Supreme Court - Daily Orders
Railways Accounts Employees ... vs The Secretary, Ministry Of Railways on 29 April, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, R. Banumathi
ITEM NO.50 COURT NO.6 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(Civil) No. 544/2015
RAILWAYS ACCOUNTS EMPLOYEES
ASSOCIATION (RAEA) & ANR. Petitioner(s)
VERSUS
THE SECRETARY, MINISTRY OF RAILWAYS & ANR. Respondent(s)
(With office report)
Date : 29/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Sanjay Parikh,Adv.
Ms. Ninni Susan, Adv.
Ms. Mamta Saxena, Adv.
Ms. Anitha Shenoy, A.O.R.
For Respondent(s) Mr. A.K. Panda, Sr. Adv.
Ms. Alka Agrawal, Adv.
Mr. Shreekant N. Terdal, A.O.R.
UPON hearing counsel the Court made the following
O R D E R
Without expressing any opinion on the prayer made before us, we permit the petitioner to withdraw the writ petition with liberty to work out the remedy in accordance with law.
The writ petition is dismissed as withdrawn. Signature Not Verified Digitally signed by [KALYANI GUPTA] [SHARDA KAPOOR] KALYANI GUPTA Date: 2016.04.30 13:30:23 IST COURT MASTER COURT MASTER Reason: