Full Judgment Text
NON – REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NOS.293 OF 2012
M/s. Thi Pack Pvt. Ltd. ...Petitioners
VS.
Union of India & Ors. ...Respondents
J U D G M E N T
ANIL R. DAVE, J.
1. T he learned counsel for the petitioner seeks
permission to withdraw this petition so as to file a fresh
petition in view of the subsequent development in the
matter.
JUDGMENT
2. Permission is granted.
3. The petition is disposed of as withdrawn.
4. Rule also stands discharged.
5. The ad-interim relief, if any, granted earlier shall
continue for four weeks from today.
1
Page 1
6. If there is any proposal from the petitioner for
settlement, we are sure that this order will not come in the
| settle th | e matter |
|---|
..............J.
[ANIL R. DAVE]
..............J.
[KURIAN JOSEPH]
New Delhi;
th
18 February, 2015.
JUDGMENT
2
Page 2