Supreme Court - Daily Orders
India Awake For Transparency vs Union Of India on 13 January, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
IN THE SUPREME COURT OF INDIA
ORIGINAL JURISDICTION
Writ Petition (Civil) No(s). 1079/2021
INDIA AWAKE FOR TRANSPARENCY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
W.P.(C) No. 1161/2021
O R D E R
IA No. 66823/2022 in W.P.(C) No. 1079/2021 AND IA No. 66831/2022 in W.P.(C) No. 1161/2021 The petitioner, who appears in person, submits that the Writ Petition Nos. 1079 and 1161 of 2021 may be withdrawn.
The aforesaid interlocutory applications filed for withdrawal of the Writ Petitions are allowed.
Writ Petitions are dismissed as withdrawn. Pending application(s), if any, stand disposed of.
………………………………………………J. Signature Not Verified (M.M. SUNDRESH) Digitally signed by Harshita Uppal Date: 2023.01.16 10:32:06 IST Reason: NEW DELHI;
13TH JANUARY, 2023
ITEM NO.1706 COURT NO.7 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). 1079/2021
INDIA AWAKE FOR TRANSPARENCY Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
IA No. 124238/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 66823/2022 - WITHDRAWAL OF CASE / APPLICATION) WITH W.P.(C) No. 1161/2021 (PIL-W) IA No. 137650/2021 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 66831/2022 - WITHDRAWAL OF CASE / APPLICATION) Date : 13-01-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH [IN CHAMBER] For Petitioner(s) Petitioner-in-person (N/P) For Respondent(s) Ms. Nega Agarwal, Adv.
Mr. E. C. Agrawala, AOR UPON hearing the counsel the Court made the following O R D E R The Writ Petitions are dismissed as withdrawn in terms of the signed order.
Pending application(s), if any, stand disposed of.
(HARSHITA UPPAL) (MALEKAR NAGARAJ) SENIOR PERSONAL ASSISTANT BRANCH OFFICER (Signed order is placed on the file)