Supreme Court - Daily Orders
Future Gaming And Hotel Services Pvt. ... vs Union Of India on 14 October, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.14 Court 1 (Video Conferencing) SECTION XVI-A
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) Diary No(s). 19651/2020
(Arising out of impugned final judgment and order dated 30-11--
0001 in WPC No. 223/2017 30-11--0001 in WPC No. 36/2017 30-11--0001
in WPC No. 18424/2018 30-11--0001 in WPC No. 38/2016 30-11--0001 in
WPC No. 59/2017 30-11--0001 in WPC No. 759/2017 passed by the High
Court Of Judicature At Bombay At Goa)
FUTURE GAMING AND HOTEL SERVICES PVT. LTD. & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.93221/2020-STAY APPLICATION and IA
No.93219/2020-PERMISSION TO FILE PETITION (SLP/TP/WP/..) )
Date : 14-10-2020 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Ms. Rohini Musa, AOR
For Respondent(s) Mr. Tushar Mehta, SG
Mr. zoheb Hossain, Adv.
Mr. Kanu Agarwal, Adv.
Mr. B.K. Prasad, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the Petitioners seeks leave of this Court to withdraw the application for permission to file transfer petitions.
The application for permission to file the transfer petitions is permitted to be withdrawn.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2020.10.14 15:09:16 IST Reason: (GULSHAN KUMAR ARORA) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR