Kurian Joseph, J.:— 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 The Civil Appeals are dismissed as withdrawn.
SUPREME COURT OF INDIA
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4700-4702/1999
Union of India & Ors.….Appellant(s)
v.
H.P. Tourism Deveopment Corporation.….Respondent(s)
(To go Before Three Honble Judges)
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.
(Before Kurian Joseph, Mohan M. Shantanagoudar and Navin Sinha, JJ.)
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.
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
C.A. Nos. 4932-4934/2001:
4. The Civil Appeals are dismissed as withdrawn in terms of the signed non-reportable judgment.
5. List rest of the matters on Wednesday, the 2 May, 2018 in the miscellaneous list.
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