Supreme Court - Daily Orders
Ms. Eti Solanki vs High Court Of Delhi . on 10 March, 2014
ITEM NO.32 COURT NO.11 SECTION XIV
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 (Civil) No(s).5064/2014
(From the judgement and order dated 30/01/2014 in WPC No.4152/2013 of The
HIGH COURT OF DELHI AT N. DELHI)
MS. ETI SOLANKI Petitioner(s)
VERSUS
HIGH COURT OF DELHI & ORS. Respondent(s)
(With appln(s) for permission to file synopsis and list of dates and prayer
for interim relief and office report)
WITH SLP(C) NO. 5798 of 2014
(With appln.for exemption from filing c/c of the impugned judgment and
permission to file synopsis and list of dates and with prayer for interim
relief and office report)
SLP(C) NO. 6013 of 2014
(With appln(s) for permission to file synopsis and list of dates and prayer
for interim relief and office report)
Date: 10/03/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE ANIL R. DAVE
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Shyam Divan, Sr.Adv.
Mr. S.C. Maheshwari, Sr.Adv.
Mr. R.K. Kapoor, Adv.
Ms. Shiwani Mahipal, Adv.
Ms. Shweta Kapoor, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The learned counsel appearing for the petitioners seeks permission to withdraw the special leave petitions with liberty to approach the High Court by way of filing review petition. Permission is granted. The special leave petitions are dismissed as withdrawn accordingly.
[Usha Bhardwaj] [Sneh Bala Mehra]
A.R.-cum-P.S. Assistant Registrar