Supreme Court - Daily Orders
Gurbachan Singh Puri vs Gurbachan Singh Sachdeva on 24 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
ITEM NO.6 COURT NO.5 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).
12718-12719/2014
(Arising out of impugned final judgment and order dated 22/01/2014
in RCREV No. 348/2012 & CM No. 12815/2012 passed by the High Court
of Delhi at New Delhi)
GURBACHAN SINGH PURI Petitioner(s)
VERSUS
GURBACHAN SINGH SACHDEVA Respondent(s)
(With interim relief and office report)
(For final disposal)
Date : 24/01/2017 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. M. A. Chinnasamy,Adv.
Mr. P. Raja Ram, Adv.
Mr. C. Rubavathi, Adv.
Mr. V. Senthil Kumar, Adv.
For Respondent(s) Mr. Bankey Bihari,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner says that the matter has been settled and he would like to withdraw the petitions.
The special leave petitions are dismissed as withdrawn.
(Meenakshi Kohli) (Shakti Parkash Sharma)
Court Master Court Master
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2017.01.24
16:51:56 IST
Reason: