Supreme Court - Daily Orders
M/S Pathfinder Publishing Pvt. Ltd. And ... vs The Indian Institute Of Planning And ... on 22 January, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.57 COURT NO.3 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 47-49/2016
M/S PATHFINDER PUBLISHING PVT. LTD. &ORS ETC ETC. Petitioner(s)
VERSUS
THE INDIAN INSTITUTE OF PLANNING AND MANAGEMENT AND ORS. ETC ETC.
Respondent(s)
(with appln. (s) for ad-interim ex-parte stay and exemption from
filing O.T. and office report)
Date : 22/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Anoop J. Bhambani, Sr. Adv.
Mr. Apar Gupta, Adv.
Mr. Rahul Narayan,Adv.
Mr. Mohit Singh, Adv.
For Respondent(s) Mr. Arunabh Chowdhury, Adv.
Mr. Karma Dorjee, Adv.
for Mr. Anupam Lal Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Arunabh Chowdhury, Advocate has entered appearance on behalf of respondent nos. 1 and 2. Learned counsel for respondent nos. 1 and 2 states, that he has been instructed to inform this Court, that respondent nos. 1 and 2 have decided to withdraw the proceedings, which are subject matter of transfer in the present petitions. The statement made by Mr. Arunabh Chowdhury, Advocate is taken on record.
Signature Not Verified
In view of the above, the instant transfer petitions do Digitally signed by Renuka Sadana Date: 2016.01.22 not survive, and these are accordingly disposed of. 17:03:46 IST Reason:
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS