Supreme Court - Daily Orders
Santosh Kumari vs The State Of Himachal Pradesh on 1 April, 2019
Bench: Ashok Bhushan, K.M. Joseph
ITEM NO.17 COURT NO.12 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL)...... Diary No(s).8183/2019
(Arising out of impugned final judgment and order dated 10-07-2017
in CWP No.2685/2016 passed by the High Court Of Himachal Pradesh At
Shimla)
SANTOSH KUMARI Petitioner(s)
VERSUS
STATE OF HIMACHAL PRADESH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.49468/2019-CONDONATION OF DELAY
IN FILING and IA No.49469/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 01-04-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s)
Mr. Lekh Raj Rehalia, Adv.
Dr. Alok K. Sharma, Adv.
Mr. Raj Kumar Prasad, Adv.
Ms. Anuradha Mutatkar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays that he be permitted to withdraw this petition to enable him to file an application for recall/review of the order/judgment of the High Court. Permission is granted.
Petition is dismissed as withdrawn with the aforesaid liberty.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2019.04.01 15:11:09 IST Reason: (ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER