Supreme Court - Daily Orders
M/S.Surya Pharmaceuticals Ltd. vs M/S.First Leasing Company Of India Ltd. on 25 April, 2014
ITEM NO.41
| COURT NO.8 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 (Civil) No(s).10201-10202/2014
(From the judgement and order dated 12/11/2013 in Original Side
Appeal Nos.188/2013 and 189/2013 of The HIGH COURT OF MADRAS)
M/S.SURYA PHARMACEUTICALS LTD. Petitioner(s)
VERSUS
M/S.FIRST LEASING COMPANY OF INDIA LTD. Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
Judgment and prayer for interim relief and office report)
Date: 25/04/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Prateek Jalan, Adv.
Mr. Prasenjit Keswani, Adv.
Ms. Sonia Dube, Adv.
Mr. S. Chakraborty, Adv.
Mr. Anurag Singh, Adv.
for M/s Legal Options, Advs.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission of this Court to withdraw these special leave petitions.
Permission sought for is granted. The special leave petitions are dismissed as withdrawn.
(S.K. Rakheja) (Indu Satija)
Court Master Assistant Registrar