Supreme Court - Daily Orders
Delhi Urban Shelter Improvement Board ... vs Lakhvinder Singh on 6 November, 2017
Bench: Rohinton Fali Nariman, Sanjay Kishan Kaul
ITEM NO.28 COURT NO.12 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). 28649/2017
(Arising out of impugned final judgment and order dated 10-08-2017
in FAOOS No. 149/2017 passed by the High Court Of Delhi At New
Delhi)
DELHI URBAN SHELTER IMPROVEMENT BOARD THROUGH
ITS DIRECTOR, R.P. CELL Petitioner(s)
VERSUS
LAKHVINDER SINGH Respondent(s)
(FOR ADMISSION and I.R.)
Date : 06-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Vipin Gogia, Av.
Mrs. Jaspreet Gogia, AOR
Mr. Rajeev Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks permission to withdraw the special leave petition as he intends to move an application for consolidation of his suit to be heard and tried along with Suit No. 57/2007.
Permission granted.
The special leave petition is allowed to be withdrawn. Signature Not Verified Digitally signed by R.NATARAJAN Date: 2017.11.06 17:09:47 IST Reason:
(R. NATARAJAN) (SAROJ KUMARI GAUR)
COURT MASTER (SH) COURT MASTER