Supreme Court - Daily Orders
Anoop Gupta vs Union Of India . on 30 June, 2014
Ð ITEM NO.39 COURT NO.1 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). 12556/2014
(Arising out of impugned final judgment and order dated 27/03/2014
in WP 2463/2014 passed by the High Court Of Allahabad, Bench at
Lucknow)
ANOOP GUPTA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondents(s)
(With appln. (s) for exemption from filing O.T. and prayer for
interim relief)
Date : 30/06/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE MADAN B LOKUR
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s) Ms. Kamini Jaiswal, Adv.
Mr. Rohit Tripathi, Adv.
Ms. Shilpi Dey, Adv.
For Respondent(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Gaurav Mehrotra, Adv.
Mr. Pradeep Misra, Adv.
Mr. Suraj Singh, Adv.
Mr. Dushyant Dave, Sr. Adv.
Mr. Sunny Choudhary, Adv.
Mr. Abhimanyu Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks permission to withdraw this special leave petition.
Special leave petition is permitted to be Signature Not Verified Digitally signed by withdrawn and is disposed of accordingly.
NEETU KHAJURIA Date: 2014.07.01 15:46:04 IST Reason: (Neetu Khajuria) (Renu Diwan) Sr.P.A. Court Master