Supreme Court - Daily Orders
Makchhedul Haque vs Alipurduar Transmission Ltd. on 20 September, 2019
Bench: R. Banumathi, A.S. Bopanna
1
ITEM NO.34 COURT NO.6 SECTION XVI
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). 22165/2019
(Arising out of impugned final judgment and order dated 30-08-2019
in C.O. No. 60/2019 passed by the High Court Of Calcutta Circuit
Bench At Jalpaiguri)
MAKCHHEDUL HAQUE Petitioner(s)
VERSUS
ALIPURDUAR TRANSMISSION LTD. & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.141544/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 20-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Sunando Raha,dav.
Mr. Anupam Raina,Adv.
Mr. Kunal Malik,Adv.
Mr. Saurabh Trivedi, AOR
For Respondent(s) Ms. Ruby Singh Ahujal,Adv.
Mr. Sanjeet Ranjan,Adv.
Mr. Sunil Mittal,Adv.
Mr. Vijay Arora,Adv.
Ms. Anu Tiwari,Adv.
M/S. Karanjawala & Co., AOR
UPON hearing the counsel the Court made the following
O R D E R
The instant petition is filed by the petitioner assailing the order dated 30th August, 2019 passed by the High Court at Calcutta in the Circuit Bench at Jalpaiguri in C.O. No. 60 of 2019. The Signature Not Verified issue involved in this petition is with regard to permissibility or Digitally signed by MADHU BALA Date: 2019.09.21 11:08:00 IST Reason: otherwise of drawing transmission lines as provided under the Telegraph Act, 1885. When the petition was taken up for 2 consideration, learned counsel appearing on behalf of the parties are in agreement that the dispute between the parties has been resolved and the matter is amicably settled between the parties. In that view, learned counsel for the petitioner seeks permission to withdraw the special leave petition.
Permission granted.
The special leave petition is, accordingly, disposed of as withdrawn.
(MADHU BALA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER