Supreme Court - Daily Orders
T Lakshmana Rao vs Dredging Corporation Of India Ltd on 17 March, 2025
ITEM NO.1 REGISTRAR COURT SECTION XII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MS. SUJATA SINGH
CURATIVE PETITION(CIVIL) Diary No(s). 23954/2020
IN
REVIEW PETITION (CIVIL) DIARY NO.19361/2019
T LAKSHMANA RAO Petitioner(s)
VERSUS
DREDGING CORPORATION OF INDIA LTD & ORS. Respondent(s)
For Withdrawal
Date : 17-03-2025 This petition was called on for hearing today.
For Petitioner(s) :
Mr. Anubhav, Adv.
Mr. Gajendra Kumar, Adv.
Mr. Shivkumar raghunath Golwalkar, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
As per office report, Ld. Counsel for the petitioner has filed curative petition but the same is defective. Thereafter, Ld. counsel has on 21.2.2025 filed a letter to withdraw the instant curative petition. However, it has been submitted by Ld. Counsel for the petitioner that petitioner is no longer interested in withdrawing the petition. Let the submission be taken on record. Signature Not Verified Digitally signed by HEMA JOSHI Date: 2025.03.17
Registry to process the matter, as per rules.
17:50:21 IST Reason: SUJATA SINGH rd Registrar