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Ved Pal Gupta vs The Honble High Court Of Punjab And ... on 9 March, 2021

Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian

     ITEM NO.5                    Court No.1 (Video Conferencing)                   SECTION IV-B

                                   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). 4232/2021

     (Arising out of impugned final judgment and order dated 04-02-2021
     in CWP No. 2177/2021 passed by the High Court Of Punjab & Haryana
     At Chandigarh)

     VED PAL GUPTA                                                               Petitioner(s)
                                                        VERSUS

     THE HONBLE HIGH COURT OF PUNJAB AND HARYANA & ANR. Respondent(s)

     (FOR ADMISSION and I.R. and IA No.25553/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.25555/2021-PERMISSION TO
     FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER AND WITH IA
     NO.26562/2021 - COPY OF IMPUGNED JUDGMENT/ORDER AND WITH LETTER AND
     MISC. DOCUMENTS/OTHER)

     Date : 09-03-2021 This petition was called on for hearing today.
     CORAM :
              HON'BLE THE CHIEF JUSTICE
              HON'BLE MR. JUSTICE A.S. BOPANNA
              HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN

     For Petitioner(s)                  Mr. P. S. Patwalia, Sr. Adv.
                                        Mr. Atul Kumar, Adv.
                                        Mr. Abhimanyu Sharma, Adv.
                                        Mr. Siddharth Gupta, Adv.
                                        Ms. Deepali, Adv.
                                        Ms./Mr. Pulak Bagchi, Adv.
                                        Mr. Tarun Gupta, AOR
     For Respondent(s)

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

Mr. P. S. Patwalia, learned Senior Counsel appearing for the petitioner, prays for withdrawal of this petition with liberty to approach the High Court against the final order of compulsory retirement.

Prayer is allowed.

Accordingly, the special leave petition is dismissed as withdrawn with the liberty aforesaid.

(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR