Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Prof. Dwijendra Kumar Gupta vs Union Of India on 13 November, 2017

Bench: Arun Mishra, L. Nageswara Rao

     ITEM NO.11                                COURT NO.10                   SECTION XI

                    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). 30289/2017
     (Arising out of impugned final judgment and order dated 31-05-2017
     in WA No. 16582/2017 passed by the High Court of Judicature at
     Allahabad)

     PROF. DWIJENDRA KUMAR GUPTA                                             Petitioner(s)

                                                      VERSUS

     UNION OF INDIA & ORS.                                                   Respondent(s)

     (IA No.114852/2017-CONDONATION OF DELAY IN FILING and IA
     No.114853/2017-CONDONATION OF DELAY IN REFILING)

     Date : 13-11-2017 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ARUN MISHRA
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO

     For Petitioner(s)
                                        Dr.Vinod Tewari, Adv.
                                        Mr.Satyam Pandey, Adv.
                                        Mr.Vinay Rai, Adv.
                                        Mr.R.C.Shukla, Adv.
                                        Mr.Pramod Tewari, Adv.
                                        Mr.Manindra Dubey, Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Learned counsel for the petitioner seeks to withdraw this special leave petition and wants to approach the respondent authority with regard to his suspension.

Without commenting on the aforesaid prayer, that statement is recorded and the special leave petition is dismissed as withdrawn.



Signature Not Verified
                                (Ashok Raj Singh)               (Jagdish Chander)
Digitally signed by
ASHWANI KUMAR
Date: 2017.11.15
                                  Court Master                    Court Master
16:51:22 IST
Reason: