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Supreme Court - Daily Orders

Amit Kumar Agrawal vs Union Of India on 4 February, 2019

Bench: Chief Justice, Sanjiv Khanna

     WP(C) 790/2017 etc.
                                                         1

                                                 R E V I S E D

     ITEM NO.7                                   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. 790/2017

     REEPAK KANSAL & ANR.                                                      Petitioners

                                                       VERSUS

     UNION OF INDIA & ORS.                                                     Respondents

     (FOR ADMISSION)

     WITH
     W.P.(C) No. 922/2018 (X)
     (FOR ADMISSION and I.A. No. 169596/2018 – FOR WITHDRAWAL OF CASE)

     Date : 04-02-2019 This matter was called on for hearing today.

     CORAM :
                            HON'BLE THE CHIEF JUSTICE
                            HON'BLE MR. JUSTICE SANJIV KHANNA

     For Petitioners
                                         Mr. Reepak Kansal, petitioner in person
                                         Mr. Preetam Shah, Adv.

                                         Ms. Nabila Hasan, Adv.
                                         Mr. Satya Mitra, AOR

                                         Mr. Pravir Choudhary, AOR
     For Respondents
                                         Mr. A.K. Panda, Sr. Adv.
                                         Mr. Sanjai Kumar Pathak, Adv.
                                         Ms. Meenakshi Grover, Adv.
                                         Ms. Swati Ghildiyal, Adv.
                                         Mrs. Anil Katiyar, AOR
                                         Mr. Gurmeet Singh Makker, AOR

                             UPON hearing the counsel the Court made the following
                                                O R D E R

Signature Not Verified Digitally signed by DEEPAK GUGLANI Date: 2019.02.05 W.P.(C) No. 790/2017 16:49:19 IST Reason: Mr. Ashok Kumar Panda, learned senior counsel appearing for the Union of India prays for eight weeks’ to file a comprehensive report. WP(C) 790/2017 etc. 2 List after eight weeks.

I.A. No. 169596/2018 in W.P.(C) No. 922/2018 This is an application seeking permission for withdrawal of the writ petition.

The application is allowed and the writ petition is dismissed as withdrawn with liberty to the petitioners to file a fresh writ petition.





            (Deepak Guglani)                            (Anand Prakash)
              Court Master                                Court Master
WP(C) 790/2017 etc.
                                         3

ITEM NO.7                        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. 790/2017 REEPAK KANSAL & ANR. Petitioners VERSUS UNION OF INDIA & ORS. Respondents (FOR ADMISSION) WITH W.P.(C) No. 922/2018 (X) (FOR ADMISSION and I.A. No. 169596/2018 – FOR WITHDRAWAL OF CASE) Date : 04-02-2019 This matter was called on for hearing today.

CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioners Mr. Reepak Kansal, petitioner in person Mr. Preetam Shah, Adv.
Ms. Nabila Hasan, Adv.
Mr. Satya Mitra, AOR Mr. Pravir Choudhary, AOR For Respondents Mr. A.K. Panda, Sr. Adv.
Mr. Sanjai Kumar Pathak, Adv. Ms. Meenakshi Grover, Adv. Ms. Swati Ghildiyal, Adv. Mrs. Anil Katiyar, AOR Mr. Gurmeet Singh Makker, AOR UPON hearing the counsel the Court made the following O R D E R W.P.(C) No. 790/2017 Mr. Ashok Kumar Panda, learned senior counsel appearing for the Union of India prays for eight weeks’ to file a comprehensive report.
List after eight weeks.
WP(C) 790/2017 etc. 4 I.A. No. 169596/2018 in W.P.(C) No. 922/2018 This is an application seeking permission for withdrawal of the writ petition.
The application is allowed and the writ petition is dismissed as withdrawn.
(Deepak Guglani) (Anand Prakash) Court Master Court Master