Supreme Court - Daily Orders
Kaushal Kumar Mishra vs Additional Director General Ludhiana ... on 26 February, 2021
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.24 Court 6 (Video Conferencing) SECTION IV-B
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).3013/2021
(Arising out of impugned final judgment and order dated 12-02-2021
in CWP No. 21387/2020 passed by the High Court of Punjab & Haryana
at Chandigarh)
KAUSHAL KUMAR MISHRA Petitioner(s)
VERSUS
ADDITIONAL DIRECTOR GENERAL LUDHIANA ZONAL UNIT & ANR. Respondent(s)
(WITH I.R. and IA No.24519/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 26-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Jagmohan Bansal, Adv.
Mr. Ajay Aggarwal, Adv.
Mr. Rajan Narain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Mr Jagmohan Bansal, learned counsel appearing on behalf of the petitioner, seeks the permission of the Court to withdraw the Special Leave Petition. 2 The Special Leave Petition is dismissed as withdrawn.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Signature Not Verified AR-CUM-PS COURT MASTER Digitally signed by Sanjay Kumar Date: 2021.02.26 16:43:16 IST Reason: