Supreme Court - Daily Orders
Sunder Lal Shivhare Seva, Siksha Samiti vs Union Of India on 17 November, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.56 COURT NO.5 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). 517/2014
SUNDER LAL SHIVHARE SEVA, SIKSHA SAMITI AND ORS Petitioner(s)
VERSUS
UNION OF INDIA AND ANR Respondent(s)
(with appln. (s) for directions and office report)
WITH
W.P.(C) No. 518/2014
(With appln.(s) for directions and Office Report)
Date : 17/11/2014 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. M.Z. Chaudhari, Adv.
Mr. Sandeep Garausa, Adv.
Mr. Mohd., Zahid Hussain, Adv.
Mr. Aftab Ali Khan,Adv.
For Respondent(s) Mr. Gaurav Sharma,Adv.
Ms. Amandeep Kaur, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Pawan Kumar Shukla, Adv.
Mr. Pankaj Kumar Singh, Adv.
For Mr. Yash Pal Dhingra,AOR
UPON hearing the counsel the Court made the following
O R D E R
The writ petitions are dismissed as withdrawn in terms of the signed order.
(Parveen Kr. Chawla) (Phoolan Wati Arora) Court Master Assistant Registrar Signature Not Verified Digitally signed by [signed order is placed on the file] Parveen Kumar Chawla Date: 2014.11.21 17:35:35 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION WRIT PETITION(C) NO. 517 OF 2014 Swargee Sunder Lal Shivhare Seva Siksha Samiti and others ..Petitioners versus Union of India and others ..Respondents WITH WRIT PETITION(C) NO. 518 OF 2014 O R D E R Learned counsel for the petitioners is permitted to withdraw these petitions, so as to enable him to avail of the remedy provided for in Maa Vaishno Devi Mahila Mahavidyalaya vs. State of Uttar Pradesh and others (2013) 2 SCC 617.
The writ petitions are accordingly dismissed as withdrawn with liberty, as aforesaid.
….....................J. [JAGDISH SINGH KHEHAR] NEW DELHI; ….....................J. NOVEMBER 17, 2014. [ARUN MISHRA]