Supreme Court - Daily Orders
Sk Srivastava vs Union Of India on 13 September, 2021
Bench: Dinesh Maheshwari, Vikram Nath
ITEM NO.2 Court 14 (Video Conferencing) 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). 13684/2019
(Arising out of impugned final judgment and order dated 15-05-2019
in WPC No. 5257/2019 passed by the High Court Of Delhi at New
Delhi)
SK SRIVASTAVA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.88394/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.88395/2019-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
IA No. 88394/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 94856/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 88395/2019 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 13-09-2021 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MR. JUSTICE VIKRAM NATH For Petitioner(s) Mr. Surinder Kumar Gupta, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the petitioner submits that though this petition seeking special leave to appeal is against the interim order dated 15.05.2019 as passed by the High Court of Delhi but, as per his instructions, de novo inquiry proposed to be held against the petitioner has not been taken up as yet. As regards the status Signature Not Verified Digitally signed by JAGDISH KUMAR Date: 2021.09.13 of writ proceedings before the High Court, learned counsel submits 18:16:05 IST Reason:
that a counter affidavit has been filed on behalf of the petitioner (who is respondent therein) but no rejoinder affidavit has been filed as yet.
With the aforesaid submissions, learned counsel prays for permission to withdraw the present petition against the interim order with liberty to make a request to the High Court for early consideration and disposal of the pending writ petition and for making prayer for interim relief, if so required, before the High Court.
Taking note of the submissions so made, we permit the petitioner to withdraw and this petition is dismissed as withdrawn, with liberty as prayed.
All pending applications stand disposed of.
(POOJA SHARMA) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)