Supreme Court - Daily Orders
M/S Techinvest India (Pvt.) Ltd. Thr. ... vs Union Of India on 8 May, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.9 COURT NO.12 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). 331/2017
M/S TECHINVEST INDIA (PVT.) LTD. THR.
MAJOR SHAREHOLDER RAJIV GOSAIN Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with appln. (s) for interim relief and office report)
Date : 08/05/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. Garima Prashad,Adv.
Mr. Pradeep Kumar, Adv.
Mr. Shadab Khan, Adv.
Ms. Nupur Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In our opinion, filing the case under Article 32 of the Constitution is not remedy in this matter. Petition is misconceived.
Hence, learned counsel for the petitioner seeks leave to withdraw this petition. Consequently writ petition is dismissed as withdrawn.
(NEELAM GULATI) (TAPAN KR. CHAKRABORTY)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2017.05.09
16:40:02 IST
Reason: