Supreme Court - Daily Orders
Brahamaparkash vs Haryana State Industrial And ... on 19 July, 2019
Bench: Ashok Bhushan, Navin Sinha
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Miscellaneous Application No(s).1236/2019
in
W.P.(C) No.590/2016
BRAHAMAPARKASH & ORS. PETITIONER(S)
VERSUS
HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE
DEVELOPMENT CORPORATION LTD. (HSIIDCL) & ORS. RESPONDENT(S)
O R D E R
Learned counsel appearing for the applicant prays that he be permitted to withdraw this application to enable him to file review petition. Prayer is allowed.
The Miscellaneous Application is, accordingly, dismissed as withdrawn with the aforesaid liberty.
...................J. (ASHOK BHUSHAN) ...................J. (NAVIN SINHA) New Delhi July 19, 2019 Signature Not Verified Digitally signed by ARJUN BISHT Date: 2019.07.20 12:39:32 IST Reason: ITEM NO.4 COURT NO.11 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Miscellaneous Application No(s).1236/2019 in W.P.(C) No.590/2016 (Arising out of impugned final judgment and order dated 15-09-2017 in W.P.(C) No.590/2016 passed by the Supreme Court Of India) BRAHAMAPARKASH & ORS. Petitioner(s) VERSUS HARYANA STATE INDUSTRIAL AND INFRASTRUCTURE DEVELOPMENT CORPORATION LTD. (HSIIDCL) & ORS. Respondent(s) (FOR ADMISSION and IA No.151713/2018-CLARIFICATION/DIRECTION) Date : 19-07-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN HON'BLE MR. JUSTICE NAVIN SINHA For Applicant(s) (R-5) Mr. Vikramjit Banerjee, ASG Mr. Nalin Kohli, Adv.
Mr. Baldev Atreya, Adv.
Ms. Nimisha Menon, Adv.
Ms. Anil Katiyar, Adv.
UPON hearing the counsel the Court made the following O R D E R Miscellaneous application is dismissed as withdrawn in terms of the signed order.
Pending application(s), if any, stands disposed of.
(ARJUN BISHT) (RENU KAPOOR) COURT MASTER (SH) BRANCH OFFICER
(signed order is placed on the file)