Supreme Court - Daily Orders
Chetana Education Trust Etc. Etc. vs Y. Nagaraj & Ors. Etc. Etc. on 10 August, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.48 COURT NO.1 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) No(s).21539-21540/2015
(Arising out of impugned final judgment and order dated 28/01/2015
in WP No. 28093/2012 and WP No. 19117/2012 passed by the High Court
Of Karnataka At Bangalore)
CHETANA EDUCATION TRUST ETC. ETC. Petitioner(s)
VERSUS
Y. NAGARAJ & ORS. ETC. ETC. Respondent(s)
(With appln. (s) for exemption from filing O.T., interim relief and
office report)
Date : 10/08/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Ms. Kiran Suri, Sr. Adv.
Mr. S.J. Amith, Adv.
For Dr. (Mrs.) Vipin Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioner(s), on instructions, seeks permission of this Court to withdraw these special leave petitions.
Permission sought for is granted.
The special leave petitions are disposed of Signature Not Verified as withdrawn.
Digitally signed by NEETU KHAJURIA Date: 2015.08.11 16:27:45 IST Reason:(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar