Supreme Court - Daily Orders
Rakesh Kumar Singh vs The Union Of India East Central Railway ... on 18 September, 2017
Bench: Kurian Joseph, R. Banumathi
ITEM NO.43 COURT NO.5 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 24874/2017
(Arising out of impugned final judgment and order dated 11-05-2017
in CWJC No. 2647/2017 passed by the High Court of Judicature at
Patna)
RAKESH KUMAR SINGH Petitioner(s)
VERSUS
THE UNION OF INDIA & ORS. Respondent(s)
(WITH I.R. AND IA No.87725/2017-CONDONATION OF DELAY IN FILING SLP
AND IA No.87726/2017-EXEMPTION FROM FILING O.T.)
Date : 18-09-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. S.P. Singh,Sr.Adv.
Mr. Binay Kumar Jha,Adv.
Ms. Radhika Dwivedi,Adv.
Mr. Debasis Misra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner, on instruction, seeks permission to withdraw this Special Leave Petition with liberty to approach the High Court by way of a review petition.
The Special Leave Petition is dismissed as withdrawn with the above liberty.
We make it clear that in case a review is filed before the High Court, within thirty days from today, it may not be dismissed on the ground of delay.
We, however, make it further clear that we have not considered Signature Not Verified the matter on merits.
Digitally signed by NARENDRA PRASAD Date: 2017.09.19 17:27:43 IST Reason: (NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASST. REGISTRAR