Citation Codes Equivalent Citations citation codes Case Number Special Leave Petition (Civil) Diary No(s). 16971/2018, [Arising out of impugned final judgment and order dated 26-04-2018 in SBCP No. 19/2009 passed by the High Court of Judicature For Rajasthan At Jaipur], (For Admission and I.R. and IA No. 68239/2018-Exemption From Filing C/C of The Impugned Judgment and IA No. 68238/2018-Permission to Fileslp/TP) Judges Adarsh Kumar Goel Indu Malhotra, JJ. See more information ... Smart Summary Factual and Procedural Background The Supreme Court issued a brief order disposing of a Special Leave Petition (SLP). The petitioner sought to withdraw the SLP because the substantive matter is already under consideration before the High Court. The Court permitted the withdrawal and noted that the petitioner could present all relevant submissions before the High Court. Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The Court’s reasoning is concise: because the High Court is already seized of the underlying dispute, it saw no reason to entertain the SLP. Allowing the petitioner to withdraw the petition avoids parallel proceedings and ensures that all arguments are concentrated before the High Court. Holding and Implications DISMISSED AS WITHDRAWN. Immediate Effect: The Supreme Court will take no further action on the SLP, and the petitioner must pursue all remedies in the ongoing High Court proceedings. The order sets no new legal precedent and has no broader doctrinal implications. Show full summary ... JUDGMENT Jaipur Metals And Electricals Employees Organization Petitioner(S) v. Jaipur Metals And Electricals Ltd. (S). 1. SLP is dismissed as withdrawn.2. Since the matter is being heard by the High Court, the petitioner can make all the submissions before the High Court.