Supreme Court - Daily Orders
Ankit Sethi vs True Software Scandinavia Ab on 29 August, 2022
Bench: Chief Justice, S. Ravindra Bhat
ITEM NO.22 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(s)(Civil) No(s).1/2022
ANKIT SETHI & ANR. Petitioner(s)
VERSUS
TRUE SOFTWARE SCANDINAVIA AB, DEVELOPER
OF TRUECALLER APP & ANR. Respondent(s)
(FOR ADMISSION and IA No.82/2022-PERMISSION TO APPEAR AND ARGUE IN
PERSON )
Date : 29-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the petitioner the Court made the following
O R D E R
Permission to appear and argue in person is granted. The petitioner who is appearing in person prays for and is granted liberty to withdraw this petition. The writ petition is dismissed as withdrawn accordingly.
(SANJAY KUMAR-II) (VIRENDER SINGH)
ASTT. REGISTRAR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by Dr.
Mukesh Nasa
Date: 2022.08.29
17:38:29 IST
Reason: