Supreme Court - Daily Orders
Sunny Kumar Chandrakumar Patel vs The State Of Gujarat on 23 July, 2021
Bench: Chief Justice, Surya Kant, A.S. Bopanna
ITEM NO.22 Court 1 (Video Conferencing) 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.) No(s).1662/2020
(Arising out of impugned final judgment and order dated 10-10-2019
in CRMA No.14393/2019 passed by the High Court of Gujarat at
Ahmedabad)
SUNNY KUMAR CHANDRAKUMAR PATEL Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
IA No.28562/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 23-07-2021 This matter was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE A.S. BOPANNA For Petitioner(s) Mr. Pradhuman Gohil, Adv.
Mrs. Taruna Singh Gohil, AOR Ms. Ranu Purohit, Adv.
Ms. Tanya Srivastava, Adv. Ms. Jasleen Bindra, Adv.
For Respondent(s) Ms. Aastha Mehta, Adv.
Mr. Aniruddha P. Mayee, AOR UPON hearing the counsel the Court made the following O R D E R The Court is convened through Video Conferencing. Learned counsel for the petitioner seeks permission to withdraw the petition.
Permission is granted.
The special leave petition is, accordingly, dismissed as withdrawn.Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2021.07.23 17:04:29 IST
(SATISH KUMAR YADAV) Reason: (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)