Supreme Court - Daily Orders
Kamakhya Debutter Board vs State Of Assam on 26 February, 2016
Bench: Anil R. Dave, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO.103 OF 2016
KAMAKHYA DEBUTTER BOARD & ANR. ... PETITIONER(S)
VS.
STATE OF ASSAM & ANR. ... RESPONDENT(S)
O R D E R
The learned counsel for the petitioners seeks permission to withdraw this petition.
Permission is granted.
The writ petition is disposed of as withdrawn.
..............J. [ANIL R. DAVE] ..............J. [ADARSH KUMAR GOEL] New Delhi;
26th February, 2016.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.03.01 14:52:07 IST Reason: DSC of anitamalhotra, cm is used by sarita purohit, cm for signing ITEM NO.6 COURT NO.2 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 (C) No(s).103/2016 KAMAKHYA DEBUTTER BOARD AND ANR. Petitioner(s) VERSUS STATE OF ASSAM AND ANR. Respondent(s) (With appln.(s) for stay) Date : 26/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Manoj C. Mishra,Adv.
For Respondent(s)/ Dr. Rajiv Dhawan,Sr.Adv. Intervenor Mr. Manish Goswami,Adv.
For Mr. R.P. Goyal,Adv.
UPON hearing the counsel the Court made the following O R D E R The writ petition is disposed of as withdrawn in terms of signed order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file)