THI PACK PVT. LTD. Vs. UNION OF INDIA (UOI) AND ORS.
LAWS(SC)-2015-2-93
SUPREME COURT OF INDIA
Decided on February 18,2015

Thi Pack Pvt. Ltd. Appellant
VERSUS
UNION OF INDIA (UOI) AND ORS. Respondents

JUDGEMENT

Anil R.Dave, J. - (1.) THE 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.
(2.) PERMISSION is granted. The petition is disposed of as withdrawn.
(3.) RULE also stands discharged.;


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