Supreme Court - Daily Orders
Shaikh Moinoddin Amiroddin Sidiqui vs The State Of Maharashtra on 21 August, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.34 COURT NO.7 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 for Special Leave to Appeal (Crl.) No. 5888/2017
(Arising out of impugned final judgment and order dated
19-04-2017 in CRLA No. 427/2017 passed by the High Court Of
Bombay At Aurangabad)
SHAIKH MOINODDIN AMIRODDIN SIDIQUI Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment, exemption from filing O.T. with prayer for interim
relief)
Date :21-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Vivek C Solshe, Adv.
Mr.C.G. Solshe, 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 this petition.
Permission sought for is granted.
The special leave petition is dismissed as withdrawn.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Branch Officer Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2017.08.21 17:06:23 IST Reason: