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                               NON – REPORTABLE       

IN THE SUPREME COURT OF INDIA                     CIVIL ORIGINAL JURISDICTION

        WRIT PETITION (C) NOS.293 OF 2012

  M/s. Thi Pack Pvt. Ltd.          ...Petitioners

               VS.

       Union of India & Ors.            ...Respondents

      J U D G M E N T

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.

3. The petition is disposed of as withdrawn.

4. Rule also stands discharged.

5. The ad-interim relief, if any, granted earlier shall  continue for four weeks from today.

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6. If  there  is  any  proposal  from  the  petitioner  for  settlement, we are sure that this order will not come in the  way of the parties to settle the matter.   

       ..............J.

[ANIL R. DAVE]

..............J. [KURIAN JOSEPH]

New Delhi; 18th February, 2015.

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