Supreme Court - Daily Orders
Binoy Viswam vs Union Of India on 17 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.33 COURT NO.6 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 (Civil) No. 1093/2017
BINOY VISWAM Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With IA No.117299/2017-CLARIFICATION/DIRECTION and IA
No.117301/2017-PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 17-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. Sriram P., AOR
Mr. Sreejith Shivaraj, Adv.
Mr. Vishnu Shankar M.S., Adv.
Ms. Athira G. Nair, Adv.
For Respondent(s)
Mr. K. K. Venugopal, AG.
Mr. Zoheb Hossain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the writ petition as he says that the petitioner shall be moving an application for intervention in the pending cases.
The writ petition stands dismissed as withdrawn.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
NIDHI AHUJA
Date: 2017.11.21
15:35:56 IST
Reason: