Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Bar Association Rishikesh vs State Of Uttarakhand . on 2 May, 2016

Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit

                                                                                     1

     ITEM NO.28                           COURT NO.1                SECTION X

                               S U P R E M E C O U R T O F       I N D I A
                                       RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).31589-31591/2013
     (Arising out of impugned final judgment and order dated 16/07/2013
     in WP No. 26/2010 26/08/2013 in WP No. 26/2010 31/08/2013 in CLMA
     No. 9303/2013 31/08/2013 in WP No. 26/2010 passed by the High Court
     Of Uttarakhand at Nainital)

     BAR ASSOCIATION RISHIKESH                                       Petitioner(s)

                                                 VERSUS

     STATE OF UTTARAKHAND & ORS.                        Respondent(s)

(with appln. (s) for exemption from filing O.T. and interim relief and office report) Date : 02/05/2016 These petitions were called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE UDAY UMESH LALIT For Petitioner(s) Mr. Krishanan Venugopal, Sr. Adv. Ms. Madhavi Divan, Sr. Adv. Mr. Manan Verma, Adv.

Ms. Ranjeeta Rohatgi, Adv. Ms. Samten Doma, Adv.

For Respondent(s) Mr. Puneet Jain, Adv.

Mr. Pramod Sharma, Adv.

Mr. Manu Maheshwari, Adv. Mr. Abhinav Gupta, Adv.

Mr. Apurv Taran, Adv.

Ms. Priya Jain, Adv.

Ms. Pratibha Jain, Adv.

Mr. Atul Kumar, aDv.

Mr. J. Kumar, Adv.

Mr. Himanshu Shekhar, Adv.

Mr. Jatinder Kumar Bhatia, Adv.

Mr. Pankaj Bhatia, Adv.

Mr. Vinay Garg, Adv.

Mr. Tanmay Agarwal, Adv.

Mr. Upendra Mishra, Adv.

Mr. Uday Singh, Adv.

UPON hearing the counsel the Court made the following After arguing the matter at considerable length Mr.Krishanan Venugopal, learned senior counsel appearing for the petitioner seeks leave to withdraw these special leave petitions reserving for the petitioner to approach the High Court for appropriate relief.

The special leave petitions are dismissed as withdrawn with liberty prayed for.

We also make it clear that we have not expressed any opinion on the merits or contentions of the parties.

(Ashok Raj Singh) (Veena Khera) Court Master Court Master