Supreme Court - Daily Orders
Mayank Garg vs High Court Of Delhi At New Delhi on 10 October, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.31 + 64 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 for Special Leave to Appeal (C) No. 17240/2022
(Arising out of impugned final judgment and order dated 12-09-2022
in WP(C) No. 12643/2022 passed by the High Court of Delhi at New
Delhi)
MAYANK GARG Petitioner(s)
VERSUS
HIGH COURT OF DELHI AT NEW DELHI Respondent(s)
(IA No.145546/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
WITH
SLP (C) No(s). 17290/2022
(FOR ADMISSION and I.R. and IA No.146309/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 10-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Abhay Kumar, AOR
Mr. Shagun Ruhil, Adv.
Mr. Rajat Khattry, Adv.
Mr. Saurabh Mishra, Adv.
Sh. Pramod Sehgal, Adv.
Sh. Vivek Gaur, Adv.
Sh. Gaurav Gaur, Adv. (Petitioner-in-Person)
Sh. Abhigya Kushwah, AOR
Sh. Siddharth Rajkumar Murarka, Adv.
Sh. Pradeep Kumar Dubey, Adv.
Ms. Sunita Yadav, Adv.
Ms. Anamika Kushwaha, Adv.
Sh. Virender Arora, Adv.
Sh. Shashank Shekhar, Adv.
Sh. Ritu Raj, Adv.
For Respondent(s)
Signature Not Verified
UPON hearing the counsel the Court made the following
Digitally signed by
SNEHA
Date: 2022.10.11
O R D E R
17:45:56 IST Reason: After the matter was argued for some time, learned counsel appearing for the petitioners seeks permission to contd..
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withdraw the present Special Leave Petitions as the petitioners propose to make a representation to the appropriate Authority. As and when such a representation is made, the same be considered in accordance with law and on its own merits for which we have not expressed anything in favour of the petitioners.
The Special Leave Petitions stand dismissed as withdrawn. (NEETU SACHDEVA) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR