Supreme Court - Daily Orders
Satish Mahadeorao Uke vs The Registrar,High Court Of Bombay . on 2 May, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
ITEM NO.16 COURT NO.1 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 672/2016
SATISH MAHADEORAO UKE Petitioner(s)
VERSUS
THE REGISTRAR,HIGH COURT OF BOMBAY AND ORS. Respondent(s)
(with office report)
Date : 02/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Mathews J. Nedumpara,Adv.
Mr. A.C. Philip,Adv.
Mr. Anjan Sinha,Adv.
Mr. Anil C. Nishani,Adv.
Mr. Rabin Majumder,Adv.
For Respondent(s) Mr. A. Selvin Raja,Adv.
Mr. A.P. Mayee,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not see any merit in this transfer petition, which is hereby dismissed.
At this stage, Mr. Mathews J. Nedumpara, learned counsel for the petitioner, submits, on instructions of the petitioner who is also present in-person, that the petitioner proposes to unconditionally withdraw Civil Writ Petition No.11825 of 2015 filed by him before the High Court and that this Court could record that submission leaving it open to the High Court to dismiss the said petition as withdrawn by passing a formal order on the subject.
We record the submission made at the Bar and leave it open to Signature Not Verified the High Court to dismiss the writ petition as withdrawn Digitally signed by Mahabir Singh Date: 2016.05.04 unconditionally.
09:45:40 IST Reason:
(MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER