Supreme Court - Daily Orders
Naveen Malhotra vs State (Govt. Of Nct Of Delhi & Anr.) on 23 February, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.17+51 COURT NO.14 SECTION II
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). 1364/2015
(Arising out of impugned final judgment and order dated 21/01/2015
in CRLMC No. 5761/2014 and CRLMC No. 5762/2014 passed by the High
Court of Delhi at New Delhi)
NAVEEN MALHOTRA Petitioner(s)
VERSUS
STATE (GOVT. OF NCT OF DELHI & ANR.) Respondent(s)
(With interim relief)
With SLP (Crl.) No. 1439 of 2015
(With interim relief and Office Report)
Date: 23/02/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Sidharth Luthra, Sr. Adv.
Mr. Atulesh Kumar,Adv.
Ms. Yamini Malhotra, Adv.
For Respondent(s)
Mr. J.K. Chawla, Adv.
Mr. Rajan Chawla, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Sidharth Luthra, learned Senior counsel appearing for the petitioner seeks permission to withdraw the Special Leave Petitions.
The Special Leave Petitions are dismissed as withdrawn with liberty to apply before the High Court.
Signature Not Verified Digitally signed by Vishal Anand Date: 2015.02.24 20:39:50 IST Reason: (VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER