Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Sant Lal (Dead) Thr. His L.R Vinod Kumar vs Sadhu Ram (Dead) Thr. His Lrs. . on 26 October, 2015

Bench: Jagdish Singh Khehar, R. Banumathi

     ITEM NO.43                                     COURT NO.4                      SECTION IVB

                    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).29568/2015

     (Arising out of impugned final judgment and order dated 28/07/2015
     in CR No.3614/2010 passed by the High Court of Punjab & Haryana at
     Chandigarh)

     SANT LAL (DEAD) THR. HIS L.R VINOD KUMAR                                        Petitioner(s)
                                     VERSUS
     SADHU RAM (DEAD) THR. HIS LRS. & ORS.                                           Respondent(s)

     (With interim relief)

     Date : 26/10/2015 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
              HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                        Mr.Siddharth Mittal, Adv.
                                              Mr.Surender Singh, Adv.
                                              Ms. Usha Nandini. V, Adv.
     For Respondent(s)

                         Upon hearing the counsel the Court made the following
                                               O R D E R

Learned counsel for the petitioner states, that the petitioner had preferred a review petition before the High Court, which was disposed of on 20.10.2015. It is the prayer of the learned counsel for the petitioner, that he may be permitted to withdraw the instant special leave petition, with liberty to the petitioner to impugn the order dated 20.10.2015 passed in the review petition along with the impugned order dated 28.07.2015, assailed through the present petition.

Prayer made by learned counsel is allowed. The special leave petition is dismissed as withdrawn with liberty as Signature Not Verified aforementioned.

Digitally signed by

Satish Kumar Yadav Date: 2015.10.27 16:34:34 IST Reason:

     (SATISH KUMAR YADAV)                                                           (RENUKA SADANA)
          AR-CUM-PS                                                                   COURT MASTER