Supreme Court - Daily Orders
Puran Singh Rana vs Govt. Of Nct Of Delhi on 10 September, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.14
COURT NO.7 SECTION XVII
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). 24134-
24138/2018
(Arising out of impugned final judgment and order dated 20-03-2018
in OA No. 2673/2016 20-03-2018 in OA No. 3104/2016 20-03-2018 in OA
No. 3466/2016 20-03-2018 in OA No. 3402/2016 28-03-2018 in OA No.
1130/2018 passed by the Cat At Delhi)
PURAN SINGH RANA & ORS. ETC. Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ORS. ETC. Respondent(s)
Date : 10-09-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Avishkar Singhvi, Adv.
Mr. Anurag Singh, Adv.
Mr. Dhruv Surana, Adv.
Mr. Rahul Arya, Adv.
Mr. Anil Kumar Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners, prays for withdrawal of the special leave petitions with permission to approach the High Court against the impugned order. Permission granted. Consequently, the special leave petitions stand dismissed as withdrawn with the liberty as prayed for.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2018.09.11 17:13:36 IST Reason: (NEELAM GULATI) (JAGDISH CHANDER)
COURT MASTER (SH) BRANCH OFFICER