Dravida Munnetra Kazhagam Petitioner(s) v. Union Of India And Others (s)., Supreme Court Of India, Judgment, Law, casemine.com

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Case Number

Writ Petition(s) (Civil) No(s). 507/2020, IA No. 51800/2020, IA No. 50950/2020, IA No. 51799/2020, IA No. 50941/2020, Diary No(s). 11908/2020 (PIL-W), IA No. 52250/2020, W.P.(C) No. 528/2020 (PIL-W), Diary No(s). 12010/2020 (PIL-W), IA No. 52262/2020, W.P.(C) No. 530/2020 (PIL-W), W.P.(C) No. 547/2020, I.A. No. 53374/2020, IA No. 53375/2020, W.P.(C) No. 516/2020, I.A. No. 51463/2020, W.P.(C) No. 552/2020, IA No. 53734/2020 and I.A. No. 53735/2020

Disposition

dismissed

Judges

Justice S. Ravindra Bhat
Justice Krishna Murari
Justice L. Nageswara Rao

Acts

Article 226 of the Constitution

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Cites

Dravida Munnetra Kazhagam Petitioner(s) v. Union Of India And Others (s).

Supreme Court Of India
Jun 11, 2020

Citation Codes

Equivalent Citations

citation codes

Case Number

Disposition

dismissed

Judges

Justice S. Ravindra Bhat
Justice Krishna Murari
Justice L. Nageswara Rao

Acts

Article 226 of the Constitution

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Dravida Munnetra Kazhagam Petitioner(s) v. Union Of India And Others (s).

1. The learned senior counsel for the petitioners seek permission to withdraw these Writ Petitions with liberty to approach the High Court by filing Writ Petitions under Article 226 of the Constitution.

2. Permission granted.

3. The Writ Petitions are, accordingly, dismissed as withdrawn with the aforesaid liberty.

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Dravida Munnetra Kazhagam Petitioner(s) v. Union Of India And Others (s).

Dravida Munnetra Kazhagam Petitioner(s) v. Union Of India And Others (s).

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