Supreme Court - Daily Orders
J&K Unaided Private Schools ... vs State Of Jammu And Kashmir . on 5 September, 2016
Bench: Madan B. Lokur, R.K. Agrawal
ITEM NO.14 COURT NO.7 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). 681/2016
J&K UNAIDED PRIVATE SCHOOLS COORDINATION COMMITTEE Petitioner(s)
VERSUS
STATE OF JAMMU AND KASHMIR AND ORS. Respondent(s)
(With appln. (s) for interim directions)
Date : 05/09/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. M.V. George, Adv.
Ms. Rifat, Adv.
Mr. Towseef Ahmad Dar, Adv.
Mr. Mohd. Irshad Hanif,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw the writ petition with liberty to approach the High Court for challenging the impugned order.
Leave and liberty granted.
The writ petition is dismissed as withdrawn with aforesaid liberty.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2016.09.05
17:32:49 IST
Reason: