Supreme Court - Daily Orders
Bipin Bihari Pandey vs Union Of India on 11 January, 2019
Bench: S.A. Bobde, Deepak Gupta
ITEM NO.20 COURT NO.3 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 43679/2018
(Arising out of impugned final judgment and order dated
02-11-2018 in WP(C) No. 11959/2018 passed by the High Court Of
Delhi At New Delhi)
BIPIN BIHARI PANDEY & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.185618/2018-EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.185617/2018-
PERMISSION TO FILE PETITION SLP IA No.185619/2018-PERMISSION TO
FILE LENGTHY LIST OF DATES)
Date :11-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. A. Venayagam Balan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP is granted. Learned counsel for the petitioner seeks permission to withdraw this special leave petition with liberty to approach the High Court.
Permission sought for is granted. The special leave petition is dismissed as withdrawn with the afore-mentioned liberty.
Pending applications stand disposed of.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.01.11 17:00:07 IST Reason: [ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar