Supreme Court - Daily Orders
All India Lawyers Union Represented By ... vs Union Of India on 12 January, 2018
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.29 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.1226/2017
ALL INDIA LAWYERS UNION REPRESENTED BY Petitioner(s)
ITS SECRETARY GENERAL SOMDUTTA SHARMA
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(With appln.(s) for clarification/direction)
Date : 12-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s)
Ms. Resmitha R. Chandran, AOR
For Respondent(s)
Mr. Zoheb Hossain, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave of this Court to withdraw the writ petition. It is permitted to be withdrawn.
(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2018.01.13 10:19:08 IST Reason: