Supreme Court - Daily Orders
International Bar Association Of India ... vs Union Of India . on 6 January, 2017
Bench: Chief Justice, N.V. Ramana, D.Y. Chandrachud
ITEM NO.13 COURT NO.1 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(C) No(s).1037/2016
INTERNATIONAL BAR ASSOCIATION OF INDIA
THR ITS INTERNATIONAL CHAIRMAN DEBASIS MISRA Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(With appln.(s) for exemption from submitting registration
certificate of the petitioner, ex-parte stay and permission
to refer the matter to a Seven Judge Constitution Bench of
this Hon'ble Court and office report)
Date : 06/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Debasis Misra,Adv.
Mr. Binay Kumar Jha,Adv.
Mr. Suhas S.,Adv.
Mr. Narender Kr. Sharma,Adv.
Mr. D.K. Thakur,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that he may be permitted to withdraw this petition.
Prayer is allowed.
The writ petition is dismissed as withdrawn.
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.01.06 16:56:25 IST Reason: