Supreme Court - Daily Orders
Jagdish Baheti vs High Court Of M.P. . on 24 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.54 COURT NO.1 SECTION IVA
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). 13403/2015
(Arising out of impugned final judgment and order dated
18/03/2015 in WP No. 3201/2015 passed by the High Court Of M.P
At Jabalpur)
JAGDISH BAHETI Petitioner(s)
VERSUS
HIGH COURT OF M.P. AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim
relief and office report)
Date :24/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Dr. Rajeev Dhawan, Sr. Adv.
Mr. Sameer Parekh, Adv.
Mr. Lalit Chauhan, Adv.
Mr. Ritesh Issac, Adv.
Ms. S. Lakshmi Iyer, Adv.
for M/s. Parekh & Co.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dr. Rajeev Dhawan, learned senior counsel appearing for the petitioner, on instructions, seeks permission of this Court to withdraw this petition.
Permission sought for is granted.
The special leave petition is disposed of Signature Not Verified accordingly.
Digitally signed by Charanjeet Kaur Date: 2015.07.25 12:45:38 IST Reason:[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar