Supreme Court - Daily Orders
M/S Avinash Chalana And Co. vs Govt. Of Nct Of Delhi on 27 May, 2019
Bench: M.R. Shah, A.S. Bopanna
ITEM NO.1 COURT NO.3 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). 708/2019
M/S AVINASH CHALANA AND CO. & ANR. Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ORS. Respondent(s)
(FOR ADMISSION and IA No.84289/2019-EXEMPTION FROM FILING O.T. and
IA No.84288/2019-APPROPRIATE ORDERS/DIRECTIONS)
Date : 27-05-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE A.S. BOPANNA
(VACATION BENCH)
For Petitioner(s)
Mr. Gourab Banerji, Sr. Adv.
Mr. Harsha Peechara, Adv.
Mr. Mohit Pandey, Adv.
Mr. Abhinav Agrawal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Gourab Banerji, learned senior counsel appearing on behalf of the petitioners seeks permission to withdraw the present Writ Petition with a view to approach the High Court. Permission is granted.
The Writ Petition is, accordingly, dismissed as withdrawn. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.05.27 (MANISH SETHI) 16:33:00 IST Reason: (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER