Supreme Court - Daily Orders
Jairam Ramesh vs Union Of India on 12 February, 2026
ITEM NO.35 COURT NO.1 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(s)(Civil) No(s). 190/2026
JAIRAM RAMESH Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(IA No. 47259/2026 - GRANT OF INTERIM RELIEF)
Date : 12-02-2026 This matter was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JOYMALYA BAGCHI
For Petitioner(s) : Mr. Muhammad Ali Khan, Adv.
Mr. Omar Hoda, Adv.
Ms. Eesha Bakshi, Adv.
Mr. Uday Bhatia, Adv.
Mr. Kamran Khan, Adv.
Mr. Aviral Jain, Adv.
Ms. Ayesha Khan, Adv.
Mr. Abishek Jebaraj, AOR
Ms. A. Reyna Shruti, Adv.
Ms. Sanjana Grace Thomas, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the petitioner seeks and is permitted to withdraw this Writ Petition with liberty to avail remedy in accordance with law.
2. The Writ Petition is, accordingly, dismissed with the aforesaid liberty.
3. Pending application(s), if any, shall stand closed. Signature Not Verified Digitally signed by NITIN TALREJA Date: 2026.02.12 16:53:02 IST Reason:
(NITIN TALREJA) (PREETHI T.C.)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR