Supreme Court - Daily Orders
Union Of India vs Ex. Hav. Raksh Pal Singh And Anr on 12 October, 2015
Author: R.K. Agrawal
Bench: R.K. Agrawal
CORRECTED
ITEM NO.27 COURT NO.11 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2015 in Civil Appeal Diary No(s). 16301/2015
UNION OF INDIA & ORS. Appellant(s)
VERSUS
EX. HAV. RAKSH PAL SINGH Respondent(s)
AND ANR
(for withdrawal of civil appeal and office report)
Date : 12/10/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBERS]
For Appellant(s) Mr. Amit Sharma, Adv.
Mr. B. V. Balaram Das, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
An application (I.A. No. 2 of 2015) has been filed seeking permission to withdraw the Civil Appeal.
The application is allowed. The Civil Appeal is, accordingly, dismissed as withdrawn. Pending applications, if any, stand disposed of.
(Rashi Gupta) (Rajinder Kaur)
Sr.P.A. Court Master
Signature Not Verified
Digitally signed by
RASHI GUPTA
(Signed order is placed on the file) Date: 2015.12.08 16:49:59 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION INTERLOCUTORY APPLICATION NO.2 OF 2015 IN CIVIL APPEAL No.........of 2015 (D. NO.16301 OF 2015) UNION OF INDIA & ORS. Appellant(s) VERSUS EX. HAV. RAKSH PAL SINGH Respondent(s) AND ANR O R D E R An application (I.A. No. 2 of 2015) has been filed seeking permission to withdraw the Civil Appeal.
The application is allowed. The Civil Appeal is, accordingly, dismissed as withdrawn. Pending applications, if any, stand disposed of.
..............J. [R.K. AGRAWAL] New Delhi;
12th October, 2015.
ITEM NO.27 COURT NO.11 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2015 in Civil Appeal Diary No(s). 16301/2015
UNION OF INDIA Appellant(s)
VERSUS
EX. HAV. RAKSH PAL SINGH Respondent(s)
AND ANR
(for withdrawal of civil appeal and office report) Date : 12/10/2015 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL [IN CHAMBERS] For Appellant(s) Mr. Amit Sharma, Adv.
Mr. B. V. Balaram Das, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R An application (I.A. No. 2 of 2015) has been filed seeking permission to withdraw the Civil Appeal.
The application is allowed. The Civil Appeal is, accordingly, dismissed as withdrawn. Pending applications, if any, stand disposed of.
(Rashi Gupta) (Rajinder Kaur)
Sr.P.A. Court Master
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION INTERLOCUTORY APPLICATION NO.2 OF 2015 IN CIVIL APPEAL No.........of 2015 (D. NO.16301 OF 2015) UNION OF INDIA Appellant(s) VERSUS EX. HAV. RAKSH PAL SINGH Respondent(s) AND ANR O R D E R An application (I.A. No. 2 of 2015) has been filed seeking permission to withdraw the Civil Appeal.
The application is allowed.
The Civil Appeal is, accordingly, dismissed as withdrawn.
Pending applications, if any, stand disposed of.
..............J. [R.K. AGRAWAL] New Delhi;
12th October, 2015.