Translate
Text Highlighter

Bookmark

PDF

Share

Report a problem
AMICUS AI
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
Are you a practicing lawyer?
Enhance your digital presence and reach by creating a Casemine profile.
Upload pleading to use the new AI search
Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Case Number
Attorney(S)
Judges
To access the original judgment, please Sign In or Subscribe.

    Vinu Mac, Rep. By Its Proprietor v. Karnataka State Pollution Control Board, Rep. By Its Member Secretary And Another

    W.P.No.7009/2020 is filed by the same petitioner based on the same cause of action in which, notice has been issued. Therefore, the learned counsel appearing for the petitioner seeks permission to withdraw the writ petition.

    2. Accordingly, the writ petition is disposed of as withdrawn. Sd/- CHIEF JUSTICE Sd/- JUDGE

    Use AI to get other relevant cases.

    Comments

    Vinu Mac, Rep. By It... v. Karnataka State Poll...
    (May 29, 2020)