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Supreme Court - Daily Orders

Ram Kumar Gijroya vs Prashant Raghav Dy. Sec. (Cc-1), Dsssb on 11 November, 2016

Author: Chief Justice

Bench: Chief Justice, Shiva Kirti Singh

     ITEM NO.15                                COURT NO.1                     SECTION XIV

                                    S U P R E M E C O U R T O F           I N D I A
                                            RECORD OF PROCEEDINGS

                             CONMT.PET.(C) No. 797/2016 In C.A. No. 1691/2016

     RAM KUMAR GIJROYA                                                           Petitioner(s)

                                                         VERSUS

     PRASHANT RAGHAV DY. SEC. (CC-1), DSSSB & ANR.                              Respondent(s)
                                                                              (Allgd.contmns)
     (with office report)

     WITH CONMT.PET.(C) No. 796/2016 In C.A. No. 1693/2016
     (With Office Report)

     CONMT.PET.(C) No. 794/2016 In C.A. No. 1694/2016
     (With Office Report)

     Date : 11/11/2016 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE SHIVA KIRTI SINGH

     For Petitioner(s)                   Mr. Rameshwar Prasad Goyal,Adv.
                                         Mr. Rajender Yadav, Adv.

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                           O R D E R

Learned counsel for the contempt petitioners seeks leave to withdraw these petitions reserving liberty for the petitioners to approach the High Court for appropriate directions.

The contempt petitions are dismissed as withdrawn with liberty as prayed for. Signature Not Verified (USHA BHARDWAJ) Digitally signed by SHASHI SAREEN Date: 2016.11.16 (TAPAN KUMAR CHAKRABORTY) AR-CUM-PS 14:56:41 IST Reason: COURT MASTER Signed order is placed on the file. IN THE SUPREME COURT OF INDIA ORIGINAL APPELLATE JURISDICTION CONTEMPT PETITION © NO.797 OF 2016 IN CIVIL APPEAL NO. 1691 OF 2016 RAM KUMAR GIJROYA Petitioner(s) VERSUS PRASHANT RAGHAV DY. SEC. (CC-1), DSSSB & ANR. Respondent(s) Alleged Contmnrs WITH CONMT.PET.(C) No. 796/2016 In C.A. No. 1693/2016 CONMT.PET.(C) No. 794/2016 In C.A. No. 1694/2016 O R D E R Learned counsel for the contempt petitioners seeks leave to withdraw these petitions reserving liberty for the petitioners to approach the High Court for appropriate directions.

The contempt petitions are dismissed as withdrawn with liberty as prayed for.

….....................CJI (T.S. THAKUR) …......................J. (SHIVA KIRTI SINGH) New Delhi, November 11, 2016