Supreme Court - Daily Orders
Lrs Of Rajendra Singh Khatesar vs Pacl India Ltd. on 24 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.49 COURT NO.1 SECTION XV
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(s). 9732/2015
(Arising out of impugned final judgment and order dated 09/02/2015
in SBCMA No. 6/2009 passed by the High Court of Rajasthan at
Jodhpur)
LRS OF RAJENDRA SINGH KHATESAR Petitioner(s)
VERSUS
PACL INDIA LTD. Respondent(s)
Date : 24/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Vivek Tankha, Sr. Adv.
Mr. Bishabh Sancheti, Adv.
Mr. Vinit Mathur, Adv.
Mr. T. Mahipal,Adv.
For Respondent(s) Mr. L. Nageswara Rao, Sr. Adv.
Mr. Abhijit Sengupta,Adv.
Mr. Dibyadyuti Banerjee, Adv.
Mr. Goutham shivshankar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, on instructions, seeks permission of this Court to withdraw this petition with liberty to raise all such contentions which are available to him in accordance with law including the contentions raised in this special leave petition.
Permission sought for is granted.
Signature Not Verified The special leave petition is disposed of as Digitally signed by NEETU KHAJURIA Date: 2015.07.25 12:35:38 ISTwithdrawn with the aforesaid liberty.
Reason: (Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar