Supreme Court - Daily Orders
Vishveshwarya Group Of Institutions ... vs Pharmacy Council Of India on 17 August, 2018
Author: Arun Mishra
Bench: Arun Mishra
ITEM NO.30 COURT NO.8 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) ….…./2018 Diary No(s).25851/2018
(Arising out of impugned final judgment and order dated 04-05-2018
in CMA No. 47173/2018 10-04-2018 in WC No.12413/2018 passed by the
High Court Of Judicature At Allahabad)
VISHVESHWARYA GROUP OF INSTITUTIONS (VGI) Petitioner(s)
VERSUS
PHARMACY COUNCIL OF INDIA & ORS. Respondent(s)
(With appln for c/delay in filing SLP, exemption from filing O.T.
and permission to file additional documents)
Date : 17-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE KUMARI JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Amrendra Saran,Sr.Adv.
Mr. Pardeep Gupta,Adv.
Mr. Parinav Gupta,Adv.
Ms. Mansi Gupta,Adv.
Moazzam Ali,Adv.
Dr.(Mrs.)Vipin Gupta, AOR
For Respondent(s) Mr. Maninder Singh,ASG
Mr. Zoheb Hossain,Adv.
Mr. Anil Soni,Adv.
Mr. Harish Pandey,AOR
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel appearing for the Petitioner seeks permission to withdraw these Special Leave Petitions.
Permission is granted.
The Special Leave Petitions are, accordingly, dismissed as withdrawn.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.08.18(B.PARVATHI) (JAGDISH CHANDER) 13:19:18 IST Reason:
COURT MASTER BRANCH OFFICER