Supreme Court - Daily Orders
Kiran Jyot Maini vs Anish Pramod Patel on 31 July, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.37 COURT NO.12 SECTION II-C
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). 8873/2023
(Arising out of impugned final judgment and order dated 08-05-2023
in CRLMA No. 1597/2023 passed by the High Court of Delhi at New
Delhi)
KIRAN JYOT MAINI Petitioner(s)
VERSUS
ANISH PRAMOD PATEL Respondent(s)
( IA No.140701/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.140702/2023-EXEMPTION FROM FILING O.T. and IA
No.140703/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 31-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Gaurav Bhatia, Sr. Adv.
Mr. Pawanshree Agrawal, AOR
Mr. Utkarsh Jaiswal, Adv.
Mr. Vikas Tiwari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw the present petition.
In view of the statement made, the special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by SONIA BHASINDate: 2023.07.31 (SONIA BHASIN) (RANJANA SHAILEY) 16:13:52 IST Reason: COURT MASTER (SH) COURT MASTER (NSH)