Supreme Court - Daily Orders
Umed Singh Rawat Indu Samiti vs State Of Uttarakhand on 27 January, 2014
Ð
ITEM NO.20 COURT NO.2 SECTION X
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 (Civil)....../2014
CC 710/2014
(From the judgement and order dated 19/07/2013 in SA No.124/2009, of The
HIGH COURT OF UTTARAKHAND AT NAINITAL)
UMED SINGH RAWAT INDU SAMITI Petitioner(s)
VERSUS
STATE OF UTTARAKHAND & ORS Respondent(s)
With I.A. 1 (c/delay in filing SLP)
Date: 27/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE R.M. LODHA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. H.P. Sharma, Adv.
Mr. Sanjay Bhatt, Adv.
Mr. K.S. Rana,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks withdrawal of the special leave petition since the petitioner intends to approach the concerned authorities for redressal of its grievance.
Special leave petition is dismissed as withdrawn.
|(Rajesh Dham) | |(Renu Diwan) | |Court Master | |Court Master |