c of the impugned judgment)
Date : 24/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Bijoy Kumar Jain,Adv.
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 the Special Leave Petition. Permission is granted. The Special Leave Petition is dismissed as withdrawn.
(USHA BHARDWAJ) (TAPAN KUMAR CHAKRABORTY)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.02.24
16:36:42 IST
Reason: