Supreme Court - Daily Orders
Gharda Chemicals Ltd. vs Darius Rutton Kavasmanek on 12 February, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.8 COURT NO.3 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CONMT.PET.(C) No.824/2015 In SLP(C) No.16779/2015
GHARDA CHEMICALS LTD. Petitioner(s)
VERSUS
DARIUS RUTTON KAVASMANEK & ANR Respondent(s)
(With office report)
Date : 12/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr.C.A.Sundaram, Sr.Adv.
Mr.Mustafa Safiyuddin, Adv.
Mr.Amol B., Adv.
Mr.Sumit Goel, Adv.
Mr.Ritesh Issac, Adv.
For M/s. Parekh & Co., Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, after arguing the case for some time, states that he may be permitted to withdraw the instant petition at this stage.
The contempt petition is accordingly dismissed as withdrawn.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Renuka Sadana
Date: 2016.02.12
16:50:23 TLT
Reason: