Supreme Court - Daily Orders
M/S. Surya Food And Agro Ltd. vs Divisional Railway Manger . on 25 July, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.32 COURT NO.7 SECTION XI
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). 19079/2016
(Arising out of impugned final judgment and order dated 05/05/2016
in WC No. 20519/2016 passed by the High Court of Judicature at
Allahabad)
M/S. SURYA FOOD AND AGRO LTD. Petitioner(s)
VERSUS
DIVISIONAL RAILWAY MANGER AND ORS. Respondent(s)
(With interim relief)
Date : 25/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. A.P.S. Ahluwalia, Sr. Adv.
Mr. Jitender Mohta, Adv.
Ms. Neha Jain, Adv.
Mr. S.S. Ahluwalia, Adv.
Mr. Binay Kumar Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw the petition.
Leave to withdraw the petition is granted. The special leave petition is dismissed as withdrawn.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2016.07.25
16:47:34 IST
Reason: