Supreme Court - Daily Orders
Pritesh Ramakant Jadhav vs State Of Maharashtra . on 5 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
ITEM NO.23 COURT NO.5 SECTION IX
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 (C) No(s). 35549/2016
(Arising out of impugned final judgment and order dated 03/10/2016
in WP No. 2545/2014 passed by the High Court of Bombay)
PRITESH RAMAKANT JADHAV Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
Date : 05/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Sudhanshu S. Choudhari,Adv.
Mr. Rajat Kapoor, Adv.
Ms. Pushpa Devi Sikri, Adv.
Ms. Surabhi Guleria, 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 petition. He says that he would like to file a review petition in the High Court.
The special leave petition is dismissed as withdrawn.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2017.01.05
17:01:19 IST
Reason: