Supreme Court - Daily Orders
Haryana State Indusl.& ... vs Sat Narain . on 24 March, 2014
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ITEM NO.2 REGISTRAR COURT.2 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR M.K. HANJURA
Petition(s) for Special Leave to Appeal (Civil) D.No(s).8255/2012
RAM MOHAN SINGH & ANR. Petitioner(s)
VERSUS
SHYAMA DEVI & ANR. Respondent(s)
Date: 24/03/2014 This Petition was called on for hearing today.
For Petitioner(s) Mr.Parmatma Singh,adv.
Mr.Mayank Jain,adv.
Mr. Sunil Kumar Jain,Adv.
For Respondent(s)
Mr. Shakil Ahmed Syed,Adv.
Mr.Ajit Sharma,adv.
Mr. Pahlad Singh Sharma ,Adv
UPON hearing counsel the Court made the following
O R D E R
|Ld.counsel for the applicant(respondent in the main petition) | |is present. Mr.Mayank Jain and Mr.Parmatma Singh appearing on | |behalf of the petitioner in the main SLP state that the | |petitioners want to withdraw the petition. They seek one weeks | |time to take appropriate steps in that direction. Time as | |prayed for is given to them. | |List again on 7.04.2014. | | | |(M.K.HANJURA) | | | |Registrar | SB