Supreme Court - Daily Orders
Dr. Jitendra Gupta vs Union Of India on 1 February, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
1
ITEM NO.2 COURT NO.8 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA No.1484/2017 in W.P. (C) No.338/2017
(Arising out of impugned final judgment and order dated 09-05-2017
in W.P.(C) No.338/2017 passed by the Supreme Court Of India)
DR. JITENDRA GUPTA Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(IA No.128849/2017, in )
Date : 01-02-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
Counsel for the Parties:
Ms. V. Mohana, Sr. Adv.
Ms. Swarupama Chaturvedi, AOR
Mr. Ajit Pudussery, Adv.
Mr. Sachin Datta, Sr. Adv.
Mr. Nar Hari Singh, AOR
Mr. Talha A. Rahman, Adv.
M. Shoeb Alam, AOR
Mr. Ujjwal Singh, Adv.
Mr. Gautam Prabhakar, Adv.
Mujahid Karim Khan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for State of Bihar invited our attention to order dated 16.07.2018 passed by the High Court of Signature Not Verified Delhi in Writ Petition (C) No.5648/2018 and C.M. No.22046 and Digitally signed by MUKESH KUMAR Date: 2019.02.02 12:07:12 IST Reason: 27458/2018. Copy of the said order is taken on record. 2 Para 6 of the order indicates that a statement was made on behalf of the present petitioner before the High Court that the petitioner would withdraw Miscellaneous Application filed by him for cadre transfer before this Court.
In view of the said statement, we see no reason to entertain this Miscellaneous Application (No.1484/2017). This miscellaneous application is, therefore, disposed of, giving liberty to the present applicant to place all his submissions before the High Court in the pending matter.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER