Supreme Court - Daily Orders
Shekhawati Institute Of Pharmacy vs The State Of Rajasthan on 30 July, 2018
Bench: Arun Mishra, S. Abdul Nazeer
ITEM NO.68 COURT NO.8 SECTION XV
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).19447/2018
(Arising out of impugned final judgment and order dated 19-07-2018
in DBCSAW No.822/2018 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
SHEKHAWATI INSTITUTE OF PHARMACY Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T.)
Date : 30-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Shyam Diwan,Sr.Adv.
Mr. Vivek Jain,AOR
Mr. Bhrigu Sharma,Adv.
Mr. Parth S. Kaushik,Adv.
Mr. Anshul Sharma,Adv.
Ms. Suchitra Kambhata,Adv.
For Respondent(s) Mr. Maninder Singh,ASG
Mr. Zoheb Hassain,Adv.
Mr. Prabhas Bajaj,Adv.
Mr. Piyush Goel,Adv.
Ms. Kanika Saran,Adv.
3 & 4 Mr. N.K. Chauhan, Adv.
Mr. Praveen Sarup,AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioner seeks leave to withdraw this petition. In view of this, the special leave petition and all the pending applications Signature Not Verified Digitally signed by stand dismissed as withdrawn. SARITA PUROHIT Date: 2018.07.31 13:37:19 IST Reason: (Sarita Purohit) (Jagdish Chander) Court master Branch Officer