Supreme Court - Daily Orders
Alok Aggarwal vs Union Of India . on 4 April, 2016
Bench: Jagdish Singh Khehar, C. Nagappan
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ITEM NO.37 COURT NO.3 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). 25/2013
ALOK AGGARWAL & ORS. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for appropriate orders/directions and directions and exemption from filing O.T. and permission to file additional documents and placing addl. documents on record and stay and office report) WITH W.P.(C) No. 84/2013 (With appln.(s) for stay and appln.(s) for directions and Office Report) Date : 04/04/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE C. NAGAPPAN For Petitioner(s) Mr. Harish N. Salve, Sr. Adv.
Mr. Ankur Chawla, Adv.
Mr. Tejbeer, Adv.
Ms. Meenakshi, Adv.
Ms. Pallavi Langar,Adv.
For Respondent(s) Mr. C.A. Sundaram, Sr. Adv.
Mr. K.V. Vishwanathan, Sr. Adv. Mr. Rajeev Goyal, Adv.
Mr. Saurabh Ajay Gupta, Adv.
Mr. Rajat Jatiwala, Adv.
Mr. Gurpreet S. Parwanda, Adv. for M/s. Khaitan & Co.
Mr. R.S. Suri, Sr. Adv.
Ms. Kiran Suri, Sr. Adv.
Mr. Bimal Roy Jad, Adv.
Mr. R.K. Rathore, Adv.
Mr. N.K. Karhail, Adv.
Ms. Sunita Sharma, Adv.
for Mr. D.S. Mahra, AOR Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by PARVEEN KUMAR Date: 2016.04.05 16:20:57 IST Reason: O R D E R Writ Petition(Criminal) No. 25 of 2013 Learned senior counsel for the petitioners states, that 2 he has instructions to withdraw this petition, if this Court grants liberty to the petitioners to seek redressal of their grievances before a Court of competent jurisdiction.
The prayer made by the learned senior counsel for the petitioners is not opposed by the learned counsel for the respondents.
In view of the above, the instant petition is dismissed as withdrawn with liberty to the petitioners to raise the surviving challenges before a Court of competent jurisdiction. All legal contentions shall remain open. Writ Petition(C) No. 84/2013
Ms. Kiran Suri, learned senior counsel appearing for the Union of India seeks time, so as to enable her to file reply to the amended writ petition.
Prayer is allowed.
Reply be filed within four weeks. Rejoinder thereto, if any, be filed within four weeks thereafter.
List after the ensuing summer vacation.
(Renuka Sadana) (Parveen Kumar) Court Master AR-cum-PS