Supreme Court - Daily Orders
Govt. Of National Capital Territory Of ... vs Naresh Kumar . on 19 April, 2016
Bench: V. Gopala Gowda, Arun Mishra
1
ITEM NO.28 COURT NO.9 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). 10128/2016
(Arising out of impugned final judgment and order dated 05/04/2016
in WPC No. 7934/2015 05/04/2016 in CM No. 12753/2016 passed by the
High Court Of Delhi At New Delhi)
GOVT. OF NATIONAL CAPITAL TERRITORY OF DELHI Petitioner(s)
VERSUS
NARESH KUMAR AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
WITH
SLP(Crl) No. 3026/2016
(With (With appln.(s) for exemption from filing c/c of the impugned
judgment and appln.(s) for impleadment and Office Report)
SLP(C) No. 10191/2016
(With appln.(s) for exemption from filing c/c of the impugned
judgment and Interim Relief and Office Report)
Date : 19/04/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. C.U. Singh, Sr. Adv.
Mr. Chirag M. Shroff,Adv.
Mr. Rahul Mehra, Adv.
Mr. Debashis Rout, Adv.
Mr. Naveen R. Nath,Adv.
Mr. Darpan K.M., Adv.
For Respondent(s)
Signature Not Verified
Digitally signed by
VINOD KUMAR
Date: 2016.04.19
17:16:03 IST
Reason: UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the petitioner(s) seeks 2 leave to withdraw the special leave petitions. Permission granted.
Accordingly, the special leave petitions are dismissed as withdrawn.
(VINOD KUMAR JHA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER