Supreme Court - Daily Orders
Samiyathal vs Spl.Tahsildar . on 15 September, 2016
ITEM NO.2 REGISTRAR COURT. 2 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M V RAMESH
I.A..., I.A..., I.A... in Civil Appeal No(s). 5335-5336/2013
SAMIYATHAL & ORS. Appellant(s)
VERSUS
SPL.TAHSILDAR & ORS. Respondent(s)
(for exemption from filing O.T., permission to file application
for direction, directions and interim relief and office report)
Date : 15/09/2016 This application was called on for hearing today.
For Appellant(s) Mr. S. Muthukrishnan,Adv.
Mr. P. Soma Sundaram,Adv.
For Respondent(s) Mr. Muthu Vel Palani,Adv.
Mr. Aravind A.,Adv.
Mr. B. Balaji,Adv.
UPON hearing the counsel the Court made the following
O R D E R
What gets revealed from the perusal of the office report is that the Ld. Counsel for the petitioner has filed a letter for the withdrawal of the aforesaid applications which are unregistered one. Since the applications have not been registered as yet, therefore, the same are permitted to be withdrawn.
(M V RAMESH) Signature Not Verified Registrar MG Digitally signed by MADHU GROVER Date: 2016.09.15 16:08:30 IST Reason: