Supreme Court - Daily Orders
R. Daphny Piary vs Union Of India Ministry Of Health And ... on 30 September, 2016
Bench: A.K. Sikri, N.V. Ramana
1
ITEM NO.65 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(s)(Civil) No(s). 736/2016
R. DAPHNY PIARY Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with appln. (s) for ex-parte stay and office report)
WITH
W.P.(C) No. 743/2016
(With appln.(s) for ex-parte stay and Office Report)
W.P.(C) No. 770/2016
(With appln.(s) for directions and Office Report)
W.P.(C) No. 774/2016
(With appln.(s) for directions and Office Report)
Date : 30/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Karunakar Mahalik,Adv.
Mr. Anand Padannabhan, Adv.
Mr. T. R. B. Sivakumar,Adv.
Mr. Romy Chacko,Adv.
Mr. Subham Singh, Adv.
Mr. T.Sham, Adv.
Mr. Sanjay R. Hegde, Sr. Adv.
Mr. S. Nithin, Adv.
Mr. Atul Vinod Shankar, Adv.
Mr. Pranjal Kishore, Adv.
For Respondent(s)
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2016.10.01
12:43:25 IST
Reason:
UPON hearing the counsel the Court made the following
O R D E R
2 W.P.(C) No. 736/2016 & W.P.(C) No. 743/2016 Tag with Writ Petition(C) No. 689 of 2016 and other connected matters.
W.P.(C) No. 770/2016 & W.P.(C) No. 774/2016 Learned counsel appearing for the petitioner seeks permission to withdraw these petitions without prejudice to any of the rights of the petitioner to claim relaxation, if there is any. Permission is granted.
The writ petitions are disposed of as withdrawn.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
COURT MASTER COURT MASTER