Supreme Court - Daily Orders
Oanali Ismailji Sadikot vs The State Of Gujarat on 28 January, 2019
Bench: Uday Umesh Lalit, Indu Malhotra
ITEM NO.36 COURT NO.9 SECTION II-B
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). 4604/2016
(Arising out of impugned final judgment and order dated 03-03-2016
in CRLA No. 4536/2015 passed by the High Court Of Gujarat At
Ahmedabad)
OANALI ISMAILJI SADIKOT Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ANR. Respondent(s)
(APPLICATIONS FOR EXEMPTION FROM FILING OT)
Date : 28-01-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Nachiketa Joshi, AOR
Ms. Sucheta Joshi, Adv.
Mr. Aniket Seth, Adv.
Mr. Ujjaval Kumar, Adv.
Mr. Sudhakar Rao Joshi, Adv.
For Respondent(s)
Mr. Nikhil Goel, AOR
Ms. Naveen Goel, Adv.
Mr. Ashbutosh Ghade, Adv.
Ms. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Ms. Puja Singh, Adv.
Ms. Vishakha, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Nachiketa Joshi, learned counsel appearing for the petitioner invited our attention to the order dated 01.02.2018 passed by the High Court in Crl.M.A. No.5043/2014 with Crl.M.A. No.2356/2014.
Copy of the said order is taken on record. Learned counsel further submits that in view of the said order, he does not wish to press the matter. The special leave petition is dismissed, as not pressed.
Signature Not VerifiedPending applications, if any, shall also stand Digitally signed by INDU MARWAH Date: 2019.01.29 18:42:42 IST disposed of.
Reason: (INDU MARWAH) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER