Supreme Court - Daily Orders
M/S Raheja Developers Ltd. vs State Of Haryana . on 5 December, 2017
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.69 COURT NO.13 SECTION IV-B
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).9813/2016
M/S RAHEJA DEVELOPERS LTD. Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
Date : 05-12-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBERS]
For Petitioner(s) Mr. Abhay Kumar, AOR
Mr. Saurabh Mishra, Adv.
Mr. Bilal Khan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for petitioner seeks permission to withdraw the special leave petition.
Permission is granted.
The special leave petition is, accordingly, dismissed as withdrawn.
(B.PARVATHI) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2017.12.09
12:57:36 IST
Reason: