Full Judgment Text
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 4932-4934 OF 2001
FEDERATION OF HOTEL & RESTAURANT ASSOCIATIONS
OF INDIA Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
J U D G M E N T
KURIAN, J.
1) Learned Counsel appearing for the appellant, on instruction,
seeks permission to withdraw the Civil Appeals.
2) Permission granted.
3) The Civil Appeals are dismissed as withdrawn.
.......................... J.
(KURIAN JOSEPH)
.......................... J.
(MOHAN M. SHANTANAGOUDAR)
.......................... J.
(NAVIN SINHA)
New Delhi;
April, 19, 2018.
Signature Not Verified
Digitally signed by
ANITA MALHOTRA
Date: 2018.04.25
11:14:22 IST
Reason:
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ITEM NO.101 COURT NO.5 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4700-4702/1999
UNION OF INDIA & ORS. Appellant(s)
VERSUS
H.P. TOURISM DEVEOPMENT CORPORATION Respondent(s)
(TO GO BEFORE THREE HONBLE JUDGES)
WITH
C.A. Nos. 4932-4934/2001 (XIV)
C.A. No. 2479/2006 (XI-A)
C.A. No. 7126/2008 (XI-A)
C.A. No. 2449/2011 (XI-A)
SLP (C) No. 32557/2010 (XI-A)
SLP(C) No. 34544/2010 (XI-A)
C.A. No. 560/2011 (XI-A)
C.A. No. 484/2011 (XI-A)
C.A. No. 1115/2011 (XI-A)
C.A. No. 1204/2011 (XI-A)
Date : 19-04-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE NAVIN SINHA
For Appellant(s) Mr. A.K. Panda, Sr. Adv.
Mr. Sanjai Kumar Pathak, Adv.
Mr. Arijit Prasad, Adv.
Ms. Natasha Vinayak, Adv.
Mrs. Anil Katiyar, AOR
Mr. Mukesh Kumar Maroria, AOR
Mr. B. V. Balaram Das, AOR
Dr. Lalit Bhasin, Adv.
Ms. Nina Gupta, Adv.
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Mrs. Bina Gupta, AOR
Ms. Shireen Shukla, Adv.
For Respondent(s) Mr. Joseph Markos, Sr. Adv.
Mr. Sanjay Kunur, Adv.
Mr. R. N. Keswani, AOR
Mr. V. Giri, Sr. Adv.
Mr. K. V. Mohan, AOR
Mr. R.K. Raghavan, Adv.
Mr. K.V. Balakrishnan, Adv.
Mrs. Anil Katiyar, AOR
Mr. R.K. Khanna, Sr. Adv.
Mr. Anil Nag, AOR
Mr. Arun Singh, Adv.
Mr. Abhilash Nag, Adv.
Mr. Rohit Kumar Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
C.A. Nos. 4932-4934/2001:
The Civil Appeals are dismissed as withdrawn in terms of the
signed non-reportable judgment.
nd
List rest of the matters on Wednesday, the 2 May, 2018 in the
miscellaneous list.
(R. NATARAJAN) (RENU DIWAN)
COURT MASTER (SH) ASST.REGISTRAR
(Signed non-reportable judgment is placed on the file)