Supreme Court - Daily Orders
M/S Indus Technical Education Society vs State Of Up . on 12 August, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.41 COURT NO.8 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 23057/2016
(Arising out of impugned final judgment and order dated
21/04/2016 in WC No. 17859/2016 25/04/2016 in WC No. 17859/2016
02/05/2016 in WC No. 17859/2016 09/05/2016 in WC No. 17859/2016
30/06/2016 in WC No. 17859/2016 passed by the High Court Of
Judicature at Allahabad)
M/S INDUS TECHNICAL EDUCATION SOCIETY Petitioner(s)
VERSUS
STATE OF UP AND ORS. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and impleadment and
permission to place addl. documents on record and interim relief)
Date : 12/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Ajit Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner, on instructions, seeks permission to withdraw the Special Leave Petition.
In view of that, the Special Leave Petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by R.NATARAJAN Date: 2016.08.13 12:38:10 IST Reason: (R. NATARAJAN) (SNEH LATA SHARMA) Court Master Court Master