Supreme Court - Daily Orders
Kameshwar Singh vs Union Of India on 5 January, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.25 COURT NO.9 SECTION XI
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)......CC No(s).
24461/2016
(Arising out of impugned final judgment and order dated 22/08/2016
in WP No. 37795/2016 passed by the High Court Of Judicature at
Allahabad)
KAMESHWAR SINGH Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 05/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Vishwajit Singh, Adv.
Mr. Piyush Vatsa, Adv.
Mr. Pankaj Singh, Adv.
Ms. Ridhima Singh, Adv.
Ms. Veera Kaul Singh,Adv.
For Respondent(s) Mrs. Mona K. Rajvanshi,Adv.
Mr. Anurag Kashyap, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioner seeks permission of this Court to withdraw this petition with liberty to file the Review Petition before the High Court.
Permission sought for is granted.
The Special Leave Petition is dismissed as withdrawn with the aforesaid liberty. In case the petitioner fails before the High Court, liberty is granted to the petitioner to challenge the main order as well as the order passed in the Review Petition.
Signature Not Verified Digitally signed by SONALI SAUND Date: 2017.01.06 16:46:29 IST Reason: (SONALI SAUND) (INDU POKHRIYAL)
SR.P.A COURT MASTER