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Sunil Mandwani vs The State Of Madhya Pradesh on 4 October, 2019

Bench: Indira Banerjee, M.R. Shah

     ITEM NO.17                                  COURT NO.16                 SECTION II-A

                                   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).8952/2019

     (Arising out of impugned final judgment and order dated 27-06-2019
     in CRR No.657/2019 passed by the High Court Of M.P. At Indore)

     SUNIL MANDWANI & ANR.                                                   Petitioner(s)

                                                        VERSUS

     THE STATE OF MADHYA PRADESH                                             Respondent(s)
     (With appln.(s) for exemption from filing O.T.)

     Date : 04-10-2019 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MS. JUSTICE INDIRA BANERJEE
                           HON'BLE MR. JUSTICE M.R. SHAH


     For Petitioner(s)                    Mr.   N.K. Mody,Sr.Adv.
                                          Mr.   Prabuddha Singh,Adv.
                                          Mr.   Siddhant Gupta,Adv.
                                          Mr.   Chirag,Adv.
                                          Ms.   Ruchika Sharma,Adv.
                                          Mr.   M.P. Shorawala,AOR

     For Respondent(s)


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

After the matter is argued for a while, learned senior counsel appearing for the petitioners prays for leave to withdraw this petition.

The special leave petition is dismissed as withdrawn, along with pending applications.

12:44:07 IST Branch Officer AR-cum-PS Reason: