Supreme Court - Daily Orders
Harbhagwan Batra vs Govt Of Nct Of Delhi on 11 January, 2019
Bench: Abhay Manohar Sapre, R. Subhash Reddy
ITEM NO.55 COURT NO.7 SECTION XIV
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). 843/2019
(Arising out of impugned final judgment and order dated 19-12-2018
in WP(C) No. 190/2016 passed by the High Court of Delhi at New
Delhi)
HARBHAGWAN BATRA & ANR. Petitioner(s)
VERSUS
GOVT OF NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.4819/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 11-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. H.S.Phoolka,Sr.Adv.
Mr. Jagjit Singh Chhabra, AOR
Ms. Prabhsahay Kaur,Adv.
Mr. Saksham Maheshwari,Adv.
Ms. Shilpa Dewan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioners is permitted to withdraw this petition with liberty to pursue the remedies which are mentioned by the High Court in the impugned order.
The special leave petition is, accordingly, dismissed as withdrawn.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.01.14 17:01:45 IST Reason: (ANITA MALHOTRA) (CHANDER BALA) COURT MASTER COURT MASTER