Supreme Court - Daily Orders
Satbir Kaur vs Brig. Sardar Devinder Singh on 5 July, 2019
Bench: S. Abdul Nazeer, R. Subhash Reddy
ITEM NO.26 COURT NO.15 SECTION XIV
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(s).14184/2019
(Arising out of impugned final judgment and order dated 21-02-2019
in RFA No. 731/2010 passed by the High Court Of Delhi At New Delhi)
SATBIR KAUR Petitioner(s)
VERSUS
BRIG. SARDAR DEVINDER SINGH & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.92823/2019-
INTERVENTION/IMPLEADMENT )
Date : 05-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s)
Ms. Pooja Tandon, Adv.
Ms. Shikha Sandhu, Adv.
Ms. Sadhana Sandhu, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The application for impleadment is dismissed. Learned counsel for the petitioner seeks permission to withdraw this special leave petition with liberty to approach the High Court.
The special leave petition is, accordingly, dismissed as withdrawn with the aforesaid liberty.
(RAJINDER KAUR) (SUKHBIR PAUL KAUR) BRANCH OFFICER Signature Not Verified AR-CUM-PS Digitally signed by SUKHBIR PAUL KAUR Date: 2019.07.05 17:01:38 IST Reason: