Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

The Managing Director Mecofed ... vs Tikender Singh on 22 July, 2016

Bench: Kurian Joseph, Rohinton Fali Nariman

                                                            1

     ITEM NO.13                                  COURT NO.10                     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)......CC      No(s).
     4329/2016

     (Arising out of impugned final judgment and order dated 11/06/2015
     in WA No. 34/2013 passed by the High Court Of Meghalya At Shilong)

     THE MANAGING DIRECTOR MECOFED LUMDIENGJRI SHILLONG Petitioner(s)

                                                           VERSUS

     TIKENDER SINGH AND ORS                                                      Respondent(s)

     I.A. 1/2016 (with c/delay in filing SLP and office report)

     Date : 22/07/2016 This application was called on for hearing today.

     CORAM :                HON'BLE MR. JUSTICE KURIAN JOSEPH
                            HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN

     For Petitioner(s)                     Mr. Ranjan Mukherjee, Adv.
                                           Mr. S. C. Ghosh, Adv.
                                           Mr. S. Bhowmick, Adv.

     For Respondent(s)                     Mr.   T. A. Khan, Adv.
                                           Mr.   Gaurav Agrawal, Adv.
                                           Mr.   R. K. Verma, Adv.
                                           Mr.   Prateek Rusia, Adv.

                            UPON hearing counsel the Court made the following
                                            O R D E R

The learned counsel for the petitioner seeks leave to withdraw this Special Leave Petition with liberty to approach the High Court by way of a Review Petition.

Permission is granted with the above liberty. The Special Leave Petition is, accordingly, dismissed as withdrawn.

Digitally signed by JAYANT KUMAR ARORA Date: 2016.07.25 16:51:31 IST Reason:

We make it clear that we have not considered the merits of the case.

It is also made clear that in case the Review Petition is filed within 30 days from today, the same may not be rejected on the ground of delay.

     (Jayant Kumar Arora)                 (Renu Diwan)
         Court Master                     Court Master