Supreme Court - Daily Orders
M/S V S Pharma, Lucknow vs State Of Up . on 6 October, 2015
Bench: T.S. Thakur, Kurian Joseph
1
ITEM NO.13 COURT NO.2 SECTION II
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 (Crl.) No(s). 6670/2015
(Arising out of impugned final judgment and order dated 24/07/2015
in CRMWP No. 17812/2015 passed by the High Court Of Judicature at
Allahabad)
M/S V S PHARMA, LUCKNOW & ANR. Petitioner(s)
VERSUS
STATE OF UP & ORS. Respondent(s)
Date : 06/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
Mr. Sushil Kumar Jain, Sr. Adv.
Mr. Puneet Jain, Adv.
Mr. Yogesh Verma, Adv.
Ms. Chhaya Kirti, Adv.
Mr. Abhinav Gupta, Adv.
Mr. Manu Maheshwari, Adv.
Ms. Pratibha Jain,Adv.
For Respondent(s)
Mr. P.S. Patwalia, ASG
Mr. P.K. Dey, Adv.
Mr. T.A. Khan, Adv.
Mr. Dhruv Sheoran, Adv.
Mr. Archit Upadhayay, Adv.
Mr. Kumar Parimal, Adv.
Mr. B.V. Balaram Das, Adv.
UPON hearing the counsel the Court made the following
O R D E R
After arguing for considerable length of time, Signature Not Verified Mr. Sushil Kumar Jain, learned senior counsel appearing for Digitally signed by Deepak Mansukhani Date: 2015.10.06 16:45:26 IST the petitioners seeks leave to withdraw this special leave Reason: DSC of Mr. Deepak Mansukhani is being used by Mr. Ashok Raj Singh, CM.
petition reserving liberty for the petitioners to urge all such questions of facts and law as may be available to the 2 petitioners at the appropriate stage and before the appropriate court.
The special leave petition is accordingly dismissed as withdrawn with liberty as prayed for.
However, it is made clear that we have not expressed any opinion on the merits of the case.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master