Supreme Court - Daily Orders
S.M. Logistics And Warehousing Co. Pvt. ... vs Union Of India on 10 March, 2021
Bench: Uday Umesh Lalit, K.M. Joseph
1
ITEM NO.15 Court 4 (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). 295/2021
S.M. LOGISTICS AND WAREHOUSING CO. PVT. LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.33574/2021-EX-PARTE STAY and IA
No.33577/2021-EXEMPTION FROM FILING O.T. )
Date : 10-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Siddharth Batra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Considering the nature of reliefs prayed for in the writ petition so also the fact that most of the respondents are based in Punjab, the proper course for the petitioner is to file an appropriate petition under Article 226 of the Constitution instead of the present petition under Article 32 of the Constitution. We, therefore, permit the petitioner to withdraw the instant petition with further liberty to file an appropriate petition in the High Signature Not Verified Court of Punjab and Haryana.
Digitally signed byIndu Marwah Date: 2021.03.10 18:17:59 IST Reason:
Mr. Siddharth Batra, learned advocate for the petitioner submits that the petition under Article 226 of the Constitution 2 shall be filed in the High Court of Punjab and Haryana within three days from today.
We request the High Court to consider the matter at the earliest.
This Writ Petition is dismissed as withdrawn.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER