Supreme Court - Daily Orders
Puducherry S.C. People Welfare ... vs Manoj Parida, Ias,Chief Secretary To ... on 2 January, 2017
Bench: Madan B. Lokur, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CONTEMPT PETITION (C) NOs. 631-632 OF 2015
IN
CIVIL APPEAL NOs. 10829-10830 OF 2010
PUDUCHERY S.C. PEOPLE WELFARE ASSOCIATION Petitioner(s)
VERSUS
MANOJ PARIDA, IAS,CHIEF SECRETARY
TO GOVT., UNION TERRITORY OF PONDICHERRY Respondent(s)
O R D E R
Learned counsel for the applicant seeks leave to withdraw the contempt petitions.
Leave to withdraw the contempt petitions granted. The contempt petitions are dismissed as withdrawn.
…....................J. [Madan B. Lokur] …....................J. [Adarsh Kumar Goel] NEW DELHI;
JANUARY 2, 2017.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.01.03 14:33:56 IST Reason: 1 ITEM NO.2 COURT NO.6 SECTION XII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
CONMT.PET.(C) No. 631-632/2015 In C.A. No. 10829-10830/2010 PUDUCHERRY S.C. PEOPLE WELFARE ASSOCIATION Petitioner(s) VERSUS MANOJ PARIDA, IAS,CHIEF SECRETARY TO GOVT., UNION TERRITORY OF PONDICHERRY Respondent(s) (With office report) Date : 02/01/2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Vipul Jai, Adv.
Mr. Vipin Kumar Jai,Adv.
For Respondent(s) Mr. V. G. Pragasam,Adv.
Mr. S. Prabu Ramasubramanian, Adv. UPON hearing the counsel the Court made the following O R D E R The contempt petitions are dismissed as withdrawn in terms of the signed order.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master
[Signed order is placed on the file] 2