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M/S Begraj Baldev Singh & Ors. vs The State Of Haryana . on 15 May, 2015

Bench: Chief Justice, Arun Mishra

  ITEM NO.45                                 COURT NO.1                  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)                    No(s).     14409/2015

  (Arising out of impugned final judgment and order dated 22/04/2015
  in CWP No. 5329/2015 passed by the High Court of Punjab & Haryana
  at Chandigarh)

  M/S BEGRAJ BALDEV SINGH &                   ORS.                        Petitioner(s)

                                                     VERSUS

  THE STATE OF HARYANA & ORS.                                             Respondent(s)

  (With prayer for interim relief)

  Date : 15/05/2015 This petition was called on for hearing today.

  CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE ARUN MISHRA

  For Petitioner(s)                   Mr. Dinesh Kumar Garg,Adv.
                                      Mr. Abhishek Garg, Adv.
                                      Mr. Rajender Singh, Adv.

  For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Shri Dinesh Kumar Garg, learned counsel for the petitioners, on instructions, seeks permission of this Court to withdraw this special leave petition.

Permission sought for is granted. The special leave petition is dismissed as withdrawn.

Reason: (Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar