Supreme Court - Daily Orders
State Of Meghalaya vs Cmj Foundation . on 21 October, 2016
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.35 COURT NO.7 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 (C) No(s). 28831/2016
(Arising out of impugned final judgment and order dated
16/07/2015 in WPC No. 177/2014 passed by the High Court Of
Meghalaya)
STATE OF MEGHALAYA AND ORS. Petitioner(s)
VERSUS
CMJ FOUNDATION AND ORS. Respondent(s)
(with office report)
Date : 21/10/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. Sharan Thakur, Adv.
Mr. Philemon N. Adv.
Mr. Sidhartha Barua, Adv.
Mr. Prabhas Bajaj, Adv.
For Mr. Ranjan Mukherjee, AOR
For Respondent(s) Mr. Rana Mukharjee, Sr. Adv.
Ms. Vibha Dutta Makhija, Sr. Adv.
Mr. Suryanarayana Singh, Adv.
Ms. Pragati Neekhra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Maninder Singh, learned ASG appearing for the petitioner
(s) seeks permission to withdraw the Special Leave Petition with liberty to take appropriate steps, as may be advised, before the appropriate forum.
In view thereof, the Special Leave Petition is dismissed as withdrawn with liberty to take appropriate steps, as may be Signature Not Verified advised, before the appropriate forum, which would decide the same Digitally signed by R.NATARAJAN on merits. Date: 2016.12.02 14:55:10 IST Reason: (R. NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master