Supreme Court - Daily Orders
Lieutenant Colonel Annu Dogra vs Union Of India on 23 January, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.6 COURT NO.12 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).38/2019
LIEUTENANT COLONEL ANNU DOGRA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(WITH IA No.5995/2019-EX-PARTE STAY)
Date : 23-01-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Ms. Aishwarya Bhati, AOR
Mr. Sunil Mathews, Adv.
Ms. Sabah Iqbal Siddiqui, Adv.
Ms. Daisy Hannah, Adv.
Ms. Sreoyoshi Chaterjee, Adv.
Mr. Tusharjeet Singh, Adv.
For Respondent(s) Ms. Madhvi Divan, ASG
Ms. L. Charanya, Adv.
Ms. Shraddha Deshmukh, Adv.
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
In pursuance of the previous hearing which took place before this Court, Ms. Madhvi Divan, learned Additional Solicitor General, has appeared in these proceedings and explained the factual position before the Court. Ms. Aishwarya Bhati, learned counsel appearing on behalf of the petitioner states that she may be permitted to withdraw the Writ Petition under Article 32 of the Constitution, at this stage.
Signature Not VerifiedDigitally signed by SANJAY KUMAR Date: 2019.01.25 The writ petition is accordingly dismissed as 16:33:22 IST Reason: withdrawn.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER