Supreme Court - Daily Orders
Chief Administer, Greater Mohali Area ... vs Harbhajan Kaur Alias Bhajan Kaur on 19 August, 2015
‘ ITEM NO.39 COURT NO.14 SECTION IVB
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) Diary No
(s).
30874/2014
(Arising out of impugned final judgment and order dated 31/03/2014
in CWP No. 22613/2013 passed by the High Court of Punjab & Haryana
at Chandigarh)
CHIEF ADMINISTER,
GREATER MOHALI AREA DEVELOPMENT AUTHORITY AND ORS. Petitioner(
s)
VERSUS
HARBHAJAN KAUR ALIAS BHAJAN KAUR AND ANR Respondent(
s)
(Office report on default)
Date : 19/08/2015 This petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE R. BANUMATHI
[IN CHAMBERS]
For Petitioner(s) Ms. C. K. Sucharita,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that she request on instructions to withdraw the special leave petition.
The special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by Neeta Sapra Date: 2015.08.21 15:13:23 IST (Neeta) (Tapan Kumar Chakraborty) Reason: Sr. P.A. Court Master