Supreme Court - Daily Orders
Himachal Pradesh Scheduled Tribes ... vs Himachal Pradesh Samanaya Varg ... on 22 February, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.9 COURT NO.6 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). 89/2016
HIMACHAL PRADESH SCHEDULED TRIBES EMPLOYEE
FEDERATION AND ANR. Petitioner(s)
VERSUS
HIMACHAL PRADESH SAMANAYA VARG KARMACHARI KALYAN
MAHASANGH AND ORS. Respondent(s)
(with appln. (s) for directions and office report)
Date : 22/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Anip Sachthey,Adv.
Mr. Adhitya Dhawan,Adv.
Ms. Anjali Chauhan,Adv.
Ms. Holika Sukhalu,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners seeks leave to withdraw this writ petition with liberty to approach the High Court.
The writ petition is dismissed as withdrawn.
(NARENDRA PRASAD) (SHARDA KAPOOR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2016.02.22 17:34:10 IST Reason: