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Supreme Court - Daily Orders

Rakesh Kumar Kadayala vs High Court Of Delhi on 9 December, 2014

Author: Chief Justice

Bench: Chief Justice, Madan B. Lokur, A.K. Sikri

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                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL ORIGINAL JURISDICTION


                                   WRIT PETITION (CIVIL) NO.353 OF 2011


                         RAKESH KUMAR KADAYALA                   ..PETITIONER(S)

                                                  VERSUS

                         HIGH COURT OF DELHI                     ..RESPONDENT(S)

                                                 O R D E R

1. Shri M.N. Krishnamani, learned senior counsel appearing for the petitioner, on instructions, seeks permission to withdraw this writ petition with liberty to approach the High Court.

2. Permission sought for is granted. The writ petition is disposed of as withdrawn with liberty to the petitioner to approach the High Court, if he so desires, within a month's time from today. Signature Not Verified Digitally signed by

3. If such a petition is filed within the time NEETU KHAJURIA Date: 2014.12.20 11:33:04 IST Reason: granted, the High Court shall consider the same on 2 merits without reference to the period of limitation.

4. We request the High Court to dispose of the writ petition that may be filed as early as possible.

5. All contentions of the parties are kept open to be agitated before the High Court.

................CJI.

(H.L. DATTU) ..................J. (MADAN B. LOKUR) ..................J. (A.K. SIKRI) NEW DELHI;

DECEMBER 09, 2014.

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ITEM NO.7                     COURT NO.1                 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)(Civil)        No(s).   353 of 2011

RAKESH KUMAR KADAYALA                                    Petitioner(s)

                                        VERSUS

HIGH COURT OF DELHI                                      Respondent(s)

(For Final Disposal)

Date: 09/12/2014 This petition was called on for hearing today. CORAM :

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE A.K. SIKRI For Petitioner(s) Mr. M.N. Krishnamani, Sr. Adv.
Ms. Hetu Arora Sethi,Adv.
For Respondent(s) Mr. Annam D. N. Rao,Adv.
Ms. Neelam Jain, Adv.
Mr. Annam Venkatesh, Adv. Mr. Sudipto Sircar, Adv. Ms. Vishali R., Adv.
Mr. Yashwardhan Tiwari, Adv.
UPON hearing the counsel the Court made the following O R D E R The writ petition is disposed of in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)