Supreme Court - Daily Orders
Charan Dass vs The State Of Haryana on 11 January, 2019
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.32 COURT NO.2 SECTION IV-B
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). 33856/2018
(Arising out of impugned final judgment and order dated 02-11-2018
in CWP No. 24497/2018 passed by the High Court Of Punjab & Haryana
At Chandigarh)
CHARAN DASS Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.185597/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.185596/2018-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 11-01-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Himanshu Bajaj, Adv.
Mr. K.C. Bajaj, Adv.
Mr. Nandlal Kumar Mishra, Adv.
Ms. Ankita Agarwal, Adv.
Mr. Kaushal Yadav, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw as the matter has been rendered infructuous. The Special Leave Petition is dismissed accordingly.
However, it will be open to the petitioner to take his further remedy if available in law. This Court has not expressed any opinion thereupon.
Pending application(s), if any, stands disposed of Signature Not Verified accordingly.
Digitally signed byASHWANI KUMAR Date: 2019.01.12 11:03:04 IST Reason:
(ASHWANI THAKUR) (RAJINDER KAUR)
COURT MASTER (SH) BRANCH OFFICER