Supreme Court - Daily Orders
Arfan Ali @ Md. Arfan Ali vs Union Of India on 8 January, 2020
Bench: Chief Justice, B.R. Gavai, Surya Kant
ITEM NO.14 COURT NO.1 SECTION XIV
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 (C) No(s).28584/2019
(Arising out of impugned final judgment and order dated 14-08-2019
in WPC No. 3099/2019 passed by the Gauhati High Court)
ARFAN ALI @ MD. ARFAN ALI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.185418/2019-EXEMPTION FROM FILING
O.T. and IA No.185419/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 08-01-2020 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Avijit Roy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks permission to withdraw this petition with liberty to file review petition before the High Court.
Permission, as sought for, is granted. Accordingly, the special leave petition is dismissed as withdrawn with the aforesaid liberty.
Needless to state that in case the petitioner fails before the High Court, he is permitted to approach this Court once over again challenging the main order as well as the order passed in the review petition.
Signature Not Verified Digitally signed by SANJAY KUMAR(SANJAY KUMAR-II) Date: 2020.01.08 16:06:14 IST (INDU KUMARI POKHRIYAL) Reason: COURT MASTER (SH) ASSISTANT REGISTRAR