Supreme Court - Daily Orders
Delhi Sikh Gurdwara Management ... vs Manmeet Singh on 15 September, 2017
Bench: J. Chelameswar, S. Abdul Nazeer
ITEM NO.20 COURT NO.2 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) No(s). 21949/2017
(Arising out of impugned final judgment and order dated 12-07-2017
in RFA No. 600/2017 passed by the High Court Of Delhi At New Delhi)
DELHI SIKH GURDWARA MANAGEMENT COMMITTEE (DSGMC) Petitioner(s)
VERSUS
MANMEET SINGH & ANR. Respondent(s)
(FOR ADMISSION)
Date : 15-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Nitish Harsh Gupta,Adv.
Mr. Abinash Kumar Mishra, AOR
For Respondent(s) Ms. Vernika Tomar, AOR
Mr. Amarjit Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the matter has been settled and he seeks leave to withdraw the petition.
Permission granted.
The special leave petition is accordingly dismissed as withdrawn.
(OM PARKASH SHARMA) (RAJINDER KAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2017.09.18
14:55:14 IST
Reason: