Supreme Court - Daily Orders
Nitti Gulati vs The State Of Punjab on 4 December, 2024
Bench: Dipankar Datta, Sanjay Karol
ITEM NO.14 COURT NO.16 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 for Special Leave to Appeal (C) No. 11617/2020
[Arising out of impugned final judgment and order dated 28-05-2020
in CWP No. 28503/2017 passed by the High Court of Punjab & Haryana
at Chandigarh]
NITTI GULATI & ORS. PETITIONERS
VERSUS
THE STATE OF PUNJAB & ORS. RESPONDENTS
(IA No. 135892/2020 - EX-PARTE STAY, IA No. 241861/2023 -
INTERVENTION/IMPLEADMENT)
Date : 04-12-2024 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Nidhesh Gupta, Sr. Adv.
Mr. Tarun Gupta, AOR
Mr. Gopal Singh Nahel, Adv.
Ms. Japneet Kaur, Adv.
Mr. Hirday Virdi, Adv.
For Respondent(s) Mr. Gaurav Dhama Aag, A.A.G.
Mr. Karan Sharma, AOR
UPON hearing the counsel, the Court made the following
O R D E R
1. After arguing for some time, Mr. Nidhesh Gupta, learned senior counsel for the petitioners, seeks permission to withdraw this special leave petition with further permission to pursue other remedies available in law.
2. Permission to withdraw, is granted.
Signature Not Verified3. The special leave petition stands dismissed as withdrawn. Digitally signed by POOJA SHARMA Date: 2024.12.06 14:04:13 IST Reason: 4. Pending applications, if any, stand disposed of.
(POOJA SHARMA) (SUDHIR KUMAR SHARMA)
COURT MASTER (SH) COURT MASTER (NSH)