Supreme Court - Daily Orders
Avinash Thakur vs Chief Election Commissioner on 28 August, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.8 Court 5 (Video Conferencing) 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). 875/2020
AVINASH THAKUR Petitioner(s)
VERSUS
CHIEF ELECTION COMMISSIONER & ORS. Respondent(s)
(FOR IA No.78669/2020-EXEMPTION FROM FILING AFFIDAVIT )
WITH
W.P.(C) No. 923/2020 (X)
(FOR IA No.81421/2020-EXEMPTION FROM FILING O.T.)
Date : 28-08-2020 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Neeraj Shekhar, AOR
Mr. Ashutosh Thakur, Adv.
Mr. Shantanu Sagar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks leave to withdraw the writ petitions.
Leave to withdraw the writ petitions is granted. The writ petitions are dismissed as withdrawn.
(MEENAKSHI KOHLI) (RENU KAPOOR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2020.08.28
16:17:37 IST
Reason: