Supreme Court - Daily Orders
Rohit Gupta vs Government Of Nct Of Delhi on 14 November, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.28 COURT NO.10 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). 30825/2017
(Arising out of impugned final judgment and order dated
30-10-2017 in CM No. 38557/2017 passed by the High Court Of
Delhi At New Delhi)
ROHIT GUPTA & ANR. Petitioner(s)
VERSUS
GOVERNMENT OF NCT OF DELHI & ORS. Respondent(s)
(With appln. for exemption from filing c/c of the impugned
jdugment with prayer for interim relief)
Date :14-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Sunil K Mittal, Adv.
Mr. Harish Pandey, AOR
Mr. Kshitij MIttal, Adv.
Ms. Aanchal Mittal, Adv.
Mr. Sushant Bali, Adv.
Mr. Harshit Vashisht, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel seeks permission to withdraw this petition.
Permission sought for is allowed.
The special leave petition is dismissed as Signature Not Verified withdrawn.
Digitally signed by CHARANJEET KAUR Date: 2017.11.15 17:11:34 IST Reason:[ Charanjeet Kaur ] [ Jagdish Chander ] A.R.-cum-P.S. Branch Officer