Supreme Court - Daily Orders
Indian Council For Child Welfare vs Union Of India on 29 January, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
ITEM NO.40 COURT NO.3 SECTION XVI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
1532/2016
(Arising out of impugned final judgment and order dated 22/06/2015
in APOT No.504/2013 passed by the High Court of Calcutta)
INDIAN COUNCIL FOR CHILD WELFARE Petitioner(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 29/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Dushyant Parashar, 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, so as to enable the petitioner to approach the High Court, for the modification of the impugned order, by way of filing a review petition.
The special leave petition is accordingly dismissed as withdrawn, with liberty as aforementioned.
Needless to mention, that the order passed by us, shall not be taken as an expression of an opinion, one way or the other. Signature Not Verified Digitally signed by Renuka Sadana Date: 2016.02.01 17:57:36 IST Reason:
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER