Supreme Court - Daily Orders
Vipin Agarwal vs Union Of India on 17 September, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.13 COURT NO.3 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).23393/2018
(Arising out of impugned final judgment and order dated 27-03-2018
in WC No. 10958/2018 passed by the High Court of Judicature at
Allahabad)
VIPIN AGARWAL Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH APPLN.(S) FOR EXEMPTION FROM FILING O.T.)
Date : 17-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Anuradha Mishra, Adv.
Vandit Mishra, Adv.
Santosh, Adv.
Ms. Jahnvi Sharma, Adv.
for M/S. Anuradha & Associates
For Respondent(s) Mr. Maninder Singh, ASG
Ms. Gunjan S. Jain, Adv.
Ms. Shubham S. Saxena, Adv.
Ms. Ashita Chawla, Adv.
for M/S. M. V. Kini & Associates
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw the special leave petition.
The special leave petition is dismissed as withdrawn.
Signature Not Verified(SANJAY KUMAR-I) (KAILASH CHANDER) Digitally signed by SANJAY KUMAR Date: 2018.09.17 AR-CUM-PS ASSISTANT REGISTRAR 17:16:31 IST Reason: