Supreme Court - Daily Orders
Chief Engineer Delhi Administration vs Delhi Flood Control Mazdoor Union on 31 July, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.38 COURT NO.5 SECTION XIV
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 (C) NO. …......../2017
(@ Diary No(s). 15440/2017)
(Arising out of impugned final judgment and order dated 14-07-2016
in WP No. 514/2002 passed by the High Court Of Delhi At New Delhi)
CHIEF ENGINEER, DELHI ADMINISTRATION Petitioner(s)
VERSUS
DELHI FLOOD CONTROL MAZDOOR UNION & Ors. Respondent(s)
(FOR CONDONATION OF DELAY IN FILING SLP and PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 31-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Pinky Anand, ASG
Ms. Rekha Pandey, Adv.
Ms. Saudamini Sharma, Adv.
Mr. B.V. Balram Das, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Hemant Arya, Adv.
Ms. Somya Rathore, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw the petition. She says that she would like to withdraw the petition and approach the High Court by way of a review petition.
The special leave petition is dismissed as withdrawn.
Signature Not Verified(MEENAKSHI KOHLI) Digitally signed by MEENAKSHI KOHLI (SHARDA KAPOOR) COURT MASTER Date: 2017.08.01 17:03:02 IST Reason:
ASSISTANT REGISTRAR