Supreme Court - Daily Orders
Ramesh Kumar Giri vs Uoi on 20 March, 2015
Bench: Anil R. Dave, Amitava Roy
ITEM NO.21 COURT NO.3 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). 6911/2015
(Arising out of impugned final judgment and order dated 19/11/2014
in WPC No. 1227/2002,19/11/2014 in RP No. 495/2014 passed by the
High Court Of Delhi At New Delhi)
RAMESH KUMAR GIRI Petitioner(s)
VERSUS
UOI AND ANR. Respondent(s)
(with interim relief and office report)
Date : 20/03/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Dr. Sumant Bharadwaj, Adv.
Mr. Rajinder Kumar, Adv.
For Ms. Mridula Ray Bharadwaj, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
The learned counsel for the petitioner seeks leave to withdraw this Special Leave Petition so as to enable the petitioner to make a grievance to the concerned authorities with regard to the pay-scale.
Permission is granted with the above liberty. The Special Leave Petition is, accordingly, disposed of as withdrawn.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2015.03.21 11:48:47 IST Reason: (Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar