JUDGEMENTS/ORDERS/LINKS ON THE WEBSITE/PORTAL/DIGITAL RECORDS/SEARCH RESULTS WHEREVER IT IS APPEARING IN CONNECTION WITH THE CASE DETAILS IN CRL.P 65/2017, CRL. P. 824/2017, CRL P 4070/2017, CRL P. 8244/2018 , CRL P 7803/2018, CRL. P 6715/2017, (ANNEXURE-H SERIES) ALL ARE DISPOSED BY THIS HONBLE COURT, IN TRANSFER PETITION(C) 311/2017 BEFORE
HONBLE SUPREME COURT OF INDIA AND IN THIS WP AS WELL AND
ETC.
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SURAJ GOVINDARAJ
ORAL ORDER
1. The petitioner is before this Court seeking for the following reliefs:
(a). Issue a writ of mandamus or any other order directing the respondent to remove /mask the names, the address' and personal details of the petitioner herein and his family members, mentioned in the cause title and stream of the on the website/portal/digital judgments/orders/links records/search results wherever it is appearing in connection with the case details in Crl.P
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65/2017, Crl.P 824/2017, Crl.P 14070/2017, Crl.P 8244/2018, Crl.P 7803/2018, Crl.P 6715/2017, (Annexure-H Series) all are disposed by "by this Hon'ble Court, In Transfer Petition (C) 311/2017 before Hon'ble Supreme Court Of India and in this Writ Petition as well. (b). Grant such other relief/s which this Hon'ble Court deems fit including the award of costs, in the interest of justice and equity.
2. Learned counsel for the petitioner has filed a memo which reads as under:
Memo for Withdrawal
The petitioner submits that in view of compliance of interim order dated 13.04.2023 and Respondent No.1 having masked he name, the petitioner may be permitted to withdraw the above writ petition.
3. Taking the memo on record and accepting the submission of learned counsel for the petitioner, the petition is dismissed as withdrawn.
(SURAJ GOVINDARAJ)
JUDGE
LN
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