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Kishin S. Loungani vs Union Of India on 22 August, 2017

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.9                                 COURT NO.7                     SECTION II-B

                    S U P R E M E C O U R T O F I N D I A
                            RECORD OF PROCEEDINGS
     Petition(s) for Special Leave to Appeal (Crl.)...... CRLMP                                No(s).
     6051/2017
     (Arising out of impugned final judgment and order dated 19-12-2016
     in WPCRL No. 333/2015 passed by the High Court of Kerala at
     Ernakulam)
     KISHIN S. LOUNGANI                                                           Petitioner(s)
                                                          VERSUS
     UNION OF INDIA & ORS.                                                        Respondent(s)
     (FOR   CONDONATION    OF   DELAY   IN   FILING                           SLP        and     CRLMP
     No.75597/2017-INTERVENTION APPLICATION)
     Date : 22-08-2017 These matters were called on for hearing today.
     CORAM :                 HON'BLE MR. JUSTICE A.K. SIKRI
                             HON'BLE MR. JUSTICE ASHOK BHUSHAN
     For Petitioner(s)                  Ms.   Manali Singhal, Adv.
                                        Ms.   Vinita Sasidharan, Adv.
                                        Mr.   Rohit Kaul, Adv.
                                        For   Mr. Amit K. Nain, AOR

     For Respondent(s)                  Mr.   Ranjit Kumar, SG
                                        Mr.   P. S. Narsimha, ASG
                                        Mr.   Binu Tamta, Adv.
                                        Mr.   Sanjay Kumar Pathak, Adv.
                                        Mr.   B. Krishna Prasad, AOR
                                        Mr. P. B. Suresh, Adv.
                                        Mr. Vipin Nair, AOR
                              UPON hearing the counsel the Court made the following
                                                 O R D E R

At the joint request of learned counsel appearing for the parties, three weeks' time is granted to file reply and one week's time to file rejoinder thereafter.

List the matter after four weeks.

Learned counsel appearing for the applicant seeks permission to withdraw the application for intervention and to file substantive petition against order dated 14.12.2016 passed by the High Court in Criminal Writ Petition No.3931 of 2016.

Permission is granted.

RASHI GUPTA Crl.M.P.No.75597 of 2017 for intervention is, therefore, Date: 2017.08.23 15:42:09 IST dismissed as withdrawn with the aforesaid liberty. Reason:

        (RASHI GUPTA)                                                             (MADHU NARULA)
     SENIOR PERSONAL ASSISTANT                                                    BRANCH OFFICER