Supreme Court - Daily Orders
Rohit Jain vs Union Of India on 3 January, 2019
Bench: Chief Justice, Sanjay Kishan Kaul
ITEM NO.10 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.1499/2018
ROHIT JAIN Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for exemption from filing O.T.)
Date : 03-01-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Ritin Rai, Adv.
Mr. Abhiprit, Adv.
Ms. Mrinmor Chatterjee, Adv.
Mr. Varun Dev Mishra, Adv.
Mr. Aljo K. Joseph, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Liberty to withdraw the writ petition and avail any other remedy as prayed for is allowed.
(Chetan Kumar) (Anand Prakash)
A.R.-cum-P.S. Court Master
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2019.01.03
15:49:26 IST
Reason: