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

Supreme Court Of India
Jun 11, 2020
Judgment
Subsequent
References
CaseIQ
Case Information
CITATION CODES
citation codes
CASE NO.

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

JUDGES

Justice S. Ravindra Bhat

Justice Krishna Murari

Justice L. Nageswara Rao

ACTS

Article 226 of the Constitution

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 The Writ Petitions are, accordingly, dismissed as withdrawn with the aforesaid liberty.

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