Supreme Court - Daily Orders
Sandesh Verma vs Govt.Of Nct Of Delhi on 21 July, 2014
Î ITEM NO.19 COURT NO.3 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)......CC No(s).
10696/2014
(Arising out of impugned final judgment and order dated 07/11/2013
in WPC No. 4597/2012 passed by the High Court Of Delhi At N.
Delhi)
SANDESH VERMA Petitioner(s)
VERSUS
GOVT.OF NCT OF DELHI & ANR. Respondent(s)
(with appln. (s) for c/delay in filing SLP )
Date : 21/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Kedar Nath Tripathy ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw this petition reserving liberty for the petitioner to file an appropriate writ appeal before the High Court.
The special leave petition is dismissed as withdrawn with liberty prayed for.
Signature Not Verified Digitally signed by Shashi Sareen (Shashi Sareen) (Veena Khera) Date: 2014.07.22 05:39:21 ALMT Reason: Court Master Court Master