Supreme Court - Daily Orders
Kartar Singh Bhadana vs Union Of India on 29 July, 2019
Author: M.R. Shah
Bench: M.R. Shah
ITEM NO.6 COURT NO.4 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) Diary No(s). 1040/2018
KARTAR SINGH BHADANA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
((1)Other ORDER MENTIONED AT PAGE NO. 2 OF WRIT PETITION IS NOT
CORRECT (2)Other TYPE OF WRIT PETITION TO BE MENTIONED IN PRAYER
(3)Non-filing of affidavit properly executed PAGE NOS. OF WRIT
PETITION, PARA OF WRIT PETITION AND PAGE NOS. OF LIST OF DATES NOT
MENTIONED IN AFFIDAVIT (4)Other RELEIF IS NOT MENTIONED IN PARA 1
OF WRIT PETITION (5)Writ not filed in terms of ORDER XXXVIII SCR,
2013 if it is filed as PIL. ADVOCATE TO CLARIFY WHETHER THE MATTER
IS FILED UNDER PIL OR NOT (6)Non furnishing of complete particulars
of any identical matter pending/disposed of by Supreme Court.
(7)Other ONLY ONE PAPER BOOKS IS CHECKED. TWO PAPER BOOKS SHOULD BE
CHECKED AT THE TIME OF REFILING AS ONLY ONE PAPER BOOKS IS RECEIVED
TO ME (8)Non inclusion of complete listing proforma filled in,
signed in the paper-books. LISTING PROFORMA IS NOT SIGNED BY THE
ADVOCATE IN PAPER BOOKS (9)Other PAGES ARE NOT OF EQUAL SIZE IN
PAPER BOOKS. )
Date : 29-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.R. SHAH
[IN CHAMBER]
For Petitioner(s) Mr. Manoranjan Paikaray, Adv.
Mr. Tejaswi Kumar Pradhan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner seeks permission to withdraw the writ petition.
Permission is granted.
Accordingly, the writ petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2019.08.02 16:50:40 IST Reason: (RAJNI MUKHI) (ANJU DUA)
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