Supreme Court - Daily Orders
Julio F. Ribeiro vs Union Of India . on 1 April, 2016
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
ITEM NO.13 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). 161/2016
JULIO F. RIBEIRO AND ORS. Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
Date : 01/04/2016 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)
M/s Manoj Swarup & Co., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter at some length, learned counsel for the petitioner seeks leave to withdraw this petition with liberty for the petitioner to seek such other redress as may be legally permissible under the law.
The writ petition is dismissed as withdrawn with liberty prayed for.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2016.04.02
13:12:00 IST
Reason: