Supreme Court - Daily Orders
Anil Verma vs Amit Attri & Ors. Etc on 30 March, 2015
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.42 COURT NO.7 SECTION XIV
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).9089-9090/2015
(Arising out of impugned final judgment and order dated 03/12/2014
in LPA No. 107/2014 and LPA No. 117/2014 passed by the High Court
of Himachal Pradesh at Shimla)
ANIL VERMA & ORS. Petitioner(s)
VERSUS
AMIT ATTRI & ORS. ETC Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 30/03/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Manohar Lal Sharma, Sr. Adv.
Ms. Tarannum Ansari, Adv.
Mr. Aman P. Sharma, Adv.
for Mr. Vishwa Pal Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks permission to withdraw the special leave petitions. The special leave petitions are dismissed as withdrawn.
(SANJAY KUMAR-I) (JASWINDER KAUR)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
Sanjay Kumar
Date: 2015.03.30
17:47:53 IST
Reason: