Supreme Court - Daily Orders
Sanjiv Kumar vs State Of Haryana And Ors on 11 January, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.6 COURT NO.7 SECTION IV-B
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)......of 2017
CC No(s). 16089/2016
(Arising out of impugned final judgment and order dated
27-02-2016 in LPA No. 1168/2015 passed by the High Court Of
Punjab & Haryana At Chandigarh)
SANJIV KUMAR Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS Respondent(s)
(WITH IA No.54393/2017-PERMISSION TO FILE ADDITIONAL DOCUMENTS
FOR CONDONATION OF DELAY IN FILING ON IA 1/2016
FOR CONDONATION OF DELAY IN REFILING ON IA 2/2016)
Date : 11-01-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Gurminder Singh, Sr. Adv.
Mr. Yash Pal Dhingra, AOR
For Respondent(s) Mr. Nikhil Jain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the petitioner seeks permission to withdraw this petition with liberty to make representation to the competent authority in regard to notional seniority/retiral benefits.
Accordingly, the special leave petition is dismissed as withdrawn with liberty as aforementioned.
Signature Not VerifiedWe may note that the decision of the Digitally signed by CHARANJEET KAUR Date: 2018.01.11 Government shall not furnish a cause of action. 17:04:04 IST Reason:
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar