Supreme Court - Daily Orders
Prakash Chandra vs Mahesh Sankhla . on 27 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
1
ITEM NO.40 COURT NO.1 SECTION XV
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). 16373/2015
(Arising out of impugned final judgment and order dated 09/04/2015
in DBCWP No. 12770/2011 passed by the High Court Of Rajasthan At
Jodhpur)
PRAKASH CHANDRA Petitioner(s)
VERSUS
MAHESH SANKHLA AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and placing addl.
documents on record)
Date : 27/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. Christi Jain, Adv.
Mr. Manu Maheshwari, Adv.
For Ms. Pratibha Jain,Adv.
For Respondent(s) Mr. Kapil Joshi, Adv.
Mr. Suraj Prakash, Adv.
For Ms. Manju Jetley,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, on instructions, seeks permission of this Court to withdraw this petition with liberty to the petitioner to approach this Court again to Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2015.07.27 challenge the impugned order as well as the order 17:05:23 IST Reason: to be passed in the review petition by the High Court.
2Permission sought for is granted. The special leave petition is disposed of as withdrawn with liberty to the petitioner to approach this Court again to challenge the impugned order as well as the order to be passed in the review petition by the High Court.
(Neetu Khajuria) (Vinod Kulvi)
Sr.P.A. Assistant Registrar