Supreme Court - Daily Orders
Shri Durga Maa Shiksha Sewa Samittee ... vs Union Of India on 13 October, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Abhay Manohar Sapre
ITEM NO.41 COURT NO.9 SECTION XI
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). 26565/2014
(Arising out of impugned final judgment and order dated 19/09/2014
in WPC No. 42507/2014 passed by the High Court Of Judicature at
Allahabad)
SHRI DURGA MAA SHIKSHA SEWA SAMITTEE
SOCIETY AND ANR Petitioner(s)
VERSUS
UNION OF INDIA AND ANR Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file synopsis and list of dates and
interim relief and office report)
Date : 13/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sandeep Bisht,Adv.
Mr. Ranjan Kumar Pandey,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners seeks leave to withdraw this special leave petition.
The special leave petition is, accordingly, dismissed as withdrawn.
Signature Not Verified(NARENDRA PRASAD) Digitally signed by (SHARDA KAPOOR) Narendra Prasad COURT MASTER Date: 2014.10.15 10:53:26 IST COURT MASTER Reason: