Supreme Court - Daily Orders
Sajid Iqbal Foundation For Peace And ... vs Union Of India on 4 January, 2016
Bench: Chief Justice, A.K. Sikri, R. Banumathi
ITEM NO.7 COURT NO.1 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(Civil) Diary No(s). 42013/2014
SAJID IQBAL FOUNDATION FOR PEACE
AND HUMAN RIGHT SRINAGAR, J AND K Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(with office report)
Date : 04/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s)
Mr. Zoheb Hossain, Adv.
Mr. Afroze Khan, Adv.
Mr. Rauf Rahim,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw this writ petition reserving liberty for the petitioner to seek such redress as may be legally permissible to take in accordance with law.
The writ petition is accordingly dismissed as withdrawn with liberty as prayed for.
Signature Not Verified (ASHOK RAJ SINGH) (SAROJ SAINI) Digitally signed by ASHOK RAJ SINGH Date: 2016.01.06 Court Master Court Master 14:59:08 IST Reason: