Supreme Court - Daily Orders
Prakash Bajaj vs The Election Commission Of India on 2 November, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.28 Court 1 (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). 1248/2020
PRAKASH BAJAJ Petitioner(s)
VERSUS
THE ELECTION COMMISSION OF INDIA & ORS. Respondent(s)
( IA No. 111723/2020 - EXEMPTION FROM FILING O.T.
IA No. 111719/2020 - STAY APPLICATION)
Date : 02-11-2020 These matters were 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. Pradeep Rai,Sr.Adv.
Mr. Anand Mishra, AOR
Mr. Amrendra Kumar Singh,Adv.
Mr. Rajesh Kumar,Adv.
Mr. Kunal Rao,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Pradeep Rai, learned senior counsel appearing on behalf of the petitioner seeks leave of this Court to withdraw the writ petition with liberty to avail an alternative remedy.
The writ petition is dismissed as withdrawn with liberty as prayed for.
(MADHU BALA) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by Madhu Bala Date: 2020.11.02 17:26:52 IST Reason: