Supreme Court - Daily Orders
Tripat Deep Singh vs Paviter Kaur on 6 February, 2015
Bench: Vikramajit Sen, C. Nagappan
ITEM NO.42 COURT NO.11 SECTION IVB
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). 1459/2015
(Arising out of impugned final judgment and order dated 25/08/2014
in CR No. 7542/2013 passed by the High Court of Punjab & Haryana at
Chandigarh)
TRIPAT DEEP SINGH Petitioner(s)
VERSUS
PAVITER KAUR Respondent(s)
(with interim relief and office report)
Date : 06/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAMAJIT SEN
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Joy Basu, Sr.Adv.
Mr. Rakesh Kumar, Adv.
Mr. Prakash Kumar Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
At the threshold learned Senior Counsel appearing for the petitioner states that he has instructions to withdraw the Special Leave Petition so as to avail of other legal remedies available in law.
The Special Leave Petition is dismissed as withdrawn.
(USHA BHARDWAJ) (SAROJ SAINI)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Usha Rani Bhardwaj
Date: 2015.02.09
17:19:10 IST
Reason: