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Supreme Court - Daily Orders

Paras Kumar Jain vs State Of Rajasthan on 20 October, 2021

Bench: Sanjay Kishan Kaul, M.M. Sundresh

                                               1

     ITEM NO.12+40+42             Court 6 (Video Conferencing)               SECTION XV

                               S U P R E M E C O U R T O F       I N D I A
                                       RECORD OF PROCEEDINGS
     Item No.12
     Petition(s) for Special Leave to Appeal (C)                No(s).   16042/2021

     (Arising out of impugned final judgment and order dated 13-07-2021
     in DBCWP No. 6664/2021 passed by the High Court Of Judicature For
     Rajasthan At Jaipur)

     PARAS KUMAR JAIN                                                 Petitioner(s)

                                                   VERSUS

     STATE OF RAJASTHAN & ORS.                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.129937/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.129938/2021-EXEMPTION FROM
     FILING O.T. )

     Item No.40

     SLP (C)             No(s).   16447/2021

     (FOR ADMISSION and I.R. and IA No.131846/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.131847/2021-EXEMPTION FROM
     FILING O.T...........[TO BE TAKEN UP ALONG WITH ITEM NO. 12 I.E
     SLP(C) No. 16042/2021] )

     Item No.42

     SLP (C)             No(s).   16529/2021

     (FOR ADMISSION and I.R. and IA No.132668/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.132671/2021-EXEMPTION FROM
     FILING O.T...... [TO BE TAKEN UP ALONG WITH ITEM NO. 40 I.E. SLP(C)
     No. 16447/2021] )


     Date : 20-10-2021 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                         HON'BLE MR. JUSTICE M.M. SUNDRESH
Signature Not Verified


     For Petitioner(s)
Digitally signed by
Charanjeet kaur
Date: 2021.10.20
                                    Mr.   Kumar Vaibhaw, Adv.
16:07:23 IST
Reason:                             Mr.   R.K. Daga, Adv.
                                    Mr.   Prashant Daga, Adv.
                                    Ms.   Devina Sehgal, AOR
                                    Mr.   Uday S. Bhanu, Adv.
                                2

For Respondent(s)


          UPON hearing the counsel the Court made the following
                             O R D E R

After some arguments, learned counsel for the petitioner seeks to withdraw the petitions.

The Special Leave Petitions are dismissed as withdrawn. Needless to say that the enquiry will proceed in an expedient manner.

(ASHA SUNDRIYAL)                                        (POONAM VAID)
ASTT. REGISTRAR-cum-PS                                COURT MASTER (NSH)