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Pankaj Gulliya vs Guru Gobind Singh Indraprastha ... on 15 October, 2014

Bench: Dipak Misra, Rohinton Fali Nariman, Uday Umesh Lalit

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     ITEM NO.1                           COURT NO.7                  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(s)(Civil)      No(s).   872/2014

     PANKAJ GULLIYA AND ORS                                            Petitioner(s)

                                                 VERSUS

     GURU GOBIND SINGH INDRAPRASTHA UNIVERSITY AND ORS                 Respondent(s)

     (With appln(s) for directions and office report)
     (For final disposal)

     WITH
     W.P.(C) No. 863/2014
     (With appln.(s) for directions and Office Report)


     Date : 15/10/2014 These petitions were called on for hearing today.


     CORAM :             HON'BLE MR. JUSTICE DIPAK MISRA
                         HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                         HON'BLE MR. JUSTICE UDAY UMESH LALIT


     For Petitioner(s)             Mr.   Rakesh Kr. Khanna, Sr. Adv.
                                   Ms.   Asha Jain Madan, Adv.
                                   Ms.   Seema Rao, Adv.
                                   Ms.   Shefali Jain, Adv.
                                   Mr.   Anirudh Tanwar, Adv.
                                   Mr.   Mohit Nagar, Adv.

                                   Mr. Gagan Gupta,Adv.

     For Respondent(s)             Mr.   Mukul Rohatgi, A.G.
                                   Mr.   Parag Tripathi, Sr. Adv.
                                   Mr.   Ravi Sikri, Sr. Adv.
                                   Mr.   Vaibhav Kalra, Adv.
                                   Ms.   Sumedha Dang, Adv.
                                   Ms.   Mahima Gupta, Adv.
Signature Not Verified
                                   Mr.   Anish Chawla, Adv.
Digitally signed by
                                   Ms.   Ranjeeta Rohatgi, Adv.
Naveen Kumar
Date: 2014.10.16
16:51:46 IST
                                   Ms.   N. Annapoorani, Adv.
Reason:


     NCTE                          Mr. Arjun Harkauli, Adv.
                                   Mr. Satyawan Sherhawat, Adv.
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  UPON hearing the counsel the Court made the following
                        O R D E R

Mr. Rakesh Kr. Khanna, learned senior counsel for the petitioners, after arguing for some time, on instructions, seeks leave of the Court to withdraw the writ petition. It is permitted to be withdrawn.

List on 16.10.2014 at the top.

(NAVEEN KUMAR)                       (RENUKA SADANA)
 COURT MASTER                          COURT MASTER