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R.L. Khullar Represented As Lrs Of Late ... vs Government Of Nct Of Delhi on 12 July, 2019

Bench: Abhay Manohar Sapre, Indu Malhotra

     ITEM NO.10                                COURT NO.6                  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)                    Nos.15141-15191/2019

     (Arising out of impugned final judgment and order dated 21-02-2019
     in WPC Nos.7757/2018, 8111/2018, 8115/2018, 8119/2018, 8121/2018,
     8130/2018, 8134/2018, 8135/2018, 8136/2018, 8153/2018, 8156/2018,
     8161/2018, 8166/2018, 8168/2018, 8169/2018, 8170/2018, 8366/2018,
     8367/2018, 8384/2018, 8404/2018, 8476/2018, 8477/2018, 8478/2018,
     8498/2018, 8500/2018, 8501/2018, 8502/2018, 8510/2018, 8528/2018,
     8529/2018, 8539/2018, 8605/2018, 8606/2018, 8607/2018, 8608/2018,
     8609/2018, 8610/2018, 8612/2018, 8616/2018, 8617/2018, 8620/2018,
     7728/2018, 7739/2018, 7767/2018, 7768/2018, 7769/2018, 7770/2018,
     7771/2018, 7772/2018, 7773/2018 and 7774/2018 passed by the High
     Court of Delhi at New Delhi)

     R.L. KHULLAR ETC.ETC.                                                  Petitioner(s)

                                                       VERSUS

     GOVERNMENT OF NCT OF DELHI & ORS.                                      Respondent(s)

     (FOR ADMISSION)

     Date : 12-07-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
                             HON'BLE MS. JUSTICE INDU MALHOTRA

     For Petitioner(s)                  Mr.   Vijay Kumar,Adv.
                                        Mr.   Thomas Oommen,Adv.
                                        Mr.   K.S.Kashyap,Adv.
                                        Mr.   Binod Kumar Singhal,Adv.
                                        Mr.   Ajay Prajapati,Adv.
                                        Mr.   Rajiv Kumar, AOR
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Learned counsel for the petitioners seeks permission to withdraw these petitions.

Permission is granted.

Reason: dismissed as withdrawn.

                         (ANITA MALHOTRA)                             (CHANDER BALA)
                           COURT MASTER                                COURT MASTER