Supreme Court - Daily Orders
Inderprastha Dental College & Hospital vs Union Of India And Anr, on 4 July, 2014
\200 ITEM NO.602 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(s)(Civil) No(s). 591/2014
INDERPRASTHA DENTAL COLLEGE & HOSPITAL AND ANR. Petitioner(s)
VERSUS
UNION OF INDIA AND ANR. Respondent(s)
(With appln. (s) for directions)
Date : 04/07/2014 This petition was called on
in mentioning Board today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE M.Y. EQBAL
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Aseem Mehrotra, Adv.
Mr. Abhijat P. Medh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners, on instructions, seeks permission of this Court to withdraw this writ petition with liberty to approach the High Court for appropriate relief(s).
Permission sought for is granted. The Writ Petition is disposed of as withdrawn with liberty as prayed for.
[ Charanjeet Kaur ] [ Vinod Kulvi ]
Court Master Asstt. Registrar
Signature Not Verified
Digitally signed by
Charanjeet Kaur
Date: 2014.07.04
17:12:55 IST
Reason: