Supreme Court - Daily Orders
Irb Infrastructure Developers Ltd. vs Union Of India on 8 January, 2024
Bench: Bela M. Trivedi, Pankaj Mithal
ITEM NO.22 COURT NO.15 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(Civil) No.765/2022
IRB INFRASTRUCTURE DEVELOPERS LTD. & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No. 133576/2022 - GRANT OF INTERIM RELIEF & IA No. 177127/2022
- PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 08-01-2024 This WP was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s)
Ms. Diksha Rai, AOR
Mr. Raj Adhia, Adv.
Ms. Pragya Gautam, Adv.
Mr. Arijit Dey, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel appearing for the petitioners, at the outset, seeks permission to withdraw the Writ Petition filed under Article 32 of the Constitution of India, with a view to approach the appropriate forum as may be permissible under law.
2. Permission as sought for is granted.
3. The Writ Petition is, accordingly, dismissed as withdrawn.
(VISHAL ANAND) (MAMTA RAWAT)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2024.01.09
16:22:45 IST
Reason: