Supreme Court - Daily Orders
Surinder Pal vs M/S. Rainbow Promoters Pvt.Ltd. . on 3 December, 2014
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.11 COURT NO.14 SECTION IIB
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 (Crl.) No(s).
176-179/2013
(Arising out of impugned final judgment and order dated 04/09/2012
in CRMP No. 23017/2007, CRMP No. 23020/2007, CRMP No. 23023/2007,
CRMP No. 23026/2007 passed by the High Court Of Punjab & Haryana
at Chandigarh)
SURINDER PAL Petitioner(s)
VERSUS
M/S. RAINBOW PROMOTERS PVT.LTD. & ORS. Respondent(s)
(office report for directions)
Date : 03/12/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBER]
For Petitioner(s) Mr. Sandeep Narain, Adv. for
M/s. S. Narain & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that petitioner does not want to pursue the special leave petitions since the disputes between the parties have been settled out of Court.
In view of above submission, special leave petitions are dismissed as withdrawn.
(JAYANT KUMAR ARORA) Signature Not Verified (PARDEEP KUMAR) SR.P.A. Digitally signed by Pardeep Kumar AR-cum-PS Date: 2014.12.04 16:01:27 SAST Reason: