Supreme Court - Daily Orders
Dinesh Kumar vs Lt.Governor Of Delhi &Amp Anr. on 23 June, 2014
ITEM NO.29 COURT NO.4 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No. 433/2014
DINESH KUMAR Petitioner(s)
VERSUS
LT.GOVERNOR OF DELHI & ANR. Respondents(s)
(With office report)
WITH
W.P.(C) No. 474/2014
(With appln.(s) for directions and Office Report)
Date : 23/06/2014 These petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
[VACATION BENCH]
For Petitioner(s)
WP(C) 433/2014 Mr. Prasenjit Keswani, Adv.
For Ms. Pooja Dhar, Adv.
WP(C) 474/2014 Mr. Arvind Nayar, Adv.
Ms. Nanda Devi Deka, Adv.
Mr. Zartab Anwar, Adv.
For Mr. A. Venayagam Balan, Adv.
For Respondent(s)
Mr. P.S. Narasimha, ASG
Ms. Rekha Pandey, Adv.
Mr. Rohitash Nagar, Adv.
Mr. D.S. Mahra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
W.P.(C) No.433 of 2014
Learned counsel appearing for the petitioner seeks permission to withdraw the Writ Petition. Permission is granted.
Consequently, the Writ Petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by Vinod Lakhina Date: 2014.06.23 17:07:04 IST Reason: Page No.1 of 2 W.P.(C) No.474 of 2014Heard learned counsel appearing for the petitioners.
The Writ Petition is dismissed.
(VINOD LAKHINA) (INDU POKHRIYAL)
COURT MASTER COURT MASTER
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