Supreme Court - Daily Orders
Mumbai Metro One Private Limited vs Mumbai Metropolitan Region ... on 16 March, 2018
Bench: S.A. Bobde, L. Nageswara Rao
1
ITEM NO.14 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 for Special Leave to Appeal (C) No. 5944/2018
(Arising out of impugned final judgment and order dated
04-12-2017 in WP No. 2605/2015 passed by the High Court Of
Judicature At Bombay)
MUMBAI METRO ONE PRIVATE LIMITED Petitioner(s)
VERSUS
MUMBAI METROPOLITAN REGION DEVELOPMENT
AUTHORITY (MMRDA) THROUGH ITS SECRETARY & ORS. Respondent(s)
(With prayer for interim relief)
Date :16-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Shyam Divan, Sr. Adv.
Ms. Anajali Chandurkar, Adv.
Mr. Hasan Murtaza, AOR
Mr. Aditya Panda, Adv.
For Respondent(s) Mr. C.U. Singh, Sr. Adv.
Mr. Peshwan Jehangir, Adv.
Mr. C. Nageshwaran, Adv.
Ms. Anushka Sharda, Adv.
Mr. Prateek Kumar, Adv.
Mr. Shuksham C., Adv.
Mr. Sanjeev Kumar, Adv.
for M/S. Khaitan & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.03.16 Learned senior counsel appearing on behalf of 16:40:23 IST Reason: the petitioner seeks permission to withdraw this petition.
2Permission sought for is granted.
The special leave is dismissed as withdrawn.
It is made clear that the Fee Fixation Committee may pass an interim order for fixation of ad hoc fares. However, the Fee Fixation Committee is also at liberty to decide the main matter if it is of the view that the decision on interim relief will take unduly long.
The Fee Fixation Committee may be constituted at the earliest.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar