Supreme Court - Daily Orders
H.N.Ramachandra, S/O Late Smt. ... vs Union Of India (Railways) . on 7 October, 2016
Bench: Shiva Kirti Singh, R. Banumathi
ITEM NO.21 COURT NO.11 SECTION IVA
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)....../2016
(CC No(s). 18605-18606/2016)
(Arising out of impugned final judgment and order dated 02/07/2012
in WP No. 18972/2012 in WP No. 18973/2012 passed by the High Court
Of Karnataka At Bangalore)
H.N.RAMACHANDRA, S/O LATE SMT. MEENAKSHIAMMA Petitioner(s)
VERSUS
UNION OF INDIA (RAILWAYS) AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP & exemption from filing
certified copy of the impugned order)
Date : 07/10/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Deepak Prakash,Adv.
Mr. Vishal Somany,Adv.
Ms. Swati Ghildiyal,Adv.
Ms. Shruti Srivastava,Adv.
Mr. Subhash Chandran K.R.Adv.
Mr. Raneev Dahiya,Adv.
Mr. Kunal Singh,Adv.
Ms. Usha Nandini V.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays to withdraw this special leave petition. Prayer is allowed. The special leave petition is dismissed as withdrawn.
Signature Not Verified (Madhu Bala) (Madhu Narula) Digitally signed by MADHU BALA Date: 2016.10.08 Court Master Court Master 10:28:16 IST Reason: