Supreme Court - Daily Orders
Ananya Maity vs Union Of India on 2 August, 2019
Bench: Arun Mishra, M.R. Shah
ITEM NO.22 COURT NO.4 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). 949/2019
ANANYA MAITY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.109784/2019-GRANT OF INTERIM RELIEF)
Date : 02-08-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Prashant Bhushan, Adv.
Mr. Abhishek Sarkar, Adv.
Mr. Ashok Bannidinni, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel appearing for the petitioner seeks leave to withdraw this petition so as to approach the High Court for appropriate relief.
With liberty as above, the writ petition is disposed of as withdrawn.
In case the petitioner approaches the High Court, let the High Court examine the matter as expeditiously as possible.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER)
COURT MASTER BRANCH OFFICER
Signature Not Verified
Digitally signed by
JAYANT KUMAR ARORA
Date: 2019.08.03
12:51:12 IST
Reason: