Supreme Court - Daily Orders
Vijaykumar vs Seethal on 7 January, 2021
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.23 Court No.1 (Video Conferencing) SECTION IV-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).15393/2020
(Arising out of impugned final judgment and order dated 14-12-2020
in WA No.200100/2020 passed by the High Court Of Karnataka At
Kalaburagi)
VIJAYKUMAR Petitioner(s)
VERSUS
SEETHAL & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.132474/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.132470/2020-EXEMPTION FROM
FILING O.T. and IA No.132473/2020-EXEMPTION FROM FILING AFFIDAVIT)
Date : 07-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Shashibushan P. Adgaonkar, Adv.
Ms. Supreeta Sharanagouda, Adv.
For M/s S-legal Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner prays for withdrawal of this petition on the ground that it has become infructuous.
Prayer is allowed.
In view of the above, the special leave petition is dismissed as withdrawn.
(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.01.07 15:06:28 IST Reason: