Supreme Court - Daily Orders
Jagpreet S. Sahni vs Union Of India on 5 October, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.12 Court 4 (Video Conferencing) 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).1116/2020
JAGPREET S. SAHNI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION IA No. 98720/2020 - EXEMPTION FROM FILING AFFIDAVIT,
IA No. 98717/2020 - STAY APPLICATION)
Date : 05-10-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Pushpinder Singh, Adv.
Ms. Shalini Kaul, AOR
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 the writ petition to enable the petitioner to approach the appropriate forum. Permission is granted.
The writ petition is dismissed as withdrawn with the aforesaid liberty.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.10.05
16:23:57 IST
Reason: