Supreme Court - Daily Orders
Minu Lalitha Madhavu vs The University Of Kerala on 25 September, 2020
Bench: S. Abdul Nazeer, B.R. Gavai
ITEM NO.10 Court 7 (Video Conferencing) SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 10463/2020
(Arising out of impugned final judgment and order dated 24-01-2020
in WA No. 1361/2019 passed by the High Court Of Kerala At
Ernakulam)
MINU LALITHA MADHAVU Petitioner(s)
VERSUS
THE UNIVERSITY OF KERALA & ORS. Respondent(s)
(FOR ADMISSION )
WITH
W.P.(C) No. 1008/2020 (X)
(FOR ADMISSION)
Date : 25-09-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Shekhar Naphade, Sr. Adv.
Mr. K.K. Vinosh, Adv.
Mr. James P. Thomas, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
IN SLP (C ) No.10463/2020 Mr. Shekhar Naphade, learned senior counsel appearing for the Petitioner seeks permission of the Court for withdrawal of the Petition with liberty to approach the High Court by filing Review Petition. Permission granted. In case the Petitioner fails in the Signature Not Verified Review Petition he is permitted to come back to this Court. Digitally signed by MEENAKSHI KOHLI Date: 2020.09.28 11:56:43 IST Reason:
Consequently, the Special Leave Petition is dismissed as withdrawn with the liberty as prayed for.
W.P.(C) No. 1008/2020
Mr. Shekhar Naphade, learned senior counsel appearing for the Petitioner seeks permission of the Court for withdrawal of the Petitions with liberty to approach the High Court by filing Writ Petition.
Consequently, the Writ Petition is dismissed as withdrawn with the liberty as prayed for.
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)