CENTRAL COALFIELDS LIMITED v. UNION OF INDIA And ORS

Anubha Rawat Choudhary, J.:— Heard Mr. A.K. Das, learned counsel appearing on behalf of the petitioner along with Mr. Sahay Gaurav Piyush, Advocate.

2. Heard Mr. Rohit Sinha, learned counsel appearing on behalf of the State-Union of India.

3. Heard Mr. Arbind Kumar Sinha, learned counsel appearing on behalf of Respondent No.-4.

4. This petition has been filed for the following reliefs:—

“That by way of this writ application, the petitioner seeks following reliefs:—

a. To issue an appropriate writ, order or direction for quashing the Award dated 22nd April, 2008, passed by the respondent no. 3, whereby and whereunder the claim preferred by respondent no. 4 has been allowed and the counter claim by the petitioner has been rejected: And

b. To issue a further writ order or direction, for quashing the Appellate Award dated 4.3.2011, passed in Appeal No. 8/2008/LS, by respondent no. 2, whereby and whereunder the appeal preferred by the petitioner has been rejected; AND

c. For any other relief or reliefs as your Lordships may deem fit and proper for which the petitioners are very much entitled under the facts and circumstances of the case.”

5. Learned counsel for the petitioner seeks permission to withdraw this petition.

6. Learned counsel for the respondents has no objection to the prayer made for withdrawal of this petition.

7. Permission for withdrawal of this petition, is accorded.

8. Accordingly, the present petition is hereby dismissed as withdrawn.

9. Interim order, if any, stands vacated.

10. Pending interlocutory applications, if any, are also dismissed as not pressed.