Supreme Court - Daily Orders
G.C.R.G. Memorial Trust vs Union Of India on 28 August, 2017
Bench: A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.60 COURT NO.1 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). 738/2017
G.C.R.G. MEMORIAL TRUST & ANR. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
Date : 28-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE OF INDIA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. P.S. Patwalia, Sr. Adv.
Mr. Amit Kumar, AOR
Mr. Avijit Mani Tripathi, Adv.
Mr. Shaurya Sahay, Adv.
For Respondent(s) Mr. Vikas Singh, Sr. Adv.
Mr. Gaurav Sharma, Adv.
Ms. Amandeep Kaur, Adv.
Mr. Prateek Bhatia, Adv.
Mr. Dhawal Mohan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks leave of this Court to withdraw the writ petition to approach the High Court under Article 226 of the Constitution of India.
The writ petition is permitted to be withdrawn. However, it is made clear that the High Court, while entertaining the writ petition, shall not pass any interim order pertaining to the academic year 2017-2018.
Signature Not Verified Digitally signed by GULSHAN KUMAR ARORA Date: 2017.08.29 17:06:07 IST (Gulshan Kumar Arora) (H.S. Parasher)
Court Master Assistant Registrar
Reason: