Supreme Court - Daily Orders
M/S Prakash Reflective Devices Pvt.Ltd vs Indore Smart City Development Ltd on 29 March, 2019
Bench: S.A. Bobde, S. Abdul Nazeer
ITEM NO.48 COURT NO.2 SECTION IV-A
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).8088/2019
(Arising out of impugned final judgment and order dated 12-03-2019
in WP No. 4853/2019 passed by the High Court Of M.P. Principal Seat
At Jabalpur)
M/S PRAKASH REFLECTIVE DEVICES PVT.LTD Petitioner(s)
VERSUS
INDORE SMART CITY DEVELOPMENT LTD & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.51268/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 29-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Harin P. Raval, Sr. Adv.
Mr. Aman Preet Singh Rahi, Adv.
Mr. Mayank Sapre, Adv.
Ms. V.S. Lakshmi, Adv.
Mr. A. Venayagam Balan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After some arguments, learned Senior Counsel appearing for the petitioner seeks permission for withdrawal of this petition with liberty to the petitioner to pursue the matter in the High Court.
Permission, as sought for, is granted. Accordingly, the special leave petition is dismissed as withdrawn.
However, all the contentions are left open. Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.03.29 (SANJAY KUMAR-II) 16:38:58 IST Reason: (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR