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Mini Bus Operators Association vs State Of Punjab . on 8 July, 2016

Bench: S.A. Bobde, Ashok Bhushan

     ITEM NO.9                                 COURT NO.12                   SECTION IVB
                                      S U P R E M E C O U R T O F        I N D I A
                                              RECORD OF PROCEEDINGS

     I.A. No.37/2016 in Petition(s) for Special Leave to Appeal (C)
     Nos.17238-17251/2013

     (Arising out of impugned final judgment and order dated 20/12/2012
     in WP No. 5611/2011 20/12/2012 in WP No. 5591/2011 20/12/2012 in WP
     No. 13557/2011 20/12/2012 in WP No. 20859/2011 20/12/2012 in WP No.
     22820/2011 20/12/2012 in WP No. 8783/2012 20/12/2012 in WP No.
     17880/2012 20/12/2012 in WP No. 17869/2012 20/12/2012 in WP No.
     17876/2012 20/12/2012 in WP No. 19880/2012 20/12/2012 in WP No.
     19898/2012 20/12/2012 in WP No. 19899/2012 20/12/2012 in WP No.
     19900/2012 20/12/2012 in WP No. 19912/2012 passed by the High Court
     Of Punjab & Haryana At Chandigarh)

     MINI BUS OPERATORS ASSOCIATION & ORS.                                        Petitioner(s)

                                                          VERSUS
     STATE OF PUNJAB & ORS.                                                       Respondent(s)

     (For directions and office report)

     Date : 08/07/2016 This application was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE S.A. BOBDE
              HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                     Mrs. Rani Chhabra,Adv.
                                           Ms. Priyanka Sony, Adv.

     For Respondent(s)                     Mr.   A.K. Ganguli, Sr. Adv.
                                           Mr.   Nikhil Nayyar, AAG
                                           Mr.   Kuldip Singh, Adv.
                                           Mr.   TVS Raghavendra Sreyas, Adv.

                                           Mr. K. K. Mohan,Adv.

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

After some arguments, learned counsel appearing for the petitioners/applicants seeks permission to withdraw this application with liberty to resort to appropriate remedy as may be advised.

Permission, as sought for, is granted.

17:03:46 IST Accordingly, I.A. No.37/2016 is dismissed as withdrawn.

Reason:




                         (Sanjay Kumar-II)                              (Indu Pokhriyal)
                          Court Master                                    Court Master