Supreme Court - Daily Orders
Girish Chandra Pant vs State Of Uttaranchal (Now Uttarakhand ) on 5 October, 2015
ò ITEM NO.46 COURT NO.7 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 (C)....../2015
CC No(s).17640/2015
(Arising out of impugned final judgment and order dated 11/05/2015
in WP No. 145/2004 passed by the High Court of Uttarakhand at
Nainital)
GIRISH CHANDRA PANT AND ORS. Petitioner(s
)
VERSUS
STATE OF UTTARANCHAL (NOW UTTARAKHAND) AND ORS Respondent(s
)
I.A. 1/2015 (with c/delay in filing SLP and office report)
Date : 05/10/2015 This matter was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. V.J. Francis,Adv.
Mr. Anupam Mishra,Adv.
Mr. Harikumar V.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners seeks to withdraw this special leave petition reserving their liberty to approach the State Government.
The special leave petition is dismissed as withdrawn.
(NARENDRA PRASAD) Signature Not Verified (SHARDA KAPOOR) COURT MASTER COURT MASTER Digitally signed by Narendra Prasad Date: 2015.10.05 17:59:04 IST Reason: