Supreme Court - Daily Orders
M/S Apollo Tyres Ltd. vs Competition Commission Of India (Cci) on 4 February, 2022
Bench: D.Y. Chandrachud, Surya Kant
SLP(C) 1128/2022
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ITEM NO.15 Court 4 (Video Conferencing) SECTION XII
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.1128/2022
(Arising out of impugned final judgment and order dated 06-01-2022
in WA No.529/2018 passed by the High Court of Judicature at Madras)
M/S APOLLO TYRES LTD. Petitioner(s)
VERSUS
COMPETITION COMMISSION OF INDIA (CCI) & ORS. Respondent(s)
(With appln.(s) for I.R. and IA No.12268/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 04-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Ms. Shweta Kabra, Adv.
Ms. Vanita Bhargava, Adv.
Mr. Ajay Bhargava, Adv.
Mr. Manas Kumar Chaudhuri, Adv.
Mr. Sagardeep Rathi, Adv.
Mr. Ebaad Khan, Adv.
Ms. Prerna Singh, Adv.
M/s. Khaitan & Co.
For Respondent(s) Mr. Arjun Krishnan, AOR
Ms. Aakanksha Kaul, Adv.
Mr. Sumit Srivastava, Adv.
Signature Not Verified
Digitally signed by
DEEPAK SINGH
Date: 2022.02.05
13:07:58 IST
Reason:
SLP(C) 1128/2022
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Ms. Khushboo Mittal, Adv.
Mr. Gautam Shahi, Adv.
M/s. Dua Associates
UPON hearing the counsel the Court made the following
O R D E R
1 Ms Shweta Kabra, learned counsel for the petitioner seeks permission of the Court to withdraw the Special Leave Petition.
2 The Special Leave Petition is dismissed as withdrawn.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. COURT MASTER