Supreme Court - Daily Orders
Ashwin vs Oil And Natural Gas Corporation Ltd. on 24 July, 2023
Bench: Hima Kohli, Rajesh Bindal
ITEM NO.27 COURT NO.14 SECTION X
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). 627/2023
ASHWIN Petitioner(s)
VERSUS
OIL AND NATURAL GAS CORPORATION LTD. & ANR. Respondent(s)
(IA No.115614/2023-PERMISSION TO APPEAR AND ARGUE IN PERSON )
Date : 24-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the Petitioner-in-person the Court made the following
O R D E R
1. Permission to appear and argue in-person is granted.
2. The petitioner who appears in-person seeks leave to withdraw the present petition with liberty to approach the High Court by filing a writ petition raising the grievance sought to be raised in the present writ petition filed under Article 32 of the Constitution of India.
3. Leave as prayed for, is granted.
4. The writ petition is accordingly, dismissed as withdrawn with liberty granted, as prayed Signature Not Verified for. Digitally signed by GEETA AHUJA Date: 2023.07.25 15:06:43 IST Reason: (Geeta Ahuja) (Nand Kishor) Assistant Registrar-cum-PS Court Master (NSH)