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Supreme Court - Daily Orders

Daljeet Singh vs Union Of India . on 24 April, 2015

Bench: Chief Justice, Arun Mishra

                ITEM NO.19                      COURT NO.1               SECTION XIV

                               S U P R E M E C O U R T O F I N D I A
                                       RECORD OF PROCEEDINGS
                I.As. 3-4/2015 In
                Petitions for Special Leave to Appeal (C) Nos. 9957-9958/2015

                (Arising out of impugned final judgment and order dated
                14/10/2014 in RP No. 438/2014 & 439/2014 in WPC No. 5974/2014
                passed by the High Court Of Delhi At New Delhi)

                DALJEET SINGH                                            Petitioner(s)
                                                       VERSUS
                UNION OF INDIA & ORS.                                    Respondent(s)

                (For restoration and office report)

                Date : 24/04/2015 These applications were called on
                                         for hearing today.
                CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE ARUN MISHRA


                For Petitioner(s)        Mr.   Basava Prabhu S Patil, Sr. Adv.
                                         Mr.   Sulaiman Mohd. Khan, Adv.
                                         Ms.   Taiba Khan, Adv.
                                         Mr.   Amjad Maqbool, adv.
                                         Mr.   Abhijat P. Medh,Adv.
                                         Mr.   Pranav Jha, Adv.
                For Respondent(s)

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

Applications for restoration are allowed and the special leave petitions are restored to their original numbers.

Shri Basava Prabhu S. Patil, learned senior counsel, on instructions, seeks permission of this Court to withdraw these special leave petitions.

Permission sought for is granted.

Accordingly, the special leave petitions are Digitally signed by disposed of as withdrawn. Charanjeet Kaur Date: 2015.04.24 17:37:05 IST Reason:

[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar