Supreme Court - Daily Orders
The Vice Chancellor/Convener Dr. Ram ... vs Devasheesh Pathak . on 27 March, 2015
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.43 COURT NO.10 SECTION XI
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). 8622/2015
(Arising out of impugned final judgment and order dated 26/02/2015
in WC No. 5219/2015 passed by the High Court of Judicature at
Allahabad)
THE VICE CHANCELLOR/CONVENER DR. RAM MANOHAR
LOHIYA NATIONAL LAW UNIVERSITY Petitioner(s)
VERSUS
DEVASHEESH PATHAK & ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to place addl. documents on record and
interim relief)
Date : 27/03/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Rakesh Munjal, Sr. Adv.
Mr. Abhay Kumar,Adv.
Mr. Tenzing T. Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the petitioner seeks leave of this Court to withdraw this petition reserving liberty to the petitioner to move the appropriate Court either to recall or review the impugned Order.
Permission sought for is granted. If such an application/petition is moved by the petitioner, the High Court shall consider the same and pass order in accordance with law.
With the aforesaid liberty, this petition stands disposed of.
Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2015.03.27 18:31:19 IST Reason: (S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER