Supreme Court - Daily Orders
M.P. Dikshit vs Union Of India on 24 July, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.32 COURT NO.5 SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA NO. 192/2017 IN SLP (C) No(s). 21775/2013
M.P. DIKSHIT Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(APPLICATION FOR DIRECTION)
Date : 24-07-2017 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Mangaljit Mukherjee, Adv.
Mrs. Debarpita Basu Mukherjee, Adv.
Mr. D.K. Mishra, Adv.
Ms. Sarla Chandra, AOR
For Respondent(s) Mrs. V. Mohana, Sr. Adv.
Mr. Anmol Chandan, Adv.
Mr. V. Balaji, Adv.
Mr. G.S. Makker, Adv.
Mr. Anip Sachthey, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the applicants says that he would like to withdraw the application and take appropriate remedy in accordance with law.
The application is dismissed as withdrawn.
Signature Not Verified(MEENAKSHI KOHLI) Digitally signed by MEENAKSHI KOHLI (SHARDA KAPOOR) COURT MASTER Date: 2017.07.26 14:43:02 IST Reason:
ASSISTANT REGISTRAR