Supreme Court - Daily Orders
India Awake For Transparency vs Union Of India on 14 May, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
ITEM NO.1715 COURT NO.14 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
Petitions for Special Leave to Appeal (C) Nos. 16659-16662/2021
INDIA AWAKE FOR TRANSPARENCY PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. ETC. RESPONDENT(S)
(IA No. 135090/2021 - EXEMPTION FROM FILING AFFIDAVIT; IA No.
135091/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT;
IA No. 135088/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON and
IA No. 36889/2023 - WITHDRAWAL OF CASE / APPLICATION)
Date : 14-05-2025 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
[IN CHAMBERS]
For Petitioner(s) Petitioner-in-person (N.P.)
For Respondent(s) Ms. Neha Agarwal, Adv.
Mr. E. C. Agrawala, AOR
UPON hearing the counsel the Court made the following
O R D E R
IA (D) No. 36889/2023
1. The petitioner who had been appearing in- person has filed the present application supported by an affidavit praying that the special leave petitions be dismissed as withdrawn.
2. In view of the averments made in the application, the present application is allowed and the special leave petitions stand dismissed as Signature Not Verified Digitally signed by SNEHA DAS Date: 2025.05.14 withdrawn.
17:31:55 ISTReason:
(SNEHA DAS) (NIDHI MATHUR)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)