Supreme Court - Daily Orders
Triveni Engineering And Industries Ltd vs State Of Up on 24 November, 2014
Bench: Chief Justice, A.K. Sikri
ITEM NO.17 COURT NO.1 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Civil) No. 961/2014
TRIVENI ENGINEERING AND INDUSTRIES LTD AND ANR Petitioner(s)
VERSUS
STATE OF UP AND ORS Respondent(s)
(With appln. (s) for exemption from filing O.T. and office
report)
Date :24/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. Jayant Bhushan, Sr. Adv.
Mr. Ashish Rana,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Shri Jayant Bhushan, learned senior counsel, on instructions, seeks permission of this Court to withdraw this petition with liberty to the petitioners to approach an appropriate Court for appropriate relief(s).
Permission sought for is granted. The writ petition is disposed of as withdrawn.
If and when such petition(s) is/are filed, the Court/authorities will consider the same in accordance with law as expeditiously as possible.
Ordered accordingly.
Signature Not Verified[ Charanjeet Kaur ] [ Vinod Kulvi ] Digitally signed by Court Master Asstt. Registrar Charanjeet Kaur Date: 2014.11.24 17:18:01 IST Reason: