Supreme Court - Daily Orders
Swami Tyaga Nand Puri, Chela Swami Hira ... vs Bodha Nand Chela, Shri Swami Hira Nand ... on 1 July, 2019
Bench: N.V. Ramana, Ajay Rastogi
ITEM NO.6 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).12246/2019
(Arising out of impugned final judgment and order dated 19-11-2018
in RSA No.2765/2016 passed by the High Court of Punjab & Haryana at
Chandigarh)
SWAMI TYAGA NAND PURI, CHELA SWAMI HIRA NAND PURI JI MAHARAJ
Petitioner(s)
VERSUS
BODHA NAND CHELA, SHRI SWAMI HIRA NAND PURI JI
(DECEASED) THRU LRS & ORS. Respondent(s)
IA No. 70357/2019 - DELETING THE NAME OF PETITIONER/RESPONDENT
Date : 01-07-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr.Rana Mukherjee, Sr.Adv.
Mr.P.C.Sharma, Adv.
Mr.Kunal Chatterji, AOR
Ms.Maitrayee Banerjee, Adv.
Ms.Sreoshi Chatterjee, Adv.
Ms.Kanika Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the case for some time, learned senior counsel for the petitioner seeks leave of this Court to withdraw the special leave petition.
Permission is granted.
The special leave petition is accordingly dismissed as Signature Not Verified withdrawn.
Digitally signed by SATISH KUMAR YADAV Date: 2019.07.02 14:54:24 IST Reason:(SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR