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Indian Association Of Physiotherapist ... vs U.O.I Thr. Secretary Ministry Of Health ... on 22 September, 2014

Bench: T.S. Thakur, R. Banumathi

         ITEM NO.9                                COURT NO.3                   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)(Civil)       No(s).   815/2014

         INDIAN ASSOCIATION OF PHYSIOTHERAPIST (IAP)
         THR. ITS PRESIDENT DR. UMASANKAR MOHANTY AND ANR.                         Petitioner(s)

                                                            VERSUS

         U.O.I THR. SECRETARY MINISTRY OF HEALTH AND
         FAMILY WELFARE                                                            Respondent(s)



         Date : 22/09/2014 This petition was called on for hearing today.

         CORAM :
                             HON'BLE MR. JUSTICE T.S. THAKUR
                             HON'BLE MRS. JUSTICE R. BANUMATHI

         For Petitioner(s)                  Mr. P.P. Rao,Sr.Adv.
                                            Mr. Y. Raja Gopala Rao,Adv.
                                            Mr. Hitendra Nath Rath,Adv.


         For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                                  O R D E R

After arguing the matter at some length, Mr. P.P. Rao, learned senior counsel appearing for the petitioners, seeks leave to withdraw the writ petition reserving liberty for the petitioners to seek appropriate redress in appropriate proceedings under Article 226 of the Constitution of India before the High Court.

This writ petition is dismissed as withdrawn with the liberty prayed for.

Digitally signed by Mahabir Singh Date: 2014.09.23

We express no opinion on the merit of the case. 14:38:52 IST Reason:

         (MAHABIR SINGH)                                                       (VEENA KHERA)
          COURT MASTER                                                          COURT MASTER