Supreme Court - Daily Orders
Khaleel vs Aranjikkal Jamal Muhammed on 22 October, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.25 COURT NO.7 SECTION XI-A
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 (CIVIL) Diary No(s). 33595/2018
(Arising out of impugned final judgment and order dated 30-11-2017
in OP No. 28/2016 and OP No. 32/2016 passed by the High Court Of
Kerala At Ernakulam)
KHALEEL Petitioner(s)
VERSUS
ARANJIKKAL JAMAL MUHAMMED & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.145006/2018-CONDONATION OF DELAY
IN FILING and IA No.145007/2018-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 22-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Deepak Prakash, AOR
Mr. Vishal Somany, Adv.
Mr. Subhash Chandan K.R.., Adv.
Ms. Sree Devi, Adv.
Ms. Yanmi Phazang, Adv.
Mr. Raneev Dahiya, Adv.
Mr. Kunal Singh, Adv.
Mr. Nachiketa Vajpayee, Adv.
Mr. Subhash Choudhary, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the Petitioner prays for withdrawal of the special leave petitions. Permission granted. Consequently, the special leave petitions stand dismissed as withdrawn.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2018.10.24 15:50:29 IST Reason: (NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER