Supreme Court - Daily Orders
Ashwini Kumar Upadhayay vs Union Of India on 7 December, 2015
Bench: Chief Justice, A.K. Sikri, R. Banumathi
ITEM NO.12 COURT NO.1 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)(Civil) No(s). 819/2015
ASHWINI KUMAR UPADHAYAY Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(with office report)
Date : 07/12/2015 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. Gopal Subramaniam, Sr. Adv.
Mr. Mohan Parasaran, Sr. Adv.
Mr. S.R.Singh, Sr. Adv.
Mr. Z.U.Khan, Adv.
Mr. R. D. Upadhyay,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter at considerable length, Mr. Gopal Subramaniam, learned senior counsel for the petitioner seeks leave to withdraw this petition. The writ petition is accordingly dismissed as withdrawn.
(Shashi Sareen) (Veena Khera)
AR-cum-PS Court Master
Signature Not Verified
Digitally signed by
Shashi Sareen
Date: 2015.12.07
10:13:41 IST
Reason: