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Anshul Sharma vs Union Of India . on 9 August, 2016

Bench: Anil R. Dave, L. Nageswara Rao

     ITEM NO.19                             COURT NO.2                  SECTION X

                                 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).   637/2016

     ANSHUL SHARMA                                                       Petitioner(s)

                                                     VERSUS

     UNION OF INDIA AND ORS.                            Respondent(s)
     (With appln. (s) for exemption from filing O.T. and office report)


     Date : 09/08/2016 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE ANIL R. DAVE
                           HON'BLE MR. JUSTICE L. NAGESWARA RAO


     For Petitioner(s)               Mr.   Sanjay R.Hegde,Sr.Adv.
                                     Mr.   Nithin S.,Adv.
                                     Mr.   Atul Shankar Vinod,Adv.
                                     Mr.   Pranjal Kishore,Adv.
                                     Mr.   Kabir Dixit,Adv.

     For Respondent(s)               Mr.   Tara Chandra Sharma,Adv.
     CBSE                            Ms.   Neelam Sharma,Adv.
                                     Mr.   Rajeev Sharma,Adv.
                                     Ms.   Pankhuri Sshrivastava,Adv.
                                     Ms.   Diksha Kukrety,Adv.

     For UOI                         Mr. Ajay Sharma,Adv.
                                     Mr. Ajay Kumar Singh,Adv.
                                     For Mr. D.S. Mahra,Adv.



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

Heard the learned counsel for the petitioner as well as the learned counsel appearing on behalf of the CBSE Signature Not Verified who was requested to appear in the matter.

 The learned counsel for the petitioner seeks permission to withdraw this petition so as to approach the High Court, if necessary, in future.

Permission is granted.

The writ petition is disposed of as withdrawn.

(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar 2