Supreme Court - Daily Orders
Vikram Sharma vs Union Of India on 9 February, 2021
Bench: Rohinton Fali Nariman, Hemant Gupta, B.R. Gavai
ITEM NO.3 Court 3 (Video Conferencing) 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(s)(Civil) No(s). 140/2021
VIKRAM SHARMA & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
FOR ADMISSION and IA No.14554/2021-EXEMPTION FROM FILING AFFIDAVIT
Date : 09-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Abhigya Kushwah, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners seeks permission to withdraw the Writ Petition.
Permission granted.
The Writ Petition is dismissed as withdrawn. However, the petitioners can make a representation to the concerned Ministry to redress their grievances.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by R
Natarajan
Date: 2021.02.09
17:20:47 IST
Reason: