Supreme Court - Daily Orders
Vikash Shekhar vs Union Of India on 18 February, 2019
Bench: L. Nageswara Rao, Mohan M. Shantanagoudar
ITEM NO.40 COURT NO.13 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)(Criminal) No(s).42/2019
VIKASH SHEKHAR Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and IA No.27509/2019-APPROPRIATE
ORDERS/DIRECTIONS )
Date : 18-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. Harshit Behl, Adv.
Mr. Anurag Parashar, Adv.
Ms. Manju Jetley, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of the petitioner seeks leave to withdraw the Writ Petition to avail other remedies which are available to him under law.
The Writ Petition is, accordingly, dismissed as withdrawn.
(GEETA AHUJA) (KAILASH CHANDER) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by VISHAL ANAND Date: 2019.02.21 14:52:05 IST Reason: