Supreme Court - Daily Orders
Major General Andil Kumar Shukla Vsm vs Union Of India on 8 January, 2018
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
ITEM NO.9 COURT NO.9 SECTION XVII
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). 17495/2017
MAJOR GENERAL ANIL KUMAR SHUKLA VSM Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 08-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
[IN CHAMBER]
For Petitioner(s)
Mr. Rajesh Kumar, AOR
Mr. P.N. Srivastava, Adv.
Mr. R.K. Srivastava, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner submits that the matter has now become infructuous and he may be permitted to withdraw the Special Leave Petition.
In view of the request, the Special Leave Petition is dismissed as withdrawn.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2018.01.09
13:46:29 IST
Reason: