Supreme Court - Daily Orders
Ramesh Chandra Yadav vs State Of U.P. Thr.Dir. Of Education ... on 1 August, 2014
ITEM NO.24 COURT NO.7 SECTION XI
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).
11422/2014
(Arising out of impugned final judgment and order dated 22/05/2014
in SA No. 509/2014, 15/04/2014 in Writ-A No. 50639/2002 passed by
the High Court Of Judicature At Allahabad)
RAMESH CHANDRA YADAV Petitioner(s)
VERSUS
STATE OF U.P. THR.DIR. OF EDUCATION MADHYAMIK
ALLAHABAD & ORS. Respondent(s)
(With appln. (s) for permission to file slp and interim relief and
office report)
Date : 01/08/2014 This petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE DIPAK MISRA
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. S.D. Singh, Adv.
Ms. Bharti Tyagi, Adv.
Mr. Vijay Kumar, Adv.
Mr. Rahul Kumar Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file special leave petition is granted. Learned counsel for the petitioner seeks leave of the Court to withdraw this special leave petition. The special leave petition is dismissed as withdrawn.
(NAVEEN KUMAR) (RENUKA SADANA) Signature Not Verified COURT MASTER Digitally signed by COURT MASTER Naveen Kumar Date: 2014.08.02 12:19:51 IST Reason: