Supreme Court - Daily Orders
The Deputy Director Directorate Of ... vs Mukesh Jain on 22 November, 2019
Bench: Chief Justice, B.R. Gavai
ITEM NO.41 COURT NO.1 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).39099/2019
(Arising out of impugned final judgment and order dated 28-02-2019
in CRLA No. 224/2019 passed by the High Court Of Delhi At New
Delhi)
THE DEPUTY DIRECTOR DIRECTORATE OF ENFORCEMENT Petitioner(s)
VERSUS
MUKESH JAIN & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.174954/2019-CONDONATION OF DELAY
IN FILING and IA No.174959/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 22-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Zoheb Hussain, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Rupesh Kumar, Adv.
Mr. B. Krishna Prasad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner prays for withdrawal of this petition.
Prayer is allowed.
Accordingly, the special leave petition is dismissed as withdrawn.
(SANJAY KUMAR-II) Signature Not Verified (INDU KUMARI POKHRIYAL) COURT MASTER (SH) Digitally signed by SANJAY KUMAR Date: 2019.11.22 ASSISTANT REGISTRAR 17:39:35 IST Reason: