Supreme Court - Daily Orders
Subhash Vinayak Deshpande vs The State Of Maharashtra on 4 October, 2017
Bench: Arun Mishra, Mohan M. Shantanagoudar
ITEM NO.13 COURT NO.8 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Diary No(s). 21590/2017
Petition for Special Leave to Appeal (Civil)No._________of 2017
(Arising out of impugned final judgment and order dated 27-02-2017
in WP No. 9114/2013 passed by the High Court Of Judicature At
Bombay)
SUBHASH VINAYAK DESHPANDE & ORS. Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(IA No.86445/2017-CONDONATION OF DELAY IN FILING and IA
No.86448/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.90543/2017- and IA No.86450/2017-EXEMPTION FROM FILING
O.T. and IA No.86447/2017-CONDONATION OF DELAY IN REFILING)
Date : 04-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr. R.R. Deshpande, AOR
For Respondent(s) Mr. Kishor Lambat,Adv.
M/s. Lambat And Associates, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners states that the petitioners have settled the matter with respect to some of the respondents and therefore seeks leave to withdraw the petition.
The special leave petition is accordingly dismissed as withdrawn.
Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2017.10.04 17:50:28 IST Reason: SIGNER CARD OF MR. DEEPAK MANSUKHANI IS BEING USED BY MR. OM PARKASH SHARMA (OM PARKASH SHARMA) (TAPAN KUMAR CHAKRABORTY) AR CUM PS BRANCH OFFICER