Supreme Court - Daily Orders
R. Rajendran vs Union Of India & Ors.. on 5 May, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.7 COURT NO.8 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). 230/2015
R. RAJENDRAN Petitioner(s)
VERSUS
UNION OF INDIA & ORS.. Respondent(s)
(With office report)
Date : 05/05/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. C. N. Sree Kumar,Adv.
Mr. Rahu Kumar,Adv.
Mr. Amit Sharma,Adv.
For Respondent(s)
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 approach the High Court under Article 226 of the Constitution of India. Liberty, as prayed for, is granted. The writ petition is accordingly dismissed as withdrawn.
(MADHU BALA) (ASHA SONI)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2015.05.06
15:36:14 IST
Reason: