Supreme Court - Daily Orders
Maharaja Agresen Institiute Of ... vs Guru Gobind Singh Indraprastha ... on 14 December, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.52 COURT NO.8 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).26426/2015
(Arising out of impugned final judgment and order dated 26/08/2015
in LPA No. 545/2015 passed by the High Court of Delhi at New
Delhi)
MAHARAJA AGRESEN INSTITIUTE OF TECHNOLOGY Petitioner(s)
VERSUS
GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 14/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. V. Shekhar, Sr. Adv.
Mr. Nishant Anand, Adv.
Mr. Anant Gautam, Adv.
Mr. G.L. Bhatia, Adv.
Mr. Jatin Rajput, Adv.
Mr. Chander Shekhar Ashri, AOR
For Respondent(s) Mr. Mukul Talwar, Sr. Adv.
Ms. Anita Sahani, Adv.
Ms. Purnima Bhat, AOR
Mr. PartiRaj Yadav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the special leave petition.
The special leave petition is dismissed as Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.12.16 16:58:37 IST withdrawn.
Reason:
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER