Supreme Court - Daily Orders
M/S Bhagwati Developers Pvt. Ltd. vs Union Of India And Others on 31 August, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.8 COURT NO.2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No(s). 603/2015
M/S BHAGWATI DEVELOPERS PVT. LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND OTHERS Respondent(s)
(with office report)
Date : 31/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Kapil Sibal, Sr. Adv.
Mr. MT Reddy, Adv.
Ms. Vernika Tomar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Kapil Sibal, learned senior counsel for the petitioner fairly concedes that this petition under Article 32 of the Constitution of India may not be a correct remedy for the petitioner. He seeks leave to withdraw this petition reserving liberty for the petitioner to approach the High Court or seek such other redress as may be possible in accordance with law. The writ Petition is accordingly dismissed as withdrawn with the liberty prayed for. (SHASHI SAREEN) Signature Not Verified (VEENA KHERA) AR-CUM-PS Digitally signed by Shashi Sareen Date: 2015.09.01 COURT MASTER 09:15:17 IST Reason: