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Puneet Sabharwal vs Central Bureau Of Investigation on 14 September, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

     ITEM NO.19                            COURT NO.6                        SECTION II

                               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).     6844/2016

     (Arising out of impugned final judgment and order dated 26/07/2016
     in CRLMA No. 11248/2016 passed by the High Court of Delhi at New
     Delhi)

     PUNEET SABHARWAL                                                         Petitioner(s)

                                                    VERSUS

     CENTRAL BUREAU OF INVESTIGATION                                          Respondent(s)

     (With appln. (s) for exemption from filing c/c of the impugned
     judgment and interim relief)
     (Crl.M.P.No.14904/2016- appln. for withdrawal of SLP)

     Date : 14/09/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                Mr. K.V. Balakrishnan, Adv.
                                      Mr. K. V. Mohan,Adv.

     For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Learned counsel for the petitioner, on instructions, seeks permission of this Court to withdraw this special leave petition.

Permission sought for is granted. The special leave petition is dismissed as withdrawn.

Crl.M.P. No.14904 of 2015 is accordingly allowed.

NEETU KHAJURIA (Neetu Khajuria) (Asha Soni) Date: 2016.09.15 16:40:55 IST Reason: Court Master Court Master