Supreme Court - Daily Orders
Muzaffarnagar Medical College vs Union Of India on 17 October, 2014
Bench: T.S. Thakur, Adarsh Kumar Goel, R. Banumathi
ITEM NO.13 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). 875/2014
MUZAFFARNAGAR MEDICAL COLLEGE AND ANR Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(With office report)
Date : 17/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Amarendra Saran,Sr.Adv.
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
After arguing the matter at some length, Mr. Amarendra Saran, learned senior counsel appearing for the petitioners, seeks leave to withdraw this writ petition reserving liberty for the petitioners to file an appropriate petition under Article 226 of the Constitution of India for appropriate redress before the High Court.
The writ petition is accordingly dismissed as withdrawn with Signature Not Verified the liberty prayed for.
Digitally signed byMahabir Singh Date: 2014.10.18 13:12:48 IST Reason:
(MAHABIR SINGH) (VEENA KHERA)
COURT MASTER COURT MASTER