Supreme Court - Daily Orders
Rashmi Uday Shukla vs The State Of Maharashtra on 2 November, 2022
Bench: Chief Justice, S. Ravindra Bhat, Bela M. Trivedi
ITEM NO.7 COURT NO.1 SECTION II-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). 10085/2021
(Arising out of impugned final judgment and order dated 15-12-2021 in
CRLWP No. 1901/2021 passed by the High Court Of Judicature At Bombay)
RASHMI UDAY SHUKLA Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.169292/2021-EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT and IA No.169294/2021-EXEMPTION FROM FILING O.T.
and IA No.169297/2021-EXEMPTION FROM FILING AFFIDAVIT and IA
No.169300/2021-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 02-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Mahesh Jethmalani, Sr. Adv.
Mr. Utsav Trivedi, Adv.
Ms. Gunjan Mangala, Adv.
Mr. Himanshu Sachdeva, Adv.
Ms. Manini Roy, Adv.
Ms. Shivani Bhushan, Adv.
Mr. Aniket Pawar, Adv.
Mr. Piyush Tiwari, Adv.
Mr. Ashish Yadav, Adv.
For M/s Tas Law, AOR
For Respondent(s) Mr. Tushar Mehta, Ld. SG
Mr. Siddharth Dharmadhikari, Adv.
Mr. Aaditya A. Pande, AOR
Mr. Bharat Bagla, Adv.
Mr. Sachin Patil, AOR (NP)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Mahesh Jethmalani, learned Senior Counsel appearing for the petitioner, submits that he has instructions to withdraw this petition.
Statement is recorded.
The special leave petition is dismissed as withdrawn accordingly.
Signature Not Verified Digitally signed by BABITA PANDEY(SANJAY KUMAR-II) Date: 2022.11.02 17:49:41 IST Reason: (VIRENDER SINGH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER