Supreme Court - Daily Orders
Dr. Mathew Abraham vs The State Of Kerala High Court Of Kerala on 3 July, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.49 COURT NO.12 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).17049/2019
(Arising out of impugned final judgment and order dated 13-11-2018
in CRLMC No. 8621/2017 13-11-2018 in CRLMC No. 8652/2017 passed by
the High Court Of Kerala At Ernakulam)
DR. MATHEW ABRAHAM Petitioner(s)
VERSUS
THE STATE OF KERALA & ANR. Respondent(s)
(With applnS for c/delay in filing SLP, exemption from filing c/c
of the impugned judgment and exemption from filing O.T permission
to file additional documents)
Date : 03-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. V. K. Biju, AOR
Mr. Abhay Pratap Singh,Adv.
Ms. Divya Sukula,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel appearing for the Petitioner seeks and is granted permission to withdraw this Special Leave Petition.
The Special Leave Petition is, accordingly, Signature Not Verified dismissed as withdrawn.
Digitally signed by BALA PARVATHI Date: 2019.07.04 16:59:54 IST Reason: (B.Parvathi) (Sunil Kumar Rajvanshi) Court Master Court Master