Supreme Court - Daily Orders
State Thr. Lt. Governor Govt. Of Nct Of ... vs Harpreet Singh on 14 November, 2014
Bench: Anil R. Dave, Kurian Joseph
ITEM NO.26 COURT NO.3 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........./2014
(CC No(s).16336/2014)
(Arising out of impugned final judgment and order dated 29/04/2014
in WP No.8138/2013 passed by the High Court Of Delhi At N. Delhi)
STATE THR. LT. GOVERNOR GOVT. OF NCT OF DELHI & ORS. Petitioner(s)
VERSUS
HARPREET SINGH AND ORS Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
WITH
SLP(C)No.27521/2014
(With Interim Relief and Office Report)
Date : 14/11/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Ms. Rachana Srivastava,Adv.
Mr. Utkarsh Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioners seeks leave to withdraw these Special Leave Petitions with leave to file Review Application before the High Court.
Permission is granted.
The Special Leave Petitions are, accordingly, dismissed as withdrawn.
If the Review Application is filed before the High Signature Not Verified Digitally signed by Court, it will be considered by the High Court in Sarita Purohit Date: 2014.11.15 10:32:53 IST Reason: accordance with law and, in case, the Review Application is rejected by the High Court, it will be open to the 1 petitioners to approach this Court even for challenging the order which has been challenged in these petitions.
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
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