Supreme Court - Daily Orders
Girish Chodankar vs The Speaker, Goa State Legislative ... on 13 December, 2024
Author: Sanjay Kumar
Bench: Sanjay Kumar
ITEM NO.24 COURT NO.1 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 29303/2024
[Arising out of impugned final judgment and order dated 01-11-2024
in DP No. 3/2022 passed by the Hon’ble Speaker, Goa Legislative
Assembly]
GIRISH CHODANKAR Petitioner(s)
VERSUS
THE SPEAKER, GOA STATE LEGISLATIVE ASSEMBLY & ORS. Respondent(s)
Date : 13-12-2024 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s)
Dr. A.M. Singhvi, Sr. Adv.
Mr. Abishek Jebaraj, AOR
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
We had earlier expressed a doubt as to whether the present special leave petition would be maintainable.
Learned Senior Advocate appearing for the petitioner seeks permission to withdraw the present special leave petition and states that the petitioner, Girish Chodankar, would approach the jurisdictional High Court by way of a writ petition under Article 226 of the Constitution of India.
It will be open to the petitioner, Girish Chodankar, to request for an expeditious decision in the said writ petition.
In view of the statement made, the special leave petition is dismissed as withdrawn with liberty as prayed for.
Signature Not Verified Digitally signed by Deepak Guglani (DEEPAK GUGLANI) Date: 2024.12.13 17:05:06 IST (R.S. NARAYANAN) AR-cum-PS ASSISTANT REGISTRAR Reason: