Supreme Court - Daily Orders
Surender Singh Rana vs Union Of India Ministry Of Forest ... on 8 August, 2017
Bench: Chief Justice, Adarsh Kumar Goel, D.Y. Chandrachud
ITEM NO.7 COURT NO.1 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 (Civil) No(s).624/2017
SURENDER SINGH RANA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) seeking exemption from filing O.T.)
Date : 08-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Brijesh Kalappa,Adv.
Mr. Purushottam Sharma Tripathi,AOR
Mr. Mukesh Kumar Singh,Adv.
Mr. Tomy Chacko,Adv.
Mr. Gurudatta Ankolekar,Adv.
Mr. Nidhiram Sharma,Adv.
Ms. Amita,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states, that he may be permitted to withdraw the instant petition, with liberty to approach the Court of competent jurisdiction.
The writ petition is dismissed as withdrawn, with liberty as afore-mentioned.
(Sarita Purohit) (Renuka Sadana)
Court Master Assistant Registrar
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2017.08.08
16:53:05 IST
Reason: