Supreme Court - Daily Orders
Social Action For Environment And ... vs Union Of India on 10 February, 2021
Bench: Rohinton Fali Nariman, Hemant Gupta, B.R. Gavai
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 304 OF 2021
SOCIAL ACTION FOR ENVIRONMENT AND
FOREST (SAFE) Appellant(s)
VERSUS
UNION OF INDIA Respondent(s)
O R D E R
The learned counsel for the appellant seeks leave to withdraw this appeal so as to avail the opportunity to file a Writ Petition.
With liberty as above, the appeal is dismissed as withdrawn.
.......................J. [ ROHINTON FALI NARIMAN ] .......................J. [ HEMANT GUPTA ] .......................J. [ B.R. GAVAI ] New Delhi;
February 10, 2021.
Signature Not Verified Digitally signed by Jayant Kumar Arora Date: 2021.02.11 16:52:01 IST Reason: ITEM NO.10 Court 3 (Video Conferencing) SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 304/2021 SOCIAL ACTION FOR ENVIRONMENT AND FOREST (SAFE) Appellant(s) VERSUS UNION OF INDIA Respondent(s) (IA No.14738/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.14736/2021-STAY APPLICATION) Date : 10-02-2021 This appeal 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 Appellant(s) Mr. Vanshdeep Dalmia, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed as withdrawn in terms of the signed order.
(JAYANT KUMAR ARORA) (NISHA TRIPATHI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)