Supreme Court - Daily Orders
Khammam Dist Telangana State Freedom ... vs The Union Of India on 30 October, 2015
Bench: A.K. Sikri, Rohinton Fali Nariman
ITEM NO.3 COURT NO.14 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. 766/2015
KHAMMAM DIST TELANGANA STATE
FREEDOM FIGHTERS ORGANISATION Petitioner(s)
VERSUS
THE UNION OF INDIA & ANR Respondent(s)
Date : 30/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s)
Mr. M. Rambabu, Adv.
Mr. N. Eswara Rao, Adv.
M/s. M. Rambabu & Co.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw this writ petition as he wants to file petition in the High Court.
Permission granted.
The writ petition stands dismissed as withdrawn.
(Nidhi Ahuja) (J. P. Sharma)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2015.10.31
13:45:14 IST
Reason: