Supreme Court - Daily Orders
Naresh Kumar And Ors. Etc. Etc. vs Naresh Kumar . Etc. Etc. on 25 April, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.25 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)Nos.10686-10691/2016
(Arising out of impugned final judgment and order dated 22/12/2015
in CWP Nos.21005/2011, 21008/2011, 21009/2011, 21004/2011,
21007/2011 and 21010/2011 passed by the High Court Of Punjab &
Haryana At Chandigarh)
NARESH KUMAR AND ORS. ETC. ETC. Petitioner(s)
VERSUS
STATE OF HARYANA AND ORS. Respondent(s)
(With interim relief)
Date : 25/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Ms. Kiran Suri,Sr.Adv.
Mr. Rajesh Rai,Adv.
Mr. Karunakar Mahalik,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned senior counsel appearing for the petitioners seeks permission to withdraw these petitions so as to approach the High Court for filing review applications.
Permission is granted.
The special leave petitions are disposed of as withdrawn.
(Anita Malhotra) Signature Not Verified (Sneh Bala Mehra) Court Master Digitally signed by Assistant Registrar ANITA MALHOTRA Date: 2016.05.03 13:31:48 IST Reason: