Supreme Court - Daily Orders
Komal Hansraj Dedhia vs State (Govt. Of Nct Of Delhi) . on 19 September, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.13 COURT NO.11 SECTION II
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). 5603/2016
(Arising out of impugned final judgment and order dated 30/05/2016
in WPCRL No. 1663/2016 passed by the High Court Of Delhi At New
Delhi)
KOMAL HANSRAJ DEDHIA & ANR. Petitioner(s)
VERSUS
STATE (GOVT. OF NCT OF DELHI) AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to file synopsis and list of dates)
Date : 19/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. P.B. Gaikwad, Sr. Adv.
Mr. M. Y. Deshmukh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks permission to withdraw the Special Leave Petition. Permission granted.
The Special Leave Petition is dismissed as withdrawn.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2016.09.20
13:53:59 IST
Reason: