Supreme Court - Daily Orders
Chainu Natha Jadhav vs State Of Maharashtra . on 8 May, 2017
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.37+59 COURT NO.10 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.37:
Petition(s) for Special Leave to Appeal (C) No(s). 14429/2017
(Arising out of impugned final judgment and order dated 30/03/2017
in WP No. 3446/2017 passed by the High Court of Judicature at
Bombay)
CHAINU NATHA JADHAV Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
With
Item No.59:
SLP(Civil)Nos.14890-14904/2017
(With appln. For exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief
and office report)
Date : 08/05/2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Shekhar Naphade,Sr.Adv.
Mr. Sudhanshu S. Choudhari,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioners seeks permission to withdraw these petitions.
In view of the request made, the special leave
Signature Not Verified
Digitally signed bypetitions are accordingly dismissed as withdrawn.
ANITA MALHOTRA
Date: 2017.05.09
14:19:42 IST
Reason:
(Anita Malhotra) (Chander Bala)
Court Master Court Master