Supreme Court - Daily Orders
Kantilal Shankar Patil vs The State Of Telangana on 18 July, 2023
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.1726 COURT NO.14 SECTION II
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). 1092/2021
KANTILAL SHANKAR PATIL & ORS. Petitioner(s)
VERSUS
THE STATE OF TELANGANA & ANR. Respondent(s)
(IA No. 16855/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 16856/2021 - EXEMPTION FROM FILING O.T. IA No. 129801/2021 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 179211/2022 - WITHDRAWAL OF CASE / APPLICATION) Date : 18-07-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI [IN CHAMBER] For Petitioner(s) Mr. Soumya Dutta, AOR Mr. Viraj Kadam, Adv.
For Respondent(s) Mr. S. Udaya Kumar Sagar, AOR Mr. Avadh Bihari Kaushik, AOR UPON hearing the counsel the Court made the following O R D E R I.A. No. 179211/2022
1. This application has been moved by the petitioner for permission to withdraw the special leave petition.
2. In view of the averments made in the application, the same is allowed.
3. The special leave petition is dismissed as withdrawn. Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.07.20 17:28:23 IST
Reason: (SONIA GULATI) (NAND KISHOR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)