Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

A Radhakrishna . vs The State Of Himachal Pradesh on 11 May, 2016

Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit

                                                                                                  1

     ITEM NO.22                                  COURT NO.1                  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). 13425/2016
     (Arising out of impugned final judgment and order dated 02/01/2016
     in CWPIL No. 7/2014 passed by the High Court Of Himachal Pradesh at
     Shimla)

     A RADHAKRISHNA & ORS.                                                   Petitioner(s)

                                                         VERSUS

     STATE OF HIMACHAL PRADESH
     THROUGH THE CHIEF SECRETARY & ORS.                                       Respondent(s)
     (with office report)

     WITH

     SLP(C) No. 14134/2016
     (With appln.(s) for deletion of the name of respondent and appln.
     (s) for c/delay in refiling SLP and Office Report)

     Date : 11/05/2016 These petitions were called on for hearing today.

     CORAM :
                               HON'BLE THE CHIEF JUSTICE
                               HON'BLE MRS. JUSTICE R. BANUMATHI
                               HON'BLE MR. JUSTICE UDAY UMESH LALIT

     For Petitioner(s)
                                           Mr.   V.Giri, Sr. Adv.
                                           Mr.   K. Maruthi Rao, Adv.
                                           Mr.   K. Radha, Adv.
                                           Ms.   Anjani Aiyagari, Adv.

                                           Mr. T. V. Ratnam, Adv.
                                           Mr. Shankara Kaushik, Adv.
     For Respondent(s)

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

Issue notice.

Tag along with S.L.P. (C) No.5682 of 2016 and other connected matters.

Learned counsel for the petitioner seeks leave to withdraw this special leave petition reserving liberty to the petitioner to seek appropriate relief in appropriate proceedings before the appropriate court.

The special leave petition is dismissed as withdrawn with liberty prayed for.

We express no opinion on the merits of the contentions that the parties have urged.

      (Ashok Raj Singh)                    (Veena Khera)
        Court Master                       Court Master