Supreme Court - Daily Orders
Dr.Subramanian Swamy vs The State Of Uttarakhand on 2 September, 2022
Bench: Aniruddha Bose, Vikram Nath
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ITEM NO.3 COURT NO.15 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 11210/2020
(Arising out of impugned final judgment and order dated 21-07-2020
in WPPIL No. 26/2020 passed by the High Court Of Uttarakhand At
Nainital)
DR.SUBRAMANIAN SWAMY Petitioner(s)
VERSUS
THE STATE OF UTTARAKHAND & ORS. Respondent(s)
(FOR ADMISSION and IA No.94063/2020-PERMISSION TO APPEAR AND ARGUE
IN PERSON.... )
WITH
W.P.(C) No. 1312/2020 (X)
(FOR ADMISSION)
Diary No(s). 22660/2020 (X)
(FOR ADMISSION and I.R. and IA No.109885/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.109892/2020-EXEMPTION FROM
FILING O.T. and IA No.109889/2020-EXEMPTION FROM FILING AFFIDAVIT
and IA No.109881/2020-PERMISSION TO FILE PETITION (SLP/TP/WP/..))
Diary No(s). 22663/2020 (X)
(FOR ADMISSION and I.R. and IA No.122041/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.122042/2020-EXEMPTION FROM
FILING AFFIDAVIT and IA No.122040/2020-PERMISSION TO FILE PETITION
(SLP/TP/WP/..))
Diary No(s). 26210/2020 (X)
(FOR ADMISSION and I.R. and IA No.51542/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.51543/2021-EXEMPTION FROM
FILING AFFIDAVIT and IA No.51541/2021-PERMISSION TO FILE PETITION
(SLP/TP/WP/..)
Date : 02-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
Signature Not Verified
HON'BLE MR. JUSTICE VIKRAM NATH
Digitally signed by
Jatinder Kaur
Date: 2022.09.03
13:08:09 IST
Reason:
For Petitioner(s) Mr. Ishkaran Singh Bhandari, Adv.
Mr. Milan Deep Singh, Adv.
Mr. Udit Raj Saxena, Adv.
Mr. Shantwanu Singh, AOR
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Mr. J. Sai Deepak, Adv.
Mr. Suvidutt M.s., AOR
Ms. Somlagna Biswas, Adv.
Mr. Rishesh Sikarwar, Adv.
Mr. Aman Khullar, Adv.
Petitioner-in-person
For Respondent(s) Ms. Vanshaja Shukla, AOR
Ms. Rachna Gandhi, Adv.
Ms. Sajal Singhai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submit that they have instructions not to proceed with these matters any further. In view of this, the present petitions are dismissed as withdrawn.
Pending application(s), if any, shall also stand disposed of.
(JATINDER KAUR) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR