Supreme Court - Daily Orders
Brij Mohan Sharma vs Rajasthan High Court on 29 November, 2022
Bench: M.R. Shah, B.V. Nagarathna
ITEM NO.17 COURT NO.5 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No. 33431/2022
(Arising out of impugned final judgment and order dated 23-05-2022
in DBCWP No. 5610/2022 passed by the High Court of Judicature for
Rajasthan at Jaipur)
BRIJ MOHAN SHARMA Petitioner(s)
VERSUS
RAJASTHAN HIGH COURT & ORS. Respondent(s)
( IA No.173904/2022-CONDONATION OF DELAY IN FILING and IA
No.173906/2022-EXEMPTION FROM FILING O.T. )
Date : 29-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Abhijeet Chatterjee, Adv.
Mr. Shashi Ranjan, Adv.
Mr. Vinod K. Soni, Adv.
Mr. Pawan K. Sharma, Adv.
Mr. Akash Swami, Adv.
Mr. Dharmendra Kumar Sinha, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks permission to withdraw the Special Leave Petition with liberty to file review application before the High Court. Without expressing anything on the maintainability and/or entertainability of such review application, the present Special Leave Petition stands dismissed as withdrawn with the above liberty.
As and when such review application is preferred, the same be considered in accordance with law and on its own merits.
Signature Not Verified (NEETU SACHDEVA) Digitally signed by (MATHEW ABRAHAM) Neetu Sachdeva ASTT. REGISTRAR-cum-PS Date: 2022.12.01 17:18:38 IST COURT MASTER (NSH) Reason: