Supreme Court - Daily Orders
Gurmeet Singh vs Union Of India . on 22 January, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.603 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 10/2016
GURMEET SINGH Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln.(s) for interim directions)
WITH
W.P.(Crl.) No. 11/2016
(With appln.(s) for interim directions)
Date: 22/01/2016 These petitions were called on for mentioning
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. A.M. Singhvi, Sr. Adv.
Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Amit Pawan,Adv.
Mr. Abhishek Amritanshu, Adv.
Mr. Shailendra Kumar, Adv.
Mr. Suryodaya Prakash Tiwari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned Senior counsel appearing for the petitioners seeks permission to withdraw the Writ Petitions. The Writ Petitions are dismissed as withdrawn.
As prayed by learned Senior counsel, liberty is granted to the petitioners to take such steps as may be advised to them in accordance with the provisions of Law.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2016.01.23 10:13:21 EASST Reason: (VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER