Supreme Court - Daily Orders
Tejinder Kaur vs Union Of India on 27 August, 2014
Bench: T.S. Thakur, R. Banumathi
1
ITEM NO.105 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 3514/2002
TEJINDER KAUR Appellant(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(with appln. (s) for clarification/direction and
clarification/direction and permission to place addl. documents on
record and clarification/direction and permission to place addl.
documents on record and office report)
Date : 27/08/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Appellant-in-person
For Respondent(s) Mr. Gaurav Sharma, Adv.
Ms. Binu Tamta, Adv.
Mr. B. V. Balaram Das ,Adv.
Mr. Pankaj Gupta ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed as withdrawn in terms of the signed order.
(Shashi Sareen) (Veena Khera) Signature Not Verified Digitally signed by Court Master Court Master Shashi Sareen Date: 2014.08.30 07:16:56 ALMT ( The Signed Order is placed on the file.) Reason: 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. 3514 OF 2002 TEJINDER KAUR .. Appellant(s) .
Versus UNION OF INDIA AND ANR. .. Respondent(s) .
O R D E R Ms. Tejinder Kaur, appellant who appears in person submits that the departmental proceedings initiated against her have eventually been concluded in her favour inasmuch as the said proceedings have been dropped by the competent authority. In the light of the said subsequent development she seeks leave to withdraw this appeal.
The civil appeal is dismissed as withdrawn.
......................J. (T.S.THAKUR) ......................J. (R.BANUMATHI) New Delhi, August 27th, 2014.