Supreme Court - Daily Orders
Omprakash vs The State Of Haryana Town And Country ... on 5 October, 2018
Bench: Uday Umesh Lalit, D.Y. Chandrachud
ITEM NO.32 COURT NO.11 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 (Civil) No.1172/2018
OMPRAKASH & ORS. Petitioner(s)
VERSUS
STATE OF HARYANA & ANR. Respondent(s)
(FOR ADMISSION and IA No.138271/2018-EXEMPTION FROM FILING O.T.)
Date : 05-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Dr. Sumant Bharadwaj, Adv.
Ms. Mridula Ray Bharadwaj, AOR
Mr. Abhitosh Pratap Singh, Adv.
Ms. Rinchen Wangmo, Adv.
Mr. Vedant Bharadwaj, Adv.
Mr. Rakesh Kailash Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners prays for grant of liberty to withdraw this writ petition and to present appropriate petition before the High Court. Liberty granted. The writ petition stands disposed of as withdrawn.
(MUKESH KUMAR) (SUMAN JAIN) Signature Not Verified COURT MASTER BRANCH OFFICER Digitally signed by MUKESH KUMAR Date: 2018.10.06 13:06:22 IST Reason: