Supreme Court - Daily Orders
Tata Sons Limited And Another vs Union Of India And Others on 20 November, 2015
Bench: Chief Justice, Shiva Kirti Singh, Amitava Roy
ITEM NO.22 COURT NO.1 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. 794/2015
TATA SONS LIMITED AND ANOTHER Petitioner(s)
VERSUS
UNION OF INDIA AND OTHERS Respondent(s)
(With office report)
Date :20/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Siddharth Sharma, Adv.
Mr. Saswat Pattnaik, Adv.
Mr. Shikhar Bhardwaj, Adv.
Mr. Shiv Kumar Suri,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioners, on instructions, seeks permission of this Court to withdraw this petition with liberty to approach the High Court for appropriate relief.
Permission sought for is granted.
The writ petition is disposed of as withdrawn with liberty to the petitioners to approach the High Court for appropriate relief, if need arises.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Signature Not Verified A.R.-cum-P.S. Asstt. Registrar Digitally signed by Charanjeet Kaur Date: 2015.11.20 16:41:37 IST Reason: