Supreme Court - Daily Orders
Deepak Sharad Jare vs U.O.I. on 7 August, 2015
Bench: Chief Justice, Arun Mishra, Amitava Roy
ITEM NO.14 COURT NO.1 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). 508/2015
DEEPAK SHARAD JARE Petitioner(s)
VERSUS
U.O.I. AND ANR. Respondent(s)
(with appln. (s) for stay and office report)
Date : 07/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Anupam Lal Das,Adv.
Mr.Anirudh Singh, Adv.
Mr.Raktim Gogoi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, on instructions, seeks permission of this Court to withdraw the Writ Petition with liberty to approach the High Court.
Permission sought for is granted.
The Writ Petition is disposed of as withdrawn with liberty to approach the High Court.
(G.V.Ramana) (Vinod Kulvi)
AR-cum-PS Asstt.Registrar
Signature Not Verified
Digitally signed by
Ramana Venkata Ganti
Date: 2015.08.07
16:47:56 IST
Reason: