Supreme Court - Daily Orders
Kishore Kumar Sidhapur Nagaraj vs Preeti on 19 July, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
1
ITEM NO.13 Court 4 (Video Conferencing) 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). 1362/2020
KISHORE KUMAR SIDHAPUR NAGARAJ Petitioner(s)
VERSUS
PREETI & ANR. Respondent(s)
(FOR ADMISSION and IA No.123951/2020-PERMISSION TO APPEAR AND ARGUE
IN PERSON
Date : 19-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. Kishore Kumar Sidhapur Nagaraj
Petitioner-in-person
For Respondent(s)
UPON hearing the petitioner the Court made the following
O R D E R
Application seeking permission to appear and argue in person is allowed.
Heard the petitioner who appears-in-person. In deference to the observation made by the Court, the petitioner-in-person seeks liberty to withdraw this Writ Petition so as to pursue statutory remedy against Signature Not Verified Digitally signed by the order passed by the Metropolitan Magistrate Traffic DEEPAK SINGH Date: 2021.07.19 18:27:32 IST Reason: Court VI (MMTC-6), Bengaluru in CR.MISC 90/2015 before 2 the appropriate Forum. We order accordingly. The Writ Petition is disposed of, leaving all contentions available to the parties open. Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)