Supreme Court - Daily Orders
Parshvanath Charitable Trust vs All India Council For Technical ... on 13 October, 2017
Bench: S.A. Bobde, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO.102047 OF 2017
IN
M.A. NO.1100 OF 2017
IN
CIVIL APPEAL NO.9048 OF 2012
PARSHVANATH CHARITABLE TRUST & ORS. …...APPELLANT(S)
VERSUS
ALL INDIA COUNCIL FOR TECHNICAL EDUCATION ....RESPONDENTS(S)
AND ORS.
O R D E R
After some arguments, learned counsel appearing for the applicant seeks permission to withdraw this application with liberty to take appropriate steps in accordance with law.
Permission, as sought for, is granted. Accordingly, the instant application for restoration is dismissed as withdrawn with the aforesaid liberty.
......................J [S. A. BOBDE] ......................J [L. NAGESWARA RAO] New Delhi;
October 13, 2017.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.10.13 17:01:12 IST Reason: ITEM NO.26 COURT NO.5 SECTION IX S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A. NO.102047 OF 2017 IN M.A. NO.1100 OF 2017 IN CIVIL APPEAL NO.9048 OF 2012 PARSHVANATH CHARITABLE TRUST & ORS. Petitioner(s) VERSUS ALL INDIA COUNCIL FOR TECHNICAL EDUCATION Respondent(s) AND ORS. (FOR ADMISSION)
Date : 13-10-2017 The matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE HON'BLE MR. JUSTICE L. NAGESWARA RAO For Petitioner(s) Dr. N. Pradeep Sharma, Adv.
Mr. S.K. Rout, Adv.
Mr. Pawan Kumar, Adv.
Mr. Arunima Dwivedi, AOR For Respondent(s) Mr. Anil Soni, Adv.
Mr. Harish Pandey, Adv.
Mr. Manish Kr., Adv.
UPON hearing the counsel the Court made the following O R D E R The instant application for restoration is dismissed as withdrawn in terms of the signed order.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER (Signed Order is placed on the file)