Supreme Court - Daily Orders
Deepak Kumar And Ors. Etc Etc vs Deepak Kumar . Etc Etc on 30 October, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.29 COURT NO.13 SECTION IVB
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).
29776-29778/2015
(Arising out of impugned final judgment and order dated 23/07/2015
in CWP No. 12542/2015,30/07/2015 in CWP No. 12543/2015,30/07/2015
in CWP No. 12544/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DEEPAK KUMAR AND ORS. ETC ETC Petitioner(s)
VERSUS
STATE OF U.T. CHANDIGARH AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 30/10/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Berjeshwar Singh Jaswal, Adv.
Mr. Baljinder Singh, Adv.
for Mr. Rutwik Panda, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the petitioners seeks leave to withdraw these Special Leave Petitions without prejudice to his liberty to approach the High Court by way of a Review Petition.
Permission is granted with the above liberty. The Special Leave Petitions are, accordingly, dismissed as withdrawn.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.11.02 14:18:08 IST Reason: (Jayant Kumar Arora) (Tapan Kumar Chakraborty) Sr. P.A. Court Master