Supreme Court - Daily Orders
Surinder Pal Singh vs State Of Punjab . on 19 August, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2459 OF 2014
SURINDER PAL SINGH & ANR. .. APPELLANT(S)
Versus
STATE OF PUNJAB & ORS. .. RESPONDENT(S)
3
O R D E R
1. Shri Nidhesh Gupta, learned senior counsel appearing for the appellants, on instructions, seeks permission of this Court to withdraw this appeal with liberty to approach appropriate authorities.
2. Permission sought for is granted.
3. The Civil Appeal is disposed of as withdrawn with liberty to the appellants to approach appropriate 3authorities for appropriate relief(s) by filing appropriate petition(s).
...................CJI.
[ H.L. DATTU ] ....................J. [ ARUN MISHRA ] Signature Not Verified ....................J. Digitally signed by Charanjeet Kaur [ AMITAVA ROY ] NEW DELHI, Date: 2015.08.20 17:08:45 IST Reason:
AUGUST 19, 2015.1
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. NO. 2462 OF 2014 FOOD CORPORATION OF INDIA .. APPELLANT(S) Versus STATE OF PUNJAB & ORS. .. RESPONDENT(S) WITH CIVIL APPEAL NO. 2463/2014 CIVIL APPEAL NO. 2464/2014 CIVIL APPEAL NO. 2466/2014 CIVIL APPEAL NO. 2467/2014 CIVIL APPEAL NO. 2468/2014 CIVIL APPEAL NO. 2469/2014 CIVIL APPEAL NO. 2470/2014 CIVIL APPEAL NO. 2471/2014 CIVIL APPEAL NO. 2472/2014 O R D E R
1. In light of subsequent Notification issued by the State of Punjab, Shri Ajit Pudussery, learned counsel appearing for the appellant-Food Corporation of India, on instructions, seeks 2 permission of this Court to withdraw these civil appeals with liberty to approach the High Court for appropriate relief(s).
Permission sought for is granted. The Civil Appeals are disposed of as withdrawn with liberty to the appellant-Food Corporation of India to approach the High Court for appropriate relief(s) by filing appropriate petition(s).
We clarify that we have not expressed any opinion on the submissions made by the learned counsel for the appellant.
...................CJI.
[ H.L. DATTU ] ....................J. [ ARUN MISHRA ] ....................J. [ AMITAVA ROY ] NEW DELHI, AUGUST 19, 2015.
ITEM NO.12 COURT NO.1 SECTION IV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
C.A. NO. 2459/2014
SURINDER PAL SINGH & ANR. Appellant(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
(With interim relief and office report) WITH C.A. No. 2460/2014 (With Office Report) C.A. No. 2461/2014 (With Interim Relief and Office Report) C.A. No. 2462/2014 (With Interim Relief and Office Report) C.A. No. 2463/2014 (With Interim Relief and Office Report) C.A. No. 2464/2014 (With Interim Relief and Office Report) C.A. No. 2465/2014 (With Interim Relief) C.A. No. 2466/2014 (With Interim Relief and Office Report) C.A. No. 2467/2014 (With Interim Relief and Office Report) C.A. No. 2468/2014 (With Office Report for Direction) C.A. No. 2469/2014 (With Interim Relief and Office Report) C.A. No. 2470/2014 (With Interim Relief and Office Report) C.A. No. 2471/2014 (With Interim Relief and Office Report) 2 C.A. No. 2472/2014 (With Interim Relief and Office Report) C.A. No. 8467/2014 (With Interim Relief and Office Report) C.A. No. 8129/2014 (With Interim Relief and Office Report) Date : 19/08/2015 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Tarun Gupta, Adv.
Ms. S. Janani,Adv.
Mr. Rajesh Sharma, Adv.
Ms. Shalu Sharma,Adv.
Mr. Debasis Misra,Adv.
Mr. Ajit Pudussery,Adv.
Mr. K.Vijayan, Adv.
Mr. Chander Shekhar Ashri,Adv.
Mr. Kuldip Singh,Adv.
For Petitioner(s)/ Mr. Nikhil Nayyar, AAG Respondent(s) Mr. Jagjit Singh Chhabra,Adv.
For Respondent(s) Ms. Manjusha Wadhwa,Adv.
Mr. Devvrat,Adv.
Dr. Kailash Chand, Adv.
UPON hearing the counsel the Court made the following O R D E R C.A. Nos. 2459 of 2014 AND C.A. Nos.2462/2014, 2463/2014, 2464/2014, 2466/2014, 2467/2014, 2468/2014, 2469/2014, 2470/2014, 2471/2014,2472/2014 The civil appeals are disposed of as withdrawn.3
IN REST OF MATTERS List next week.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [Two signed orders are placed on the file]