Supreme Court - Daily Orders
Subramanian Swamy vs The State Of Andhra Pradesh on 17 September, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
ITEM NO.12 COURT NO.6 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). 972/2018
SUBRAMANIAN SWAMY & ANR. Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH & ORS. Respondent(s)
(FOR ADMISSION and IA No.115974/2018-GRANT OF INTERIM RELIEF and IA
No.115975/2018-PERMISSION TO APPEAR AND ARGUE IN PERSON)
Date : 17-09-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for permission to appear and argue in person is allowed.
Petitioner appearing in person seeks permission to withdraw the writ petition.
Permission granted.
The Writ Petition is dismissed as withdrawn with liberty to approach the High Court.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.09.18 16:52:44 IST Reason:(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER