Supreme Court - Daily Orders
The Chief Post Master General, Haryana ... vs Kaushalya Devi on 31 July, 2015
Bench: T.S. Thakur, V. Gopala Gowda, R. Banumathi
ITEM NO.17 COURT NO.2 SECTION XV
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)......CC No(s).
13354/2015
(Arising out of impugned final judgment and order dated 22/04/2014
in CWP No. 1877/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
THE CHIEF POST MASTER GENERAL, HARYANA CIRCLE Petitioner(s)
VERSUS
KAUSHALYA DEVI Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
WITH
S.L.P.(C)...CC No. 13469/2015
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 31/07/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Ms. Pinky Anand, ASG,
Mr. Atulesh Kumar, Adv.
MS. Shirin Khajuria, Adv.
Mr. M.P.Gupta, Adv.
Mr. D. S. Mahra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Ms. Pinky Anand, learned ASG seeks leave to withdraw these special leave petitions reserving liberty for the petitioner to prefer an appeal before the Division Bench of the High Court. The Special Leave Petitions are accordingly dismissed as withdrawn Signature Not Verified with the liberty prayed for.
Digitally signed by Shashi Sareen Date: 2015.08.04 08:56:47 IST Reason: (Shashi Sareen) (Tapan Kumar Chakraborty) Court Master Court Master