Supreme Court - Daily Orders
Tvl. Sahyadri Industries Ltd vs The State Of Tamil Nadu on 9 June, 2023
Bench: Vikram Nath, Sanjay Kumar
ITEM NO.29 COURT NO.7 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(s).11902-11904/2023
(Arising out of impugned final judgment and order dated 18-04-2023
in TC No. 19/2022, TC No. 20/2022 and TC No. 21/2022 passed by the
High Court Of Judicature At Madras)
TVL. SAHYADRI INDUSTRIES LTD. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
(FOR ADMISSION and I.R. and IA No.112177/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 09-06-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANJAY KUMAR
(VACATION BENCH)
For Petitioner(s) Mr. Bharat Raichandani, Adv.
Mr. Mahesh Raichandani,Adv.
Mr. Deepak kumar Khokhar, Adv.
Mr. Aneesh Mittal, AOR
Ms. Sonia Abrol, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the petitioner may be permitted to withdraw these petitions with liberty to approach the High Court by way of an appropriate application seeking appropriate relief, as according to him, the revision petitions of the petitioner ought to have been considered independently on its own facts and circumstances.
Considering the aforesaid submission, we dismiss these petitions as withdrawn with liberty as prayed.
Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.06.09 15:05:49 IST Reason: (NEETU KHAJURIA) (RANJANA SHAILEY)
ASTT. REGISTRAR-cum-PS COURT MASTER