Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Calcutta High Court (Appellete Side)

Union Of India & Others vs Vinay Kumar Upadhyay & Another on 7 August, 2017

Author: Nishita Mhatre

Bench: Nishita Mhatre

                                               1

   45 07.08.2017
   rpan Ct. No.01             WPCT No. 35 of 2017
                        Union of India & Others
                                 Vs.
              Vinay Kumar Upadhyay & Another


        Mr. Radhamohan Ray,
                    ... for the Petitioners.

        Mr. P. C. Das,
        Mr. Barun Chatterjee
                       ... for Respondent No.1

Mr. Ray, appearing for the Union of India and the other Petitioners, states that he has instructions from the Government of India that the order of the Tribunal which is impugned in this petition will be complied. He, therefore, seeks leave to withdraw the petition.

Allowed to be withdrawn and the petition is dismissed as such. The written instructions are taken on record.

(Nishita Mhatre, A.C.J.) (Tapabrata Chakraborty, J.)