Supreme Court - Daily Orders
Bipin Kumar Sharma vs High Court Of Delhi At New Delhi on 4 November, 2022
Bench: M.R. Shah, M.M. Sundresh
ITEM NO.48 COURT NO.6 SECTION XIV
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). 19758/2022
(Arising out of impugned final judgment and order dated 28-10-2022 in
WP(C) No. 14990/2022 passed by the High Court Of Delhi At New Delhi)
BIPIN KUMAR SHARMA Petitioner(s)
VERSUS
HIGH COURT OF DELHI AT NEW DELHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.165814/2022-EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT)
Date : 04-11-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Shreeyansh Uday Lalit, Adv.
Mr. Purushottam Sharma Tripathi, AOR
Mr. Vimal Duve, Adv.
Mr. Praveen Kumar Singh, Adv.
Mr. Amit, Adv.
Mr. Ravi Chandra Prakash, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Chandrakant Sukumar Sarkar, Adv.
Ms. Vani Vyas, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After the matter was argued for some time, learned counsel counsel appearing for the petitioner seeks permission to withdraw the present Special Leave Petition as the petitioner proposes to make a representation to the appropriate Authority. As and when such a representation is made, the same be considered in accordance with law and on its own merits for which we have not expressed anything in favour of the petitioner.
The Special Leave Petition stands dismissed as withdrawn.
Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2022.11.07 16:59:26 IST Reason: (R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR