Supreme Court - Daily Orders
R K Sharma vs Employees State Insurance Corp. on 3 February, 2014
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ITEM NO.40 COURT NO.10 SECTION XIV
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 (Civil) No(s).37732/2013
(From the judgement and order dated 09/05/2013 in WPC No.2173/2002 of The
HIGH COURT OF DELHI AT N. DELHI)
R K SHARMA & ORS. Petitioner(s)
VERSUS
EMPLOYEES STATE INSURANCE CORP. Respondent(s)
(With office report )
Date: 03/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. GOKHALE
HON’BLE MR. JUSTICE DIPAK MISRA
For Petitioner(s) Ms. Asha Jain Madan,Adv.
Mr. Mukesh Jain, Adv.
Mr. Pranav Kumar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard Ms. Asha Jain Madan learned counsel for the petitioners in support of this petition. She states that the petitioners will apply to the High Court for recalling the order which is impugned herein and also if the High Court so permits, will apply for amendment to add the affected persons as the additional respondents. We allow the petitioners to withdraw the special leave petition with liberty to apply to the High Court. We also make it clear that it will be for the High Court to consider the application and decide the same on its own merits provided the application for recalling is filed within a period of 30 days from today.
The special leave petition is dismissed as withdrawn accordingly.
[Usha Bhardwaj] [Sneh Lata Sharma]
A.R-cum-P.S. Court Master