Supreme Court - Daily Orders
Rosmerta Technologies Ltd vs State Of Goa on 5 December, 2014
Bench: Vikramajit Sen, Prafulla C. Pant
ITEM NO.24 COURT NO.12 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. 31476/2014
(Arising out of impugned final judgment and order dated 05/08/2014
in WP No. 84/2014 passed by the High Court Of Bombay at Goa)
ROSMERTA TECHNOLOGIES LTD Petitioner(s)
VERSUS
STATE OF GOA AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 05/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Sanjiv Sen, Sr.Adv.
Mr. Debmalya Banerjee, Adv.
Mr. Dilpreet Singh, Adv.
Mr. Avijit Saxena, Adv.
Ms. Jaimeet Kaur, Adv.for
M/s. Karanjawala & Co.
For Respondent(s) Mr. D.K. Singh, Adv.
Mr. Divyang Thakur, Adv.
Ms. Archita Phookan, Adv.
Mr. Abhijit Sengupta,Adv.
UPON hearing the counsel the Court made the following
O R D E R
After some arguments, learned Counsel for the petitioner seeks leave of this Court to withdraw the Special Leave Petition in order to enable the petitioner to approach the High Court by way of a Review. The Special Leave Petition is dismissed as withdrawn accordingly.
Signature Not Verified (USHA BHARDWAJ) Digitally signed by (SAROJ SAINI) Usha Rani Bhardwaj AR-CUM-PS Date: 2014.12.05 16:51:37 IST (COURT MASTER) Reason: