Supreme Court - Daily Orders
Coal India Sc/St Employees Association ... vs Union Of India on 16 February, 2024
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.17 COURT NO.8 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). 100/2024
COAL INDIA SC/ST EMPLOYEES ASSOCIATION (CISTEA) Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.34943/2024-EX-PARTE STAY )
Date : 16-02-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Ms. Anjali Chauhan, Adv.
Ms. Meenakshi Kalra, AOR
Mr. Harshit Pandey, Adv.
Mr. Tushar Tokas, Adv.
Mr. Apoorv Shreyansh, Adv.
Ms. Pragati Sharma, Adv.
Mr. S N Kalra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks permission to withdraw this petition with liberty to the petitioner to avail such other remedy as may be available under law other than Article 32 of the Constitution of India.
Permission granted.
The special leave petition is dismissed as withdrawn with liberty as prayed.
Signature Not Verified (NEETU KHAJURIA) (RANJANA SHAILEY) Digitally signed by Neetu KhajuriaASTT. REGISTRAR-cum-PS COURT MASTER Date: 2024.02.16 17:41:29 IST Reason: