Supreme Court - Daily Orders
The Quaide Milleth Educational And ... vs The Principal Secretary To Government on 29 November, 2019
Bench: Ashok Bhushan, M.R. Shah
ITEM NO.24 COURT NO.9 SECTION XII
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).27608/2019
(Arising out of impugned final judgment and order dated 10-07-2019
in WA No.2151/2018 passed by the High Court Of Judicature At
Madras)
THE QUAIDE MILLETH EDUCATIONAL AND SOCIAL TRUST Petitioner(s)
VERSUS
THE PRINCIPAL SECRETARY TO GOVERNMENT & ORS. Respondent(s)
(FOR ADMISSION and IA No.178022/2019-EXEMPTION FROM FILING O.T.)
Date : 29-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Neeraj Kishan Kaul, Sr. Adv.
Dr. P. Jyothimany, Sr. Adv.
Mr. Sumit Kumar, Adv.
Mr. Bhupendra Kumar Bhardwaj, Adv.
Mr. Abhishek Chakraborthy, Adv.
Mr. Hemant Kumar, Adv.
Mr. Sumit Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After some submissions, learned counsel for the petitioner prays that he be permitted to withdraw this special leave petition. Permission is granted.
The special leave petition is dismissed as withdrawn.
Signature Not Verified (ARJUN BISHT) Digitally signed by ARJUN BISHT Date: 2019.11.29 (RENU KAPOOR) COURT MASTER (SH) 16:52:10 IST Reason: BRANCH OFFICER