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Dr Subramanian Swamy vs Board Of Control For Cricket In India on 11 November, 2022

Bench: Sanjay Kishan Kaul, Abhay S. Oka

                                                        1

                                          IN THE SUPREME COURT OF INDIA

                                          CIVIL ORIGINAL JURISDICTION


                                          WRIT PETITION [C] NO. 645/2017


                         DR SUBRAMANIAN SWAMY                     Petitioner(s)



                             VERSUS



                         BOARD OF CONTROL FOR CRICKET IN INDIA      Respondent(s)




                                                   O R D E R

Learned counsel for the petitioner states that he has instructions to withdraw the petition as the petition has worked itself out.

Accordingly, the Writ Petition is dismissed as withdrawn.

……………………………………...J. [SANJAY KISHAN KAUL] ……………………………………...J. [ABHAY S. OKA] NEW DELHI;

NOVEMBER 11, 2022.

Digitally signed by ASHA SUNDRIYAL Date: 2022.11.15 16:57:44 IST Reason:  2 ITEM NO.31 COURT NO.2 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). 645/2017 DR SUBRAMANIAN SWAMY Petitioner(s) VERSUS BOARD OF CONTROL FOR CRICKET IN INDIA Respondent(s) Date : 11-11-2022 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. Satya Sabharwal, Adv.

For Petitioner-in-person For Respondent(s) Ms. Bina Madhavan, Adv.

Mr. S. Udaya Kumar Sagar, Adv. Ms. Rao Vishwaja, Adv.

M/S. Cyril Amarchand Mangaldas, AOR UPON hearing the counsel the Court made the following O R D E R The Writ Petition is dismissed as withdrawn in terms of the signed order.

Pending application, if any, stands disposed of.

(ASHA SUNDRIYAL) (POONAM VAID) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) [Signed order is placed on the file]