Supreme Court - Daily Orders
Karukampally Vijayan Biju vs Union Of India . on 27 September, 2016
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.2 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.730/2016
KARUKAMPALLY VIJAYAN BIJU Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(with appln. (s) for directions and office report)
Date : 27/09/2016 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)
Mr. Mathai M. Paikaday, Sr. Adv.
Mr. Renjith Shanker, Adv.
Mr. Shishr Pinaki, Adv.
Mr. Sunil Roy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter for some time, learned counsel for the petitioner seeks leave to withdraw this writ petition reserving liberty for the petitioner to seek such other relief as may be permissible in law in appropriate proceedings before the appropriate forum.
The writ petition is dismissed as withdrawn with the liberty prayed for.
We make it clear that we express no opinion on the merit of the contentions urged before us.
(Ashok Raj Singh) (Veena Khera) Signature Not Verified Court Master Court Master Digitally signed by ASHOK RAJ SINGH Date: 2016.09.28 09:51:43 IST Reason: