Supreme Court - Daily Orders
Dr. Sanjay Kulshrestha vs Union Of India on 11 March, 2019
Bench: S.A. Bobde, S. Abdul Nazeer
1
ITEM NO.10 COURT NO.2 SECTION PIL-W
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. 1487/2018
DR. SANJAY KULSHRESTHA Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(FOR ADMISSION and IA No.113499/2018-PERMISSION TO APPEAR AND
ARGUE IN PERSON)
Date : 11-03-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Dr. Sanjay Kulshrestha, In Person
For Respondent(s)
UPON hearing the ptr.-in-person the Court made the
following
O R D E R
Application for permission to appear and argue in person is allowed.
Heard the petitioner, appearing in person.
Shri Tushar Mehta, learned Solicitor General, who is present in Court, states that if the petitioner makes a representation to the Government, it will be duly considered by the appropriate Ministry.
Accordingly, liberty is granted to the Signature Not Verified petitioner to make a representation to the Ministry Digitally signed by CHARANJEET KAUR Date: 2019.03.11 14:36:05 IST Reason: and appear before the Secretary, Ministry of Health and Family Welfare on 11.03.2019.
2In view of the above, the petitioner appearing in person seeks permission to withdraw this petition.
Permission sought for is granted.
The writ petition is dismissed as withdrawn with liberty as above.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar