Supreme Court - Daily Orders
Dr.Subramanian Swamy vs Sonia Gandhi on 27 January, 2015
Bench: V. Gopala Gowda, R. Banumathi
ITEM NO.55 COURT NO.12 SECTION X
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)(Criminal) No(s). 214/2014
DR.SUBRAMANIAN SWAMY Petitioner(s)
VERSUS
SONIA GANDHI & ANR. Respondent(s)
(With appln. (s) for ex-parte stay and permission to appear and
argue in person and office report)
Date : 27/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After hearing the petitioner-in-person for some time, he seeks leave to withdraw this petition with liberty to approach the High Court or the same Hon'ble Judge seeking the redressal of his grievance. He is permitted to do so.
The writ petition is dismissed as withdrawn with the liberty as prayed for.
(S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sushil Kumar Rakheja
Date: 2015.01.28
17:32:46 IST
Reason: