Supreme Court - Daily Orders
Icmr Officers Association vs Indian Council Of Medical Research . on 25 November, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.16 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C)......of 2016
CC No. 21897/2016
(Arising out of impugned final judgment and order dated
16/05/2016 in WPC No. 5089/2007 passed by the High Court Of
Delhi At New Delhi)
ICMR OFFICERS ASSOCIATION AND ORS. Petitioner(s)
VERSUS
INDIAN COUNCIL OF MEDICAL RESEARCH AND ORS. Respondent(s)
(With appln. (s) for permission to file SLP and office report)
Date : 25/11/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Mohit Kumar Gupta, Adv.
Ms. Surabhi Sanchita, Adv.
Ms. Manju Jetley,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks permission to withdraw the application for permission to file the special leave petition with liberty to pursue an appropriate remedy.
Permission sought for is granted.
The application for permission to file the special leave petition is dismissed as withdrawn with Signature Not Verified liberty to pursue appropriate remedy in accordance Digitally signed by CHARANJEET KAUR Date: 2016.11.25 with law.
17:22:21 IST Reason:
[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master