Supreme Court - Daily Orders
Haji Abdul Mateen (D) Thr.Lrs. vs Sheikh Haji Firozuddin . on 19 November, 2014
Bench: M.Y. Eqbal, Abhay Manohar Sapre
ITEM NO.3 COURT NO.10 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.28596/2014
(Arising out of impugned final judgment and order dated 02/04/2014
in RSA No.95/2014 passed by the High Court Of Delhi At N. Delhi)
HAJI ABDUL MATEEN (D) THR.LRS. Petitioner(s)
VERSUS
SHEIKH HAJI FIROZUDDIN & ORS. Respondent(s)
(With office report)
Date : 19/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Upmanyu Hazarika, Sr. Adv.
Mr. Shahid Ali, Adv.
Mr. Anwar Khalil, Adv.
For Mr. Varinder Kumar Sharma,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned Senior Counsel appearing for the petitioners prays for withdrawal of this petition with liberty to avail an alternative remedy before an appropriate forum in accordance with law.
The special leave petition is dismissed as withdrawn in terms of the aforesaid prayer.
Signature Not Verified
(SANJAY KUMAR-II) (INDU POKHRIYAL) Digitally signed by COURT MASTER COURT MASTER Sanjay Kumar Date: 2014.11.19 16:17:44 IST Reason: