Supreme Court - Daily Orders
Nirankari Baba Gurubachan Singh ... vs State Of Haryana . on 8 March, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.29 COURT NO.6 SECTION IVB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 5692/2016
(Arising out of impugned final judgment and order dated 17/11/2015
in CWP No. 22052/2013 passed by the High Court of Punjab & Haryana
at Chandigarh)
NIRANKARI BABA GURUBACHAN SINGH
MEMORIAL COLLEGE AND ANR. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(With prayer for interim relief)
Date : 08/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. R.K. Kapoor, Adv.
Ms. Rekha Giri, Adv.
Mr. Anis Ahmed Khan, A.O.R.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Mr. R.K. Kapoor,. Learned counsel for the petitioner seeks to withdraw the Special Leave Petition reserving his liberty to move the High Court.
The Special Leave Petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by KALYANI GUPTA Date: 2016.03.12 12:59:31 IST Reason: [KALYANI GUPTA] [SUMAN JAIN] COURT MASTER COURT MASTER