Supreme Court - Daily Orders
State Of Haryana vs Kiran Devi on 15 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.6 COURT NO.2 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........./2016
(CC No(s).94/2016)
(Arising out of impugned final judgment and order dated 14/05/2014
in CWP No.9261/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
STATE OF HARYANA AND ORS. Petitioner(s)
VERSUS
KIRAN DEVI Respondent(s)
(With appln.(s) for c/delay in filing SLP and office report)
Date : 15/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Alok Sangwan,AAG,Govt.of Haryana
for Dr. Monika Gusain,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioners seeks permission to withdraw this petition so that the representation, which was made by the respondent, can be duly considered by the Authorities in accordance with law.
Permission is granted.
The special leave petition is disposed of as withdrawn.
Signature Not Verified(Sarita Purohit) Digitally signed by Sarita Purohit Date: 2016.02.17 (Sneh Bala Mehra) 13:08:10 IST Reason: Court Master Assistant Registrar