Supreme Court - Daily Orders
Union Of India vs Pgi Medical Technologists Association ... on 23 January, 2018
Bench: R.K. Agrawal, R. Banumathi
ITEM NO.17 COURT NO.8 SECTION IV-B
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) No.10168/2017
(Arising out of impugned final judgment and order dated 10-07-2013
in TA No. 12/2010 passed by the Central Administrative Tribunal At
Chandigarh)
UNION OF INDIA Petitioner(s)
VERSUS
PGI MEDICAL TECHNOLOGISTS ASSOCIATION AND ORS. Respondent(s)
(incomplete before court and IA No.57459/2017-PERMISSION TO APPEAR
AND ARGUE IN PERSON
FOR CONDONATION OF DELAY IN FILING ON IA 1/2017)
Date : 23-01-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. P.S. Narasimha, ASG
Ms. V.D. Makhija, Sr. Adv.
Dr. Nishesh Sharma, Adv.
Mr. Dhruv Sharma, Adv.
Ms. Disha Vaish, Adv.
Mr. Gurmeet Singh Makker, AOR
For Respondent(s) Dr. K.B. Sounder Rajan, Adv.
Mr. Sudarshan Rajan, Adv.
Ms. Swapneswari Sahoo, Adv.
Mr. mahesh Kumar, Adv.
Mr. M. K. Dua, AOR
Respondent-in-person
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw this Special Leave Petition with liberty to approach the High Signature Not Verified Court under Article 226 of the Constitution of India to Digitally signed by ASHA SUNDRIYAL challenge the order of the Central Administrative Tribunal. Date: 2018.01.24 16:48:39 IST Reason:
Permission granted. The Special Leave Petition is dismissed as withdrawn.
(ASHA SUNDRIYAL) (CHANDER BALA)
COURT MASTER COURT MASTER