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Judgment
C.A. Nos. 4060, 4061, 4062, 4063, 4064 and 4065 of 2009
Dr. Rajeev Dhawan, learned senior counsel, resumed his arguments from 10.45 a.m. to 11.15 a.m. Then, Mr. Saurabh Mishra, learned counsel, made his submissions till 11.15 a.m. Then, Mr. K.K. Venugopal, learned senior counsel, addressed the Court from 11.30 to 12.50 p.m. Then, Mr. Vikas Singh made his submissions for few minutes. Thereafter, Dr. Rajeev Dhawan, resumed his arguments and concluded at 4.00 p.m.
Hearing concluded.
Judgment reserved.
I.A Nos. 67-68 in C.A. No. 4060 of 2009 �
The learned counsel appearing for the applicants seeks permission to withdraw these applications as on the same subject he had already approached the High Court.
Permission is granted.
The applications are accordingly disposed of as withdrawn.
I.A. No. 83/2015 in C.A. No. 4060 of 2009
List this application tomorrow, i.e., on 17th March, 2016, for orders.
I.A Nos. 87 and 88 of 2016 in C.A. No. 4060/2009 �
Ms. Pragati Neekhra, learned counsel appearing for the applicants, has fairly submitted that these applications are premature, therefore, seeks permission to withdraw these applications with a liberty to approach the appropriate forum at an appropriate time.
Permission is granted.
The applications are accordingly disposed of as withdrawn.
C.A. Nos. 2871, 2872, 2873 and 2874 of 2007, SLP(C) Nos. 28576, 29875-76, 30058-59, 30089-90 of 2009, 686, 2203-4, and 16805 of 2010, 8037, 8926 and 23925 of 2011 and 33075 and 33124 of 2013 and W.P. Nos. 490/2014 and 883/2013 �
De-tagged.
S.L.P.(Civil) No. 30793 of 2012 �
As the present special leave petition has been filed against the interim order, we are not inclined to entertain the petition particularly when the issue has become infructuous. The special leave petition is accordingly dismissed as such.
Transfer Petition (Civil) No. 1779-1789 of 2013
The transfer Petitions are disposed of as withdrawn in terms of the signed order.
S.L.P. (Civil) No. 4875 of 2013
By efflux of time, this petition has become infuctuous. The special leave petition is dismissed as such.
R.P. No. 1956/2013 in T.C. (C) No. 101/2012 and R.P.(C) Nos. 2159-2268/2013 and 2048-2157/2013 in T.C. (C) Nos. 98-105, 107-108, 110-139, 142, 144-145 of 2012 and 1-5, 7-25, 28-49, 53, 58-73, 75-76 and 107-108 of 2013 �
List these matters tomorrow, i.e., on 17th March, 2016.