Supreme Court - Daily Orders
Moonak Garg vs Registrar General Of The High Court Of ... on 5 January, 2023
Bench: A.S. Bopanna, Hima Kohli
1
ITEM NO.802 COURT NO.12 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). 1023/2022
MOONAK GARG & ORS. Petitioner(s)
VERSUS
REGISTRAR GENERAL OF THE HIGH COURT Respondent(s)
OF PUNJAB AND HARYANA & ANR.
(FOR ADMISSION and IA No.176620/2022-STAY APPLICATION )
Date : 05-01-2023 This petition was mentioned today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Kartik Yadav, Adv.
Miss Aanchal Jain, AOR
For Respondent(s)
UPON being mentioned the Court made the following
O R D E R
Learned counsel for the petitioners has mentioned a matter (Writ Petition (Civil) No. 1023/2022) stating that on 13.12.2022, when the said Writ Petition was permitted to be dismissed as withdrawn, this Court had not only given liberty to the petitioners to withdraw the Petition and file an application for intervention in a pending matter before this Court (SLP(C) No. 18734/2012), but liberty was also granted to approach the High Court for appropriate relief. He states that the latter part of the option given to the Signature Not Verified Digitally signed by Nisha Khulbey Date: 2023.01.05 petitioners, 15:16:59 IST Reason: has not been mentioned in the Order passed on 13.12.2022.
2It is clarified that the petitioners have the option/ liberty to either intervene in (SLP(C) No. 18734/2012) by filing an appropriate application or approach the High Court of Punjab and Haryana for appropriate relief.
This Order shall be read as the part and parcel of the Order passed on 13.12.2022.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR