Supreme Court - Daily Orders
Surender Kaur vs Navneet Arora on 4 July, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.21 COURT NO.11 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). 14416/2015
(Arising out of impugned final judgment and order dated 10/09/2014
in FAO No. 196/2014 passed by the High Court Of Delhi At New Delhi)
SURENDER KAUR Petitioner(s)
VERSUS
NAVNEET ARORA AND ORS Respondent(s)
(WITH INTERIM RELIEF AND OFFICE REPORT)
Date : 04/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. D. N. Goburdhan,Adv.
Mr. Rajesh Ramjan, Adv.
Mr. Attin S. Rastogi, Adv.
Mr. Shivkant Arora, Adv.
For Respondent(s) Mr. Ajit Sharma,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that the matter has been settled between the parties and he seeks permission to withdraw the petition. Permission is granted.
The Special Leave Petition is dismissed as withdrawn.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
ASHWANI KUMAR
Date: 2016.07.04
17:08:14 IST
Reason: