Supreme Court - Daily Orders
Satula Devi vs Govt. Of Nct Of Delhi on 25 October, 2021
Bench: M.R. Shah, A.S. Bopanna
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ITEM NO.19 Court 13 (Video Conferencing) SECTION II-C
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.) No(s). 1474/2021
(Arising out of impugned final judgment and order dated 25-01-2021
in CRLMC No. 219/2021 passed by the High Court Of Delhi At New
Delhi)
SATULA DEVI Petitioner(s)
VERSUS
GOVT. OF NCT OF DELHI & ANR. Respondent(s)
(IA No.23605/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
SLP(Crl) No. 1542/2021 (II-C)
(FOR ADMISSION and I.R. and IA No.24881/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.24883/2021-PERMISSION TO
FILE LENGTHY LIST OF DATES)
Date : 25-10-2021 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Vikas Singh, Sr. Adv.
Mr. Varun Singh, Adv.
Mr. Nitin Saluja, AOR
Ms. Deepeika Kalia, Adv.
Ms. Shivani Luthra Lohiya, Adv.
Mr. Kapish Seth, Adv.
Mr. Mrityunjal Singh. Adv.
Mr. Abhijeet Kr. Pandey, Adv.
Samruddhi Bendhar, Adv.
Ms. Alankriti Dwivedi, Adv.
Mr. Yatharth Kumar, Adv.
Mr. Satwik Mishra, Adv.
For Respondent(s) Mr. D. Abhinav Rao, AOR
Signature Not Verified
Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. B. Shravanth Shanker, AOR
Digitally signed by R
Natarajan
Date: 2021.10.27
17:13:47 IST
Reason:
Mr. Chirag M. Shroff, AOR
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UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner(s) seeks permission to withdraw the present Special Leave Petitions as in view of the subsequent development of passing the final order by the trial Court, the present proceedings have become infructuous. The Special Leave Petitions stand dismissed as withdrawn accordingly.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER