Supreme Court - Daily Orders
Save Them India Foundation vs Union Of India on 3 February, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.9 Court 1 (Video Conferencing) 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)(Criminal) No(s). 381/2020
SAVE THEM INDIA FOUNDATION Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.123892/2020-EXEMPTION FROM FILING
AFFIDAVIT )
Date : 03-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Sh. Vishal Tiwari, Adv.
Ms. Pooja Giri, Adv.
Sh. Shailendra Mani Tripathi, Adv.
Sh. Abhigya Kushwah, AoR
Ms. Sunita Yadav, Adv.
Sh. Pradeep Kumar Dubey, Adv.
Sh. Siddharth Rajkumar Murarka, Adv.
Ms. Anamika Kushwaha, Adv.
Ms. Nandita Rao, Adv.
Mrs. Mahija Reddy, Adv.
Sh. K.N. Agnihotri, Adv.
Sh. Virender Arora, Adv.
For Respondent(s) Mr. Tushar Mehta, SG
Mr. B V Balaram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the writ petition with liberty to make a representation before the appropriate Ministry.
The writ petition is dismissed as withdrawn with liberty as prayed for.
Signature Not Verified Digitally signed by Madhu Bala Date: 2021.02.03 15:42:30 IST Reason: (MADHU BALA) (INDU KUMARI POKHRIYAL) AR-CUM-PS ASSISTANT REGISTRAR