Supreme Court - Daily Orders
Delhi Police Ex-Servicemen ... vs Union Of India on 31 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
1
ITEM NO.62 COURT NO.1 SECTION PIL(W)
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)(Civil) No(s). 377/2015
DELHI POLICE EX-SERVICEMEN ASSOCIATION, THR.
ITS PRESIDENT CHHIDA SINGH RAWAT, EX-HEAD
CONSTABLE,DELHI POLICE Petitioner(s)
VERSUS
UNION OF INDIA AND ANR Respondent(s)
(with appln. (s) for bringing on record additional documents and
office report)
Date : 31/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.Neeraj Jain, Sr.Adv.
Mr.V.Balaji, Adv.
Mr.Asai Thambi, Adv.
Mr. Rakesh K. Sharma,Adv.
For Respondent(s) Mr. D. S. Mahra,Adv.
Mr.S.W.A.Qadri, Adv.
Ms.Gunwant Dara, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, on instructions, seeks permission of this Court to withdraw the Writ Petition with liberty to question the order passed by the Commissioner of Police, Delhi, dated 03.11.2010 before the High Court by filing an appropriate petition.
Signature Not VerifiedPermission sought for is granted.
Digitally signed by Ramana Venkata Ganti Date: 2015.08.01 13:10:04 IST Reason:The Writ Petition is disposed of as withdrawn with liberty to question the order passed by the Commissioner of Police, Delhi, dated 03.11.2010 before the High Court by filing an appropriate petition.
2If such a petition is filed, we request the High Court to consider the same in accordance with law.
We clarify that we have not expressed any opinion on the merits or demerits of the petition that may be filed.
Ordered accordingly.
(G.V.Ramana) (Vinod Kulvi) AR-cum-PS Asstt.Registrar