Supreme Court - Daily Orders
Kerala State Road Transport ... vs Union Of India on 14 March, 2022
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.18 Court 7 (Video Conferencing) 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). 145/2022
KERALA STATE ROAD TRANSPORT CORPORATION Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.33917/2022-EXEMPTION FROM FILING AFFIDAVIT
and IA No.33916/2022-APPROPRIATE ORDERS/DIRECTIONS and IA
No.33914/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 14-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Deepak Prakash, AOR
Mr. Vishal Somany, Adv.
Mr. Pawan Kumar Dabas, Adv.
Mr. Nachiketa Vajpayee, Adv.
Ms. Divyangna Malik, Adv.
Ms. Vishnu Priya, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the Petitioner seeks permission of the Court to withdraw the Writ Petition with liberty to approach the High Court.
Consequently, the Writ Petition is dismissed as withdrawn with liberty as prayed for.
Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.03.15 16:49:47 IST Reason: (NEELAM GULATI) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)