Supreme Court - Daily Orders
Akhil Gujarat Rajya Shala Sanchalak ... vs State Of Gujarat on 19 January, 2017
Author: Pinaki Chandra Ghose
Bench: Pinaki Chandra Ghose
ITEM NO.9 COURT NO.6 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 1/2016 in Civil Appeal No(s). 4641/2012
AKHIL GUJARAT RAJYA SHALA SANCHALAK &ORS Appellant(s)
VERSUS
STATE OF GUJARAT ANR ORS. Respondent(s)
(For withdrawal of civil appeal)
Date : 19/01/2017 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
[IN CHAMBERS]
For Appellant(s) Mr. Abhishek Vinod Deshmukh, Adv.
For M/s. Parekh & Co.
For Respondent(s) Ms. Hemantika Wahi,Adv.
Ms. Mamta Singh, Adv.
Mr. Bhargava V. Desai,Adv.
Ms. Akriti Dewan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 1/2016 is allowed.
The Civil Appeal is dismissed as withdrawn.
(JYOTI GUPTA) (SAROJ KUMARI GAUR)
SR. P.A. COURT MASTER
[Signed order is placed on the file] Signature Not Verified Digitally signed by JYOTI GUPTA Date: 2017.01.23 17:24:00 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A.NO. 1/2016 IN CIVIL APPEAL NO(S). 4641 OF 2012 AKHIL GUJARAT RAJYA SHALA SANCHALAK & ORS. … APPELLANT(S) VERSUS STATE OF GUJARAT AND ORS. … RESPONDENT(S) O R D E R I.A. No. 1/2016 is allowed.
The Civil Appeal is dismissed as withdrawn.
…....................J. [PINAKI CHANDRA GHOSE] New Delhi;
January 19, 2017.