Supreme Court - Daily Orders
R.C.S.Agencies(Ad Hoc) vs Sec.Min.Of Petroleum & Natural Gas on 28 February, 2014
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ITEM NO.42 COURT NO.12 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
TRANSFER PETITION (CIVIL.) NO(s). 1218-1219 OF 2010
R.C.S.AGENCIES(AD HOC) Petitioner(s)
VERSUS
SEC.MIN.OF PETROLEUM & NATURAL GAS & ORS Respondent(s)
(With appln(s) for stay, c/delay in filing process fee, permission to file
additional documents and office report )
Date: 28/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
Mr. K.S. Mahadevan, Adv.
Mr. Krishnakumar R.S., Adv.
Mr. Rajesh Kumar,Adv.
For Respondent(s)
Mr. Sanjay Kapur,Adv.
Mr. Anmol Chandan, Adv.
Ms. Priyanka Das, Adv.
Ms. Lekha Vishwanath, Adv.
UPON hearing counsel the Court made the following
O R D E R
After arguing the matter for sometime, learned counsel for petitioner sought liberty to withdraw the Transfer Petitions. Liberty is granted. The Transfer Petitions are dismissed as withdrawn.
[ Neeta ] [ Usha Sharma]
Sr. P.A. Court Master
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION TRANSFER PETITION (CIVIL.) NO(s). 1218-1219 OF 2010 R.C.S.AGENCIES(AD HOC) ... Petitioner(s) VERSUS SEC.MIN.OF PETROLEUM & NATURAL GAS & ORS ... Respondent(s) O R D E R After arguing the matter for sometime, learned counsel for petitioner sought liberty to withdraw the Transfer Petitions. Liberty is granted. The Transfer Petitions are dismissed as withdrawn.
.............................J. (SUDHANSU JYOTI MUKHOPADHAYA) ............................J. (KURIAN JOSEPH) NEW DELHI;
FEBRUARY 28, 2014