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Supreme Court - Daily Orders

Gopal Chandra Mishra vs Union Of India on 23 September, 2022

Bench: K.M. Joseph, Hrishikesh Roy

                                                                1

                                           IN THE SUPREME COURT OF INDIA

                                             CIVIL ORIGINAL JURISDICTION


                                    MISCELLANEOUS APPLICATION NO.857 OF 2021
                                                               IN
                                        WRIT PETITION (CIVIL) NO.467 OF 2018



     GOPAL CHANDRA MISHRA                                                   APPLICANT(S)/PETITIONER(S)


                                                              VERSUS


     UNION OF INDIA & ORS.                                                             RESPONDENT(S)




                         Learned    senior      counsel      for    the    applicant/petitioner      seeks

     permission                    to   withdraw       the    miscellaneous        application   without

     prejudice to his right to pursue all remedies open to him in law.

                         The miscellaneous application stands dismissed as withdrawn

     without                prejudice      to    the    right       of    the   applicant/petitioner   to

     pursue all remedies open to him in law.



                                                                                 …………………………………………J.
                                                                                 [K.M. JOSEPH]




Signature Not Verified                                                          …………………………………………J.
Digitally signed by
DEEPAK SINGH
                                                                                [HRISHIKESH ROY]
Date: 2022.09.29

     New Delhi
20:34:22 IST
Reason:


     23rd September, 2022
                                    2

ITEM NO.6                  COURT NO.5               SECTION X

                S U P R E M E C O U R T O F      I N D I A
                        RECORD OF PROCEEDINGS

Miscellaneous Application No.857/2021 in W.P.(C) No. 467/2018

(Arising out of impugned final judgment and order dated 13-11-2019
in W.P.(C) No. No. 467/2018 passed by the Supreme Court Of India)

GOPAL CHANDRA MISHRA                                     Petitioner(s)

                                   VERSUS

UNION OF INDIA & ORS.                                    Respondent(s)

(FOR ADMISSION and IA No.48136/2021-CLARIFICATION/DIRECTION )

Date : 23-09-2022 This petition was called on for hearing today.

CORAM :   HON'BLE MR. JUSTICE K.M. JOSEPH
          HON'BLE MR. JUSTICE HRISHIKESH ROY


For Petitioner(s)    Mr.   Ashok Kumar Panda, Sr. Adv.
                     Mr.   Shashwat Panda, Adv.
                     Mr.   Manoranjan Paikaray, Adv.
                     Mr.   Aniruddha Purushotham, Adv.
                     Mr.   Tejaswi Kumar Pradhan, AOR

For Respondent(s)    Mr.   K. K. Venugopal, AGI
                     Mr.   Tushar Mehta, SGI
                     Mr.   Balbir Singh, ASG
                     Mr.   R. Balasubramanian, Sr. Adv.
                     Mr.   Ankur Talwar, Adv.
                     Ms.   Shraddha Deshmukh, Adv.
                     Mr.   Prahlad Singh, Adv.
                     Mr.   A. K. Sharma, AOR

            UPON hearing the counsel the Court made the following
                               O R D E R

The miscellaneous application stands dismissed as withdrawn, in terms of the signed order.

(JAGDISH KUMAR)                                 (BEENA JOLLY)
COURT MASTER (SH)                               COURT MASTER (NSH)

(Signed order in M. A. No.857/2021 in W.P.(C) No.467/2018 is placed on the file)