Supreme Court - Daily Orders
Naz Foundation Trust vs Suresh Kumar Koushal on 11 February, 2019
Author: Chief Justice
Bench: Chief Justice, Sanjiv Khanna
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
CURATIVE PETITION (CIVIL) NOS. 88-102/2014
IN
REVIEW PETITION (CIVIL) Nos. 41-55/2014
IN
CIVIL APPEAL No. 10972/2013
NAZ FOUNDATION Petitioner
VERSUS
SURESH KUMAR KOUSHAL & ORS. Respondents
O R D E R
Mr. Chanchal Kumar Ganguli, learned counsel for the
petitioner seeks leave of this Court to withdraw the present
curative petitions.
The Curative Petitions are dismissed as withdrawn.
...….....................CJI
(RANJAN GOGOI)
...….....................J.
(SANJIV KHANNA)
New Delhi;
February 11, 2019.
Signature Not Verified
Digitally signed by
DEEPAK GUGLANI
Date: 2019.02.12
17:50:44 IST
Reason:
ITEM NO.4 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CURATIVE PET Nos. 88-102/2014 In R.P.(C) Nos. 41-55/2014 In C.A.
Nos. 10972/2013
NAZ FOUNDATION Petitioner
VERSUS
SURESH KUMAR KOUSHAL & ORS. Respondents
(I.A. No. 167956/2018 – FOR EARLY HEARING)
Date : 11-02-2019 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner
Mr. Chanchal Kumar Ganguli, AOR
For Respondents
Respondent-in-person
Mr. Anmol Chandan, Adv.
Ms. Snidha Mehra, Adv.
Mr. G.S. Makker, Adv.
Mr. Raj Bahadur, Adv.
Mr. Chakitan Vikram Shekhar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Curative Petitions are dismissed as withdrawn in terms of the signed order.
(Deepak Guglani) (Anand Prakash)
Court Master Court MasteR
(signed order is placed on the file)