Supreme Court - Daily Orders
Aqil Hussain vs Government Of National Capital ... on 26 February, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.1 Court 1 (Video Conferencing) 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)(Criminal) No(s). 103/2021
AQIL HUSSAIN Petitioner(s)
VERSUS
GOVERNMENT OF NATIONAL CAPITAL TERRITORY OF DELHI & ORS.
Respondent(s)
(FOR ADMISSION and IA No.26390/2021-EXEMPTION FROM FILING O.T. )
Date : 26-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Mehmood Pracha, Adv.
Mr. Sanawar, Adv.
Mr. Jatin Bhatt, Adv.
Ms. K. V. Bharathi Upadhyaya, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the writ petition with liberty to approach the High Court.
Permission is granted.
The writ petition is dismissed as withdrawn with liberty as prayed for.
(MADHU BALA) (INDU KUMARI POKHRIYAL)
AR-CUM-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Madhu Bala
Date: 2021.02.26
16:42:31 IST
Reason: