Supreme Court - Daily Orders
Indocil Silicons Pvt Ltd vs Union Of India on 10 March, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.6 Court 1 (Video Conferencing) SECTION IV-A
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). 3609/2021
(Arising out of impugned final judgment and order dated 02-02-2021
in WP No. 1920/2021 passed by the High Court Of Karnataka At
Bengaluru)
INDOCIL SILICONS PVT LTD Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.29221/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 10-03-2021 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) Mr. Mukul Rohatgi Sr. Adv.
Mr. Yashraj Singh Deora AOR
Ms. Sonal Mashankar, Adv
Ms. Shivangi Sud, Adv.
Ms. Prakriti Roy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the fact that the writ petition pending before the High Court is fixed for final hearing on 26 th March, 2021, Mr. Mukul Rohatgi, learned senior counsel appearing on behalf of the petitioner seeks permission to withdraw the special leave petition.
Permission is granted.
Signature Not Verified The special leave petition is dismissed as withdrawn. Digitally signed by Madhu Bala Date: 2021.03.10 16:33:56 IST Reason: (MADHU BALA) (INDU KUMARI POKHRIYAL)
AR-CUM-PS ASSISTANT REGISTRAR