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Supreme Court - Daily Orders

Dr. Sameer Kaul vs Union Of India on 1 October, 2019

Bench: N.V. Ramana, R. Subhash Reddy, B.R. Gavai

                                     IN THE SUPREME COURT OF INDIA

                                     CIVIL ORIGINAL JURISDICTION

                                   WRIT PETITION (C)No.1188 OF 2019


     DR. SAMEER KAUL & ANR.                                                      … PETITIONERS



                                                   Versus



     UNION OF INDIA & ORS.                                                       … RESPONDENTS


                                             O   R   D     E   R


                         Learned   counsel   for     the       petitioner   is    permitted   to

     withdraw the writ petition with liberty to approach the High Court

     to avail appropriate legal remedy.

                         The writ petition is accordingly dismissed as withdrawn

     with liberty as aforementioned.


                                                               .........................J.
                                                               (N.V.RAMANA)



                                                                ........................J.
                                                                (R. SUBHASH REDDY)



                                                                ........................J.
                                                                (B.R. GAVAI)


     NEW DELHI;
     OCTOBER 01, 2019.
Signature Not Verified

Digitally signed by
SATISH KUMAR YADAV
Date: 2019.10.04
17:15:44 IST
Reason:
ITEM NO.10                 COURT NO.3                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(s)(Civil) No(s).1188/2019

DR. SAMEER KAUL & ANR.                                Petitioner(s)

                                  VERSUS

UNION OF INDIA & ORS.                                 Respondent(s)


Date : 01-10-2019 This petition was called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE N.V. RAMANA
          HON'BLE MR. JUSTICE R. SUBHASH REDDY
          HON'BLE MR. JUSTICE B.R. GAVAI

For Petitioner(s)   Mr. Ehsan Javaid, Adv.
                    Mr. Satya Mitra, AOR

For Respondent(s)   Mr.   K.K.Venugopal, AG
                    Mr.   Tushar Mehta, SG
                    Mr.   Ankur Talwar, Adv.
                    Mr.   Rajat Nair, Adv.
                    Mr.   Kanu Agrawal, Adv.
                    Mr.   Rajeev Ranjan, Adv.
                    Mr.   B.V.B. Das, AOR

                    Mr. Tushar Mehta, SG
                    Ms. Shashi Juneja, Adv.
                    Mr. Satyajeet Kumar, Adv.

                     Mr. Debasis Misra, AOR

                     Mr. Bimal Roy Jad, AOR

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

The writ petition is dismissed as withdrawn with liberty in terms of the signed order.

(SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR (Signed order is placed on the file)