Supreme Court - Daily Orders
Ajeet Seeds Pvt. Ltd. vs Union Of India on 20 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.18 COURT NO.5 SECTION IX
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). 13159-
13162/2018
(Arising out of impugned final judgment and order dated 26-04-2018
in WP No. 13871/2017 26-04-2018 in WP No. 13872/2017 26-04-2018 in
WP No. 13873/2017 26-04-2018 in WP No. 13874/2017 passed by the
High Court of Judicature at Bombay at Aurangabad)
AJEET SEEDS PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and I.R. and IA No.73725/2018-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 20-07-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Ashwini Chandrasekaran, Adv.
Mr. Udit Jain, Adv.
Mr. Vivek Sharma, Adv.
Mr. Abhishek Anand, Adv.
Mr. M. P. Devanath, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw these Special Leave Petitions.
Permission granted.
The Special Leave Petitions are dismissed as withdrawn.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.07.21 (SUSHIL KUMAR RAKHEJA) 13:28:46 IST Reason: (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER