Supreme Court - Daily Orders
Harish Chandra Singh vs District Deputy Director Of ... on 25 August, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.25 COURT NO.4 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) No(s).15795/2017
(Arising out of impugned final judgment and order dated 17-02-2017
in WP No. 201/2015 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
HARISH CHANDRA SINGH & ORS. Petitioner(s)
VERSUS
DISTRICT DEPUTY DIRECTOR OF CONSOLIDATION/
COLLECTOR & ORS. Respondent(s)
(WITH IA No.43064/2017-EXEMPTION FROM FILING O.T. AND INTERIM
RELIEF)
Date : 25-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Manoj Swarup, Adv.
Ms. Lalita Kohli, Adv.
Mr. Abhishek Swarup, Adv.
Mr. Mahendra, Adv.
for Manoj Swarup And Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After some arguments, learned counsel for the petitioners seeks leave to withdraw the petition. The special leave petition is dismissed as withdrawn.
(SANJAY KUMAR-I) (SNEH LATA SHARMA)
Signature Not Verified
AR-CUM-PS COURT MASTER
Digitally signed by
SANJAY KUMAR
Date: 2017.08.28
11:20:47 IST
Reason: