Supreme Court - Daily Orders
C Pitchai And Ors Etc Etc vs High Court Of Madras Thr Registrar ... on 22 July, 2014
\224 ITEM NO.602 COURT NO.3 SECTION IIA
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 (Crl.) No(s). 5509-5513/2014
(Arising out of impugned final judgment and order dated 08/07/2014
in SMCP No. 1424/2013,08/07/2014 in WP No. 29196/2013,08/07/2014
in WP No. 29197/2013,08/07/2014 in WP No. 29198/2013,08/07/2014 in
WP No. 29199/2013 passed by the High Court Of Madras)
C PITCHAI AND ORS ETC ETC Petitioner(s)
VERSUS
HIGH COURT OF MADRAS THR REGISTRAR GENERAL
AND ORS ETC ETC Respondent(s)
(With appln. (s) for exemption from filing O.T. and ex-parte stay)
Date: 22/07/2014 These petitions were called on for mentioning
today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Ashok H. Desai,Sr.Adv.
Mr. R. Gopalakrishnan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter at some length, Mr. Ashok H. Desai, learned senior counsel appearing for the petitioners, seeks leave to withdraw these special leave petitions.
The special leave petitions are accordingly dismissed as Signature Not Verified withdrawn.
Digitally signed by Mahabir Singh Date: 2014.07.22 16:42:31 IST Reason: (MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER