Supreme Court - Daily Orders
Pankaj Chhagan Bhujbal vs State Of Maharashtra . on 21 October, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.27 COURT NO.3 SECTION IIA
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).7895/2016
(Arising out of impugned final judgment and order dated 27/09/2016
in CRLWP No.721/2014 passed by the High Court of Bombay)
PANKAJ CHHAGAN BHUJBAL Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
Date : 21/10/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Santosh Paul, Adv.
Ms. Arti Singh, Adv.
For Respondent(s) Mr.Anupam Lal Das, Adv.
Mr.Sahil Monga, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner has circulated a letter stating therein that the instant petition has been rendered infructuous. A prayer has accordingly been made to withdraw the instant petition.
The special leave petition is accordingly dismissed as withdrawn.
Signature Not Verified (SATISH KUMAR YADAV) (RENUKA SADANA) Digitally signed by SATISH KUMAR YADAV Date: 2016.10.21 16:30:03 TLT Reason: AR-CUM-PS ASSISTANT REGISTRAR