Supreme Court - Daily Orders
Rajendra Verma vs Uoi on 9 December, 2015
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.10 COURT NO.13 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2015, I.A. 3/2015, I.A. 4/2015, I.A. 5/2015 in Petition(s)
for Special Leave to Appeal (C) No. 28094/2014
(Arising out of impugned final judgment and order dated 19/02/2014
in CWJC No. 5557/2010,19/02/2014 in LPA No. 86/2011 passed by the
High Court of Patna)
RAJENDRA VERMA AND ORS Petitioner(s)
VERSUS
UOI AND ORS Respondent(s)
(for exemption from filing O.T. and impleadment and impleadment as
petitioner and office report)
Date : 09/12/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
[IN CHAMBERS]
For Petitioner(s) Mr. Anish Kumar Gupta,Adv.
Ms. Deepshikha Bharati, Adv.
Mr. Brajesh Kumar, Adv.
Mr. Chandra Shekhar Suman, Adv.
For Respondent(s) Mr. Rudreshwar Singh, Adv.
Mr. Samir Ali Khan, Adv.
Mr. Vivek Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners prays for withdrawal of the applications for impleadement with liberty to file appropriate application in the matter.
Signature Not VerifiedApplications are dismissed as withdrawn.
Digitally signed by RASHMI DHYANI Date: 2015.12.10 16:54:45 IST Reason: (RASHMI DHYANI) (TAPAN KR. CHAKRABORTY) SR. P.A. COURT MASTER