Supreme Court - Daily Orders
Lubi Industries Llp vs Union Of India And Others on 4 August, 2014
ö ITEM NO.18 COURT NO.6 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). 687/2014
LUBI INDUSTRIES LLP Petitioner(s)
VERSUS
UNION OF INDIA AND OTHERS Respondent(s)
(with appln. (s) for directions and ex-parte stay)
Date : 04/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Dr. Rajiv Dhawan, Sr. Adv.
Mr. Ravi Prakash Mehrotra ,Adv.
Mr. Abhinav Kumar, Adv.
Vibhu Tiwari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Dr. Rajiv Dhawan, learned Senior Advocate appearing for the petitioner seeks permission to withdraw the Writ Petition as the petitioner would like to file a petition in the High Court.
The writ petition is allowed to be withdrawn and is disposed of as such with liberty to file a petition in the High Court. Needless to say that if the Writ Petition is filed, it may be disposed of independently.
(VISHAL ANAND) (INDU POKHRIYAL) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Vishal Anand Date: 2014.08.06 17:24:06 IST Reason: