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Supreme Court - Daily Orders

Siddharth Dalmia vs Union Of India on 21 July, 2023

     WPC 1071/2017
                                           1


     ITEM NO.25                    COURT NO.1                 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 (Civil) No.1071/2017

     SIDDHARTH DALMIA & ANR.                                   Petitioner(s)

                                          VERSUS

     UNION OF INDIA & ORS.                                     Respondent(s)

     (With IA No.80942/2018 – CLARIFICATION/DIRECTION, IA No.84572/2018
     - DELETING THE NAME OF PETITIONER/RESPONDENT and IA No.80240/2018 -
     INTERVENTION/IMPLEADMENT)

     WITH W.P.(C) No.1076/2017 (PIL-W)
     (With   IA   No.128474/2018    -  INTERVENTION APPLICATION, IA
     No.31403/2018 - INTERVENTION APPLICATION, IA No.129296/2018 –
     INTERVENTION/IMPLEADMENT and IA No.128473/2018 - PERMISSION TO
     APPEAR AND ARGUE IN PERSON)

     Date : 21-07-2023 These matters were called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE J.B. PARDIWALA
                         HON'BLE MR. JUSTICE MANOJ MISRA

     For Petitioner(s)
                             Petitioner-in-person

     WPC 1076/2017           Mr. Astik Gupta, Adv.
                             Mr. Pashupathi Nath Razdan, AOR
                             Mr. Mirza Kayesh Begg, Adv.
                             Ms. Maitreyee Jagat Joshi, Adv.
                             Mr. Kuldeep Kumar Shukla, Adv.

     For Respondent(s)       Mr. Tushar Mehta, SG
                             Ms. Aishwarya Bhati, ASG
Signature Not Verified
                             Mr. Mukesh Kumar Maroria, AOR
Digitally signed by          Ms. Shradha Deshmukh, Adv.
CHETAN KUMAR
Date: 2023.07.21
14:35:20 IST
Reason:
WPC 1071/2017
                                             2


                          Mr. Rajat Nair, Adv.
                          Mr. Akshay Amritanshu, Adv.

                          Mrs. Anil Katiyar, AOR

                          Mr. Raj Bahadur Yadav, AOR
                          Mr. Rajat Nair, Adv.
                          Mrs. Shradha Deshmukh, Adv.
                          Mr. Akshay Amritanshu, Adv.
                          Mr. Madhav Singhal, Adv.

                          Mr. Rahul Gupta, AOR

                          Mr. H.S. Parihar, AOR
                          Mr. Kuldeep Singh Parihar, Adv.
                          Ms. Ikshita Parihar, Adv.

                          Mr. Dinkar Kalra, AOR

                          Mr. Mayank Pandey, AOR

            UPON hearing the counsel the Court made the following
                                O R D E R

Writ Petition (Civil) No 1071/2017 1 In view of the letter circulated by the learned counsel on behalf of the respondent for filing additional documents, list the Petition after four weeks. Writ Petition (Civil) No 1076/2017 1 Mr Astik Gupta, counsel for the petitioner seeks the permission of the Court to withdraw the Petition.

2 The Petition is dismissed as withdrawn.

                (CHETAN KUMAR)                              (SAROJ KUMARI GAUR)
                 A.R.-cum-P.S.                              Assistant Registrar