Supreme Court - Daily Orders
Union Of India vs Ex Havildar Banarsi Dass on 17 September, 2018
Author: Indu Malhotra
Bench: Indu Malhotra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL OF 2017
(DIARY NO.18345 OF 2017)
UNION OF INDIA AND ORS. ...APPELLANTS
VERSUS
EX HAVILDAR BANARSI DASS ...RESPONDENT
O R D E R
Learned counsel for the appellants seeks permission to withdraw the civil appeal for the reasons mentioned in the application.
Permission is granted.
I.A. No.123081 of 2018 is allowed accordingly. The Civil Appeal is dismissed as withdrawn.
………………………………………………...J [ INDU MALHOTRA ] NEW DELHI, SEPTEMBER 17, 2018 Signature Not Verified Digitally signed by NARENDRA PRASAD Date: 2018.09.20 11:06:56 IST Reason: ITEM NO.24 COURT NO.6 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS CIVIL APPEAL Diary No(s). 18345/2017 UNION OF INDIA & ORS. Petitioner(s) VERSUS EX HAVILDAR BANARSI DASS Respondent(s) IA 123081/2018 – WITHDRAWAL OF CASE/APPLICATION Date : 17-09-2018 These matters were called on for hearing today. CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA [IN CHAMBERS] For Petitioner(s) Mr. Deepak Tyagi, Adv.
Mr. Arvind Kumar Sharma, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R I.A. No.123081 of 2018 is allowed. The Civil Appeal is dismissed as withdrawn in terms of the Signed Order.
(GEETA AHUJA) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file)