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Federation Of Pvt Medical And Dental ... vs Union Of India on 23 September, 2016

Bench: Anil R. Dave, Uday Umesh Lalit, L. Nageswara Rao

     ITEM NO.601                                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 (C) No(s).747/2016

     FEDERATION OF PVT. MEDICAL AND DENTAL
     COLLEGES OF RAJASTHAN (FPMDCR) & ANR.                                   Petitioner(s)

                                                      VERSUS

     UNION OF INDIA & ANR.                                                   Respondent(s)
     (With appln.(s) for directions)

     Date : 23/09/2016 This petition was called on for hearing today.

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

     For Petitioner(s)                  Mr.   K.V. Vishwanathan,Sr.Adv.
                                        Ms.   Bina Madhavan,Adv.
                                        Mr.   Krishna Kumar Singh,Adv.
                                        Mr.   Mrityunjai Singh,Adv.
                                        Mr.   Piyush Dwivedi,Adv.
                                        Mr.   Prateek Dhir,Adv.
                                        For   M/s. Lawyer's Knit & Co.,Advs.

     For Respondent(s)


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

The learned counsel for the petitioner seeks permission to withdraw this petition, so as to make a representation to the Central Government on the subject matter of this petition.

Permission is granted.

The writ petition stands disposed of as withdrawn. If such a representation is made, we are sure that the same shall be decided as soon as possible.

 Without expressing any opinion on the merits of the case, we hope that the representation of the petitioner shall be decided within one week from the date of receipt thereof.

(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar 2