Supreme Court - Daily Orders
State Of H.P.. vs V.K.Behel . on 15 April, 2014
\230ITEM NO.3 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
I.A. No. 2 IN
Petition(s) for Special Leave to Appeal (Civil) No(s).14361/2009
(From the judgement and order dated 29/12/2008 in CWP No.488/2001
of The HIGH COURT OF H.P AT SHIMLA)
STATE OF H.P.& ANR. Petitioner(s)
VERSUS
V.K.BEHEL & ORS. Respondent(s)
(With appln(s) for directions,directions and prayer for interim
relief and office report)
Date: 15/04/2014 This application was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Suryananrayana Singh, AAG
Ms. Pragati Neekhra, Adv.
For Respondent(s)/ Mr.Himinder Lal,Adv.
Applicant(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel appearing for the applicants, on instructions, seeks permission of this Court to withdraw this application with liberty to file a contempt petition.
Permission sought for is granted.
I.A.No.2 is disposed of as withdrawn with liberty to file a contempt petition, if the respondents/applicants so desire.
[ Charanjeet Kaur ] [ Vinod Kulvi ]
Court Master Asstt. Registrar