Supreme Court - Daily Orders
Ram Chander Educational Society vs Delhi Development Authority on 28 September, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.33 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).26152-26153/2015
(Arising out of impugned final judgment and order dated 29/07/2015
in CM No. 13345/2015 and CM No. 13346/2015 in LPA No. 249/2011
passed by the High Court of Delhi at New Delhi)
RAM CHANDER EDUCATIONAL SOCIETY AND ANR. Petitioner(s)
VERSUS
DELHI DEVELOPMENT AUTHORITY AND ANR. Respondent(s)
Date : 28/09/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Deepak Anand,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners seeks leave to withdraw these special leave petitions.
The special leave petitions are, accordingly, dismissed as withdrawn.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2015.09.28
16:46:22 IST
Reason: