Supreme Court - Daily Orders
Jatinder Pal Singh vs U.T.Administration Chandigarh on 4 July, 2014
\230 ITEM NO.20 COURT NO.1 SECTION IVB
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)......
CC No(s). 8454/2014
(Arising out of impugned final judgment and order dated 21/11/2013
in CWP No. 25566/2013 passed by the High Court Of Punjab & Haryana
At Chandigarh)
JATINDER PAL SINGH & ORS Petitioner(s)
VERSUS
U.T.ADMINISTRATION CHANDIGARH & ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 04/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Mr. Rajiv Kataria, Adv.
Ms. Debjani Das P., Adv. for
M/s. Delhi Law Chambers
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks withdrawal of the special leave petition.
Special leave petition is permitted to be withdrawn and it is dismissed as such.
Signature Not Verified Digitally signed by(RAJESH DHAM) (RENU DIWAN) Rajesh Dham Date: 2014.07.05 11:38:04 IST COURT MASTER COURT MASTER Reason: