Supreme Court - Daily Orders
Ranjit Sharma vs Kanchana Rai on 20 February, 2023
Bench: M.R. Shah, C.T. Ravikumar
ITEM NO.13 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 1229/2023
(Arising out of impugned judgment and order dated 27-05-2022 in
CMA No. 25803/2022 in LPA No. 52/2022, 16-12-2022 in LPA No.
52/2022 passed by the High Court Of Delhi at New Delhi)
RANJIT SHARMA Petitioner(s)
VERSUS
KANCHANA RAI & ORS. Respondent(s)
( IA No.28980/2023-CONDONATION OF DELAY IN FILING and IA
No.28981/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 20-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Varun Singh, Adv.
Ms. Alankriti Dwivedi, Adv.
Mr. Mudit Gupta, AOR
Deepeika Kalia, Adv.
Aditya Kaul, Adv.
Vaishnavi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As the main appeals itself are being heard, Shri Vikas Singh, learned Senior Advocate appearing for the petitioner seeks permission to withdraw the present Special Leave Petitions. The permission, as prayed for, is granted. The Special Leave Petitions stand dismissed as withdrawn.
Signature Not Verified (NEETU SACHDEVA) Digitally signed by Neetu Sachdeva Date: 2023.02.22 (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS 14:50:57 IST Reason: ASSISTANT REGISTRAR