Supreme Court - Daily Orders
Sh Akshay Lal (D) Through Lrs vs Sh Op Aggarwal on 5 July, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.14 COURT NO.7 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). 9335/2018
(Arising out of impugned final judgment and order dated 15-03-2012
in RFA No. 127/2004 passed by the High Court of Delhi at New Delhi)
SH AKSHAY LAL (D) THROUGH LRS & ORS. Petitioner(s)
VERSUS
SH OP AGGARWAL & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.75910/2018-CONDONATION OF DELAY
IN FILING SLP and IA No.75912/2018-APPLICATION FOR SUBSTITUTION and
IA No.75909/2018-PERMISSION TO FILE SLP and IA No.75911/2018-
CONDONATION OF DELAY IN REFILING SLP and IA No.75913/2018-
PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 05-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Gopal Jha, AOR
Mr. B.K. Mishara, Adv.
Mr. Chandan Kr. Mandal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners seeks permission to withdraw the Special Leave Petition to avail the remedy under law.
In view of the request made, the Special Leave Petition is dismissed as withdrawn.
The petitioners can avail the remedy under law if the law permits so.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2018.07.05 16:42:20 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
COURT MASTER (SH) ASST.REGISTRAR