Supreme Court - Daily Orders
All Haryana Petroleum Dealers ... vs State Of Haryana . on 13 March, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.37 COURT NO.8 SECTION IVB
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)....../2015
(CC No(s). 20904/2014)
(Arising out of impugned final judgment and order dated 17/01/2014
in WP No. 21948/2012 passed by the High Court Of Punjab & Haryana
At Chandigarh)
ALL HARYANA PETROLEUM DEALERS ASSOCIATION Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
I.A. 1/2014(with c/delay in filing SLP & C/delay in re-filing SLP)
Date : 13/03/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Pawanshree Agrawal,Adv.
Mr. Siddharth Jain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks liberty to withdraw this special leave petition as a review application has been filed against the impugned order. Liberty as prayed for is granted. The special leave petition is dismissed as withdrawn with liberty to approach this Court once again if the necessity so arises.
Signature Not Verified Digitally signed by Madhu Bala Date: 2015.03.14 12:57:10 IST Reason: (MADHU BALA) (PARDEEP KUMAR) COURT MASTER AR-CUM-PS