Supreme Court - Daily Orders
Ashok Kumar Jain vs North Delhi Municipal Corporation on 7 August, 2015
Bench: M.Y. Eqbal, C. Nagappan
ITEM NO.46 COURT NO.10 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.21615/2015
(Arising out of impugned final judgment and order dated 16/04/2015
in RSA No.180/2014 passed by the High Court Of Delhi At New Delhi)
ASHOK KUMAR JAIN Petitioner(s)
VERSUS
NORTH DELHI MUNICIPAL CORPORATION Respondent(s)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. K. B. Sounder Rajan,Adv.
Ms. Shriya Raj Chauhan, Adv.
For Respondent(s) Mr. Praveen Swarup,Adv.
UPON hearing the counsel the Court made the following
O R D E R
After some arguments, learned counsel appearing for the petitioner seeks permission to withdraw this petition with liberty to approach the appropriate forum.
Permission, as sought for, is granted.
The special leave petition is dismissed as withdrawn with the aforesaid liberty.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.08.07
17:18:54 IST
Reason: