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Chouksey College Of Pharmacy vs Pharmacy Council Of India on 22 October, 2021

Bench: L. Nageswara Rao, B.R. Gavai

     ITEM NO.12                      Court 5 (Video Conferencing)               SECTION IV-C

                                     S U P R E M E C O U R T O F       I N D I A
                                             RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                      No(s).16433/2021

     (Arising out of interim impugned order dated      28-09-2021 in WPC
     No.3766/2021 passed by the High Court Of Chhatisgarh At Bilaspur)

     CHOUKSEY COLLEGE OF PHARMACY & ANR.                                    Petitioner(s)

                                                      VERSUS

     PHARMACY COUNCIL OF INDIA & ORS.                                       Respondent(s)

     (With applns for exemption from filing c/c of the impugned
     judgment)

     Date : 22-10-2021 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO
                             HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)                   Mr. Siddharth R. Gupta, Adv
                                         Mr. Mrigank Prabhakar, AoR
                                         Mr. Pranjal Agarwal, Adv

     For Respondent(s)                   Mr. Zoheb Hossain, Adv.
                                         Ms. Tulika Gupta, Adv.


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The learned counsel for the petitioner seeks permission to withdraw this Special Leave Petition.

Permission is granted.

The Special Leave Petition is, accordingly, dismissed as withdrawn.

Digitally signed by Anita Malhotra Date: 2021.10.22 17:06:46 IST Reason: (B.Parvathi) (Anand Prakash) Court Master Court Master