Supreme Court - Daily Orders
Ferani Hotels Pvt Ltd. vs Nusli Newville Wadia on 12 August, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
1
ITEM NO.45 COURT NO.6 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).26049/2014
(Arising out of impugned final judgment and order dated 27/09/2012
modified on 06/11/2012 in CS No. 895/2011 in AN No. 304/2011 in MP
No. 70/2010 passed by the High Court of Bombay)
FERANI HOTELS PVT LTD. Petitioner(s)
VERSUS
NUSLI NEWVILLE WADIA Respondent(s)
(with interim relief and office report)
Date : 12/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Gopal Jain, Sr. Adv.
Mr. Abhimanyu Bhandari, Adv.
Mr. Vivek Vashi, Adv.
Ms. Aanchal Mullick, Adv.
Ms. Alia Khan, Adv.
Mr. Naveen Kumar,Adv.
For Respondent(s) Mr. F.S. Nariman, Sr. Adv.
Mr. Rohan Kelkar, Adv.
Mr. R.N. Karnajawala, Adv.
Ms. Nandini Gore, Adv.
Ms. Tahira Karanjawala, Adv.
Ms. Khushboo Bari, Adv.
Mr. Arjun Sharma, Adv.
Ms. Natasha Sehrawat, Adv.
Ms. Manik Karnajawala, Adv.
For M/s. Karanjawala & Co.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2016.08.13 Learned counsel for the petitioner, on 11:56:31 IST Reason: instructions, seeks permission of this Court to withdraw this special leave petition. 2 Permission sought for is granted. The special leave petition is dismissed as withdrawn.
(Neetu Khajuria) (Asha Soni) Court Master Court Master