Supreme Court - Daily Orders
Mini Bus Operators Association vs Anurag Verma on 8 July, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.10 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
CONMT.PET.(C) Nos.327-340/2016 In SLP(C) Nos.17238-17251/2013
MINI BUS OPERATORS ASSOCIATION AND ORS Petitioner(s)
VERSUS
ANURAG VERMA AND ORS Respondent(s)
(With appln.(s) for exemption from filing O.T. and office report)
Date : 08/07/2016 These petitions were 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)
UPON hearing the counsel the Court made the following
O R D E R
After some arguments, learned counsel appearing for the petitioners seeks permission to withdraw these contempt petitions with liberty to resort to appropriate remedy as may be advised.
Permission, as sought for, is granted.
Accordingly, these contempt petitions are dismissed as withdrawn.
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master
Signature Not Verified
Digitally signed by
CHARANJEET KAUR
Date: 2016.07.08
17:03:35 IST
Reason: