Supreme Court - Daily Orders
Jagdish Saran(D) Tr.Lrs. vs Vishnu Saran(D) Tr.Lrs.. on 30 July, 2015
ITEM NO.14 REGISTRAR COURT. 1 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MRS. RACHNA GUPTA
R.P.(C) D 4269/2012 In SLP(C) No. 27584-27585/2011
JAGDISH SARAN(D) TR.LRS.& ORS. Petitioner(s)
VERSUS
VISHNU SARAN(D) TR.LRS.& ORS. Respondent(s)
Date : 30/07/2015 This petition was circulated today.
For Petitioner(s)
Ms Lalita Kohli, Adv.
M/s Manoj Swarup & Co.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The ld. Counsel for the petitioner has filed a letter dt.15.7.2015 requesting for withdrawal of the review petition on the ground that since possession of premises has already been delivered to the respondent, petitioners do not wish to pursue the review petition. Keeping in view the said request and that the petition has not been registered, request is hereby accepted. Petition stands withdrawn. Signature Not Verified Digitally signed by Hema Joshi Date: 2015.08.04 10:36:17 IST
Reason: (RACHNA GUPTA)
Registrar