RELIANCE POWER LTD. vs. JAGRUT GRAHAK SURKSHA MAHILA MANDL.&ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1 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 Permission grante d. The transfer petitions are dismissed as withdrawn. -2- 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.