Supreme Court - Daily Orders
National Crime And Anti Corruption ... vs Union Of India on 4 March, 2021
Bench: Ashok Bhushan, R. Subhash Reddy
ITEM NO.4 Court 7 (Video Conferencing) 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(s)(Civil) No(s). 236/2021
NATIONAL CRIME AND ANTI CORRUPTION ORGANIZATION Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR IA No.24284/2021-STAY APPLICATION and IA No.24285/2021-
EXEMPTION FROM FILING AFFIDAVIT )
Date : 04-03-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Vishal Tiwari, Adv.
Ms. Pooja Giri, Adv.
Mr. Shailendra Mani Tripathi, Adv.
Mr. Abhigya Kushwah, AOR
Ms. Sunita Yadav, Adv.
Mr. Pradeep Kumar Dubey, Adv.
Mr. Siddharth Rajkumar Murarka, Adv.
Ms. Anamika Kushwaha, Adv.
Ms. Nandita Rao, Adv.
Ms. Mahija Reddy, Adv.
Mr. K.N. Agnihotri, Adv.
Mr. Virender Arora, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for and is allowed to withdraw the writ petition to enable him to submit representation / complaint before the competent authority.
The writ petition is dismissed as withdrawn.
Signature Not Verified (MEENAKSHI KOHLI) Digitally signed by MEENAKSHI KOHLI Date: 2021.03.04 (RENU KAPOOR) ASTT. REGISTRAR-cum-PS 17:32:07 IST Reason: BRANCH OFFICER