25 January 2008
Supreme Court
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RELIANCE POWER LTD. Vs JAGRUT GRAHAK SURKSHA MAHILA MANDL.&ORS.

Case number: T.P.(C) No.-000030-000031 / 2008
Diary number: 937 / 2008
Advocates: Vs RISHI MALHOTRA


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CASE NO.: Transfer Petition (civil)  30-31 of 2008

PETITIONER: RELIANCE POWER LTD. & ORS

RESPONDENT: JAGRUT GRAHAK SURKSHA MAHILA MANDAL & ORS

DATE OF JUDGMENT: 25/01/2008

BENCH: CJI K.G. BALAKRISHNAN & R.V. RAVEENDRAN

JUDGMENT: JUDGMENT O R D E R

TRANSFER PETITION(C) NOS.30-31 OF 2008

       These petitions are filed for transfer of Special Civil Application Nos.173-174 of 2 008  pending before the High Court of Gujarat at Ahmedabad.  We had issued notice in the  petitions and stayed further proceedings of these applications.  Now the petitioners who fil ed  the Special Civil Applications before the High Court submit that they have filed application s  for withdrawal of the Special Civil  Applications and the High Court declined the request as  the  matter is pending before this Court.         In view of the submission made by the petitioners in Special Civil Applications befo re  the High Court, these petitions do not survive. The learned counsel for the petitioners in t he  transfer petitions seeks permission to withdraw these transfer petitions.  Permission grante d.   The transfer petitions are dismissed as withdrawn.

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       The petitioners in Special Civil Applications before the High Court would be at libe rty  to again move the High Court for withdrawal of the Special Civil Applications.