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Vrinda Pareek (Minor) Thru. Guardian vs Uoi on 13 April, 2015

Bench: M.Y. Eqbal, Amitava Roy

     ITEM NO.4                             COURT NO.10                     SECTION IVA

                                 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).     18086/2013

     (Arising out of impugned final judgment and order dated 07/05/2013
     in WA No. 322/2013 passed by the High Court Of Chhatisgarh At
     Bilaspur)

     VRINDA PAREEK (MINOR) THRU. GUARDIAN                                   Petitioner(s)

                                                   VERSUS

     UOI AND ORS                                                            Respondent(s)

     Date : 13/04/2015 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE M.Y. EQBAL
                         HON'BLE MR. JUSTICE AMITAVA ROY

     For Petitioner(s)
                                      Mr. Amrendra Saran, Sr.Adv.
                                      Mr. Akshat Shrivastava,Adv.

     For Respondent(s)
                                      Ms.   V. Mohana, Adv.
                                      Mr.   S.S. Rawat, adv.
                                      Mr.   M. Khairati, Adv.
                                      Mr.   Ajay Sharma, Adv.
                                      Mr.   R.S. Nagar, Adv.
                                      Mr.   D. S. Mahra,Adv.

                                      Mr. Mohit singh, adv.
                                      Mr. Rahul Narayan,Adv.


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard learned counsel appearing for the parties. Learned counsel appearing for the respondents submitted that after successfully clearing the Common Law Admission Test, the petitioner got admission. Hence nothing Signature Not Verified remains in this petition.

Reason: Learned counsel appearing for the petitioner seeks permission to withdraw this special leave petition with the  -2- observation that the petitioner may not be disturbed in future. Permission is granted.

In view of the above, this special leave petition is dismissed as withdrawn.

   (Sukhbir Paul Kaur)                        (Indu Pokhriyal)
      Court Master                              Court Master