Supreme Court - Daily Orders
Naresh Kumar vs Ludhiana Improvement Trust on 12 November, 2018
Bench: Kurian Joseph, Hemant Gupta
ITEM NO.18 COURT NO.3 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). 28484/2018
(Arising out of impugned final judgment and order dated 10-08-2018
in RSA No. 1991/2016 passed by the High Court Of Punjab & Haryana
At Chandigarh)
NARESH KUMAR Petitioner(s)
VERSUS
LUDHIANA IMPROVEMENT TRUST & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.153222/2018-EXEMPTION FROM FILING
O.T.)
Date : 12-11-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Pardeep Gupta,Adv.
Mr. Parinav Gupta,Adv.
Mrs. Mansi Gupta,Adv.
Dr. (Mrs.) Vipin Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner, on instruction, seeks permission to withdraw this Special Leave Petition with liberty to approach the High Court by way of review.
Subject to the above permission, the Special Leave Petition is dismissed as withdrawn.
(NARENDRA PRASAD) (RENU DIWAN)
COURT MASTER ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2018.11.13
17:44:53 IST
Reason: