Supreme Court - Daily Orders
Narender Kumar Manchanda vs Hemant Kumar Talwar on 13 July, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.22 COURT NO.4 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). 16229/2018
(Arising out of impugned final judgment and order dated 20-03-2018
in RCR No. 105/2018 passed by the High Court Of Delhi At New Delhi)
NARENDER KUMAR MANCHANDA Petitioner(s)
VERSUS
HEMANT KUMAR TALWAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.88220/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 13-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Anip Sachthey,Adv.
Ms. Anjali Chauhan,Adv.
Ms. Ria Sachthey,Adv.
Mr. Abhinav Ramkrishna, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter for some time, learned counsel for the petitioner, on instruction, seeks permission to withdraw this Special Leave Petition so as to approach the High Court by way of a review.
Without prejudice to such liberty, the Special Leave Petition is dismissed as withdrawn.
(NARENDRA PRASAD) (RENU DIWAN) COURT MASTER Signature Not Verified ASSISTANT REGISTRAR Digitally signed by NARENDRA PRASAD Date: 2018.07.13 16:35:07 IST Reason: