Supreme Court - Daily Orders
Rameshwar vs Rameshwar Ajabrao Dhore on 30 July, 2014
ê ITEM NO.56 COURT NO.2 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). 20023/2013
(Arising out of impugned final judgment and order dated
03/04/2013 in LPA No. 131/2013 passed by the High Court Of
Bombay At Nagpur)
RAMESHWAR & ANR. Petitioner(s)
VERSUS
RAMESHWAR AJABRAO DHORE & ANR. Respondent(s)
(With prayer for interim relief and office report)
Date : 30/07/2014 This petition was called on
for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Y. Sesha Giri, Adv.
for M/s. Dua Associates ,Adv.
For Respondent(s) Mr. Kunal A. Cheema, Adv.
Mr. Dhruv Kapur, Adv.
Ms. Manju Jetley,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned cousnel for the petitioners, on instruction, seeks permission of this Court to withdraw this petition.
Permission sought for is granted. The special leave petition is disposed of as withdrawn.
[ Charanjeet Kaur ] [ Vinod Kulvi ] Court Master Asstt. Registrar Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2014.07.30 17:56:57 IST Reason: