Supreme Court - Daily Orders
Bulwalka Steel Industries Ltd vs Ushdev International Ltd on 19 September, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.29 COURT NO.11 SECTION IX
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). 24356/2014
(Arising out of impugned final judgment and order dated 11/03/2014
in AN No. 116/2014 in CS No. 891/2013 in SN No. 19/2014 passed by
the High Court Of Bombay)
BULWALKA STEEL INDUSTRIES LTD AND ORS Petitioner(s)
VERSUS
USHDEV INTERNATIONAL LTD AND ORS Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 19/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Chander Uday Singh,Sr.Adv.
Mr. Pratap Venugopal,Adv.
Ms. Surekha Raman,Adv.
Ms. Niharika,Adv.
Mr.Alok Bagla,Adv.
M/s. K. J. John & Co.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the petitioners seeks liberty to withdraw the special leave petition. Liberty, as prayed for, is granted. The special leave petition is dismissed as withdrawn.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2014.09.22
15:55:31 IST
Reason: