Supreme Court - Daily Orders
Sunderlal vs Firm Murlidhar Chandrakishore on 16 November, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.21 COURT NO.2 SECTION XV
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). 31124/2015
(Arising out of impugned final judgment and order dated 29/09/2015
in SBCSA No. 136/2015,29/09/2015 in SBCSA No. 43/2015 passed by the
High Court Of Rajasthan At Jodhpur)
SUNDERLAL Petitioner(s)
VERSUS
FIRM MURLIDHAR CHANDRAKISHORE Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and office report)
Date : 16/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s) Mr. Jasmeet Singh, Adv.
MS. Manik Karanjawala, Adv.
M/s. Karanjawala & Co.,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw this petition. Hence the special leave petition is dismissed as withdrawn.
(Shashi Sareen) (Veena Khera)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
Shashi Sareen
Date: 2015.11.16
10:24:51 IST
Reason: