Supreme Court - Daily Orders
Abdul Hussain Saifuddin Hamid vs The State Of Gujarat on 25 July, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Sudhanshu Dhulia
ITEM NO.3 COURT NO.2 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.11959/2022
(Arising out of impugned final judgment and order dated 11-12-2020
in SCA No.15689/2020 passed by the High Court Of Gujarat At
Ahmedabad)
ABDUL HUSSAIN SAIFUDDIN HAMID Petitioner(s)
VERSUS
STATE OF GUJARAT & ANR. Respondent(s)
(IA No.93295/2022 – FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 25-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Ms. Priyadarshi Manish, Adv.
Ms. Anjali Jha Manish, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for and is granted liberty to withdraw the instant Special Leave Petition.
The Special Leave Petition is, accordingly, dismissed as withdrawn.
(MUKESH NASA) (VIRENDER SINGH) Signature Not Verified AR-cum-PS BRANCH OFFICER Digitally signed by Dr. Mukesh Nasa Date: 2022.07.27 18:16:58 IST Reason: