Supreme Court - Daily Orders
Association Of 25 Empanelled Merit List ... vs Union Of India General Manager North ... on 28 March, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.63 COURT NO.4 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). 251/2018
ASSOCIATION OF 25 EMPANELLED
MERIT LIST CANDIDATES THR. VIJAY SINGH BHATI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR IA No.44344/2018-CLARIFICATION/DIRECTION)
Date : 28-03-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Ms. Mridula Ray Bharadwaj, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner says that he would like to withdraw the petition.
The writ petition is dismissed as withdrawn.
(MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2018.03.31
12:56:23 IST
Reason: