Supreme Court - Daily Orders
Subhodh Kumar Gupta vs Sharda Manaktala on 2 April, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.12 COURT NO.6 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 for Special Leave to Appeal (C) No. 7859/2018
(Arising out of impugned final judgment and order dated
22-01-2018 in CM(M) No. 87/2018 passed by the High Court Of
Delhi At New Delhi)
SUBHODH KUMAR GUPTA Petitioner(s)
VERSUS
SHARDA MANAKTALA Respondent(s)
(IA No.42851/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date :02-04-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Ms. Mridula Ray Bharadwaj, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw this petition.
Permission sought for is granted.
The special leave petition is dismissed as withdrawn.
Consequently, pending application stands disposed of.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.04.02 17:37:18 IST Reason: