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Rungta College Of Engineering And ... vs Chhattisgarh Swami Vivekanand ... on 31 August, 2015

Bench: M.Y. Eqbal, C. Nagappan

     ITEM NO.16                                    COURT NO.10                      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).     609/2015

     RUNGTA COLLEGE OF ENGINEERING AND TECHNOLOGY,
     BHILAI AND ANR.                                                                    Petitioner(s)

                                                            VERSUS

     CHHATTISGARH SWAMI VIVEKANAND TECHNICAL UNIVERSITY                                 Respondent(s)

     (with appln. (s) for ad-interim ex-parte stay)

     Date : 31/08/2015 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE M.Y. EQBAL
                             HON'BLE MR. JUSTICE C. NAGAPPAN

     For Petitioner(s)
                                             Mr.   Rishabh Sancheti, Adv.
                                             Ms.   Padma Priya, Adv.
                                             Mr.   T. Mahipal,Adv.
                                             Mr.   Bishwabandhu,Adv.

     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Heard learned counsel appearing for the petitioners. In view of the judgment dated 23rd July, 2015 rendered by this Court in Writ Petition(C) No. 441 of 2015 (D.M. Wayanad Institute of Medical Sciences versus Union of India and Another) and Writ Petition(C) No.448 of 2015 (P. Krishna Das and Another versus Union of India and others), this Writ Petition under Article 32 of the Constitution of India is not maintainable.

In view of the above, learned counsel appearing for the petitioners seeks permission to withdraw this writ petition Signature Not Verified with liberty to move the High Court.

The prayer is allowed.

14:03:30 IST The writ petition is, accordingly, dismissed as withdrawn. Reason:

It goes without saying that if the petitioners approach the High Court, by filing a writ petition, the High Court shall consider the case of the petitioners, without being prejudiced by this order.

      [CHANDER BALA]                      [SUKHBIR PAUL KAUR]
       COURT MASTER                          A.R.-CUM-P.S.