Supreme Court - Daily Orders
Shailesh Gandhi vs Central Information Commission . on 24 August, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.50 COURT NO.10 SECTION IX
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). 23478/2015
(Arising out of impugned final judgment and order dated 11/06/2015
in WP No. 8753/2013 passed by the High Court Of Bombay)
SHAILESH GANDHI Petitioner(s)
VERSUS
CENTRAL INFORMATION COMMISSION AND ORS. Respondent(s)
(with office report)
Date : 24/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Mr. B.H. Marlapalle, Sr.Adv.
Mr. Ajit Wagh, Adv.
Mr. Apoorv Shukla, Adv.
Mr. Aditya Gaggar, Adv.
Mr. O. P. Gaggar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After some arguments, learned senior counsel appearing on behalf of the petitioner seeks permission to withdraw this special leave petition. The prayer is allowed. The special leave petition is, accordingly, dismissed as withdrawn.
Signature Not Verified Digitally signed by [INDU POKHRIYAL] [SUKHBIR PAUL KAUR] Sukhbir Paul Kaur Date: 2015.08.25 16:56:00 IST COURT MASTER A.R.-CUM-P.S.
Reason: