Supreme Court - Daily Orders
Indian Harm Reduction Network Society vs Union Of India on 1 November, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.47 COURT NO.11 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 114/2012
(Arising out of impugned final judgment and order dated 16-06-2011
in CRLWP No. 1784/2010 passed by the High Court Of Judicature At
Bombay)
INDIAN HARM REDUCTION NETWORK SOCIETY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR [PERMISSION TO FILE ANNEXURES] ON IA 7737/2016)
Date : 01-11-2017 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Anand Grover, Sr. Adv.
Ms. Savita Singh, AOR
Ms. Tripti Tandon, Adv.
For Respondent(s) Ms. Pinky Anand, ASG
Mr. A.K. Panda, Sr. Adv.
Mr. S.W.A. Qadri, Adv.
Mr. Manish Kumar Dubey, Adv.
Mrs. Anil Katiyar, AOR
Ms. Sunita Sharma, Adv.
Ms. Gargi Khanna, Adv.
Mr. B. Krishna Prasad, AOR
Mr. Nishant Ramakantrao Katneshwarkar, AOR
Arpit Rai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner, seeks leave of this Court to withdraw the special leave petition. Permission granted.
The special leave petition is accordingly dismissed as withdrawn.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.11.03 17:48:17 IST Reason: (ASHWANI KUMAR) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) COURT MASTER