Supreme Court - Daily Orders
Abbott Healthcare Pvt. Ltd. vs The State Of Telangana on 11 December, 2023
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
1
ITEM NO.43 COURT NO.16 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). 15514/2023
(Arising out of impugned final judgment and order dated 20-09-2023
in CRLP No. 5027/2021 passed by the High Court For The State Of
Telangana At Hyderabad)
ABBOTT HEALTHCARE PVT. LTD. & ANR. Petitioner(s)
VERSUS
THE STATE OF TELANGANA Respondent(s)
(FOR ADMISSION and I.R. and IA No.252689/2023-PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 11-12-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Dheeraj Nair, AOR
Mr. Angad Baxi, Adv.
Ms. Vedika Gandhi, Adv.
Mr. Anmol Kheta, Adv.
Mr. Kumar Kashyap, Adv.
Mr. Kauser, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing for sometime and on our expressing reservation in entertaining the present Special Leave Petition, learned Senior Counsel Mr. Sidharth Luthra, appearing for the petitioners Signature Not Verified seek permission to withdraw the petition with liberty to raise Digitally signed by Indu Marwah Date: 2023.12.13 16:26:05 IST Reason: all the contentions as may be permissible under the law. 2 In view of the above, the Special Leave Petition is dismissed as withdrawn.
It is needless to say that the observations, if any, made in the impugned order being tentative in nature, shall not come in the way of either of the parties to be raised at the appropriate stage of the proceedings before the Trial Court.
(INDU MARWAH) (MAMTA RAWAT) COURT MASTER (SH) COURT MASTER (NSH)