Supreme Court - Daily Orders
Gujjala Sreenu vs The State Of Andhra Pradesh on 4 May, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.30 COURT NO.14 SECTION XII-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). 4789/2023
(Arising out of impugned final judgment and order dated 17-03-2023
in CRLP No. 6569/2022 passed by the High Court Of Andhra Pradesh At
Amravati)
GUJJALA SREENU Petitioner(s)
VERSUS
THE STATE OF ANDHRA PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.76770/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 04-05-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Shreeyash Lalit, Adv.
Mr. Sriharsha P., Adv.
Mr. Krishna Kumar Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the petition.
Permission granted.
The special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2023.05.06(NEETA SAPRA) 12:48:56 IST Reason: (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)