Supreme Court - Daily Orders
Student Islamic Organisation Of India vs Central Board Of Secondary Education ... on 24 July, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.72 COURT NO.1 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 (Civil) No. 486/2015
STUDENT ISLAMIC ORGANISATION OF INDIA Petitioner(s)
VERSUS
CENTRAL BOARD OF SECONDARY EDUCATION
AND ANOTHER Respondent(s)
(With appln. (s) for directions)
WITH
W.P.(C) No. 487/2015
(With appln.(s) for directions and Office Report)
Date :24/07/2015 These petitions were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Sanjay R. Hegde, Sr. Adv.
Ms. Soumya Jha, Adv.
Mr. Shadan Farasat,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners, on instructions, seeks permission of this Court to withdraw these petitions.
Permission sought for is granted.
The writ petitions are disposed of as withdrawn accordingly.
Signature Not Verified Digitally signed by[ Charanjeet Kaur ] [ Vinod Kulvi ] Charanjeet Kaur Date: 2015.07.25 12:45:51 IST A.R.-cum-P.S. Asstt. Registrar Reason: