Supreme Court - Daily Orders
Rahul Agarwal vs The State Of West Bengal on 24 August, 2022
Bench: Hemant Gupta, Vikram Nath
ITEM NO.10 COURT NO.8 SECTION II-B
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). 26063/2022
(Arising out of impugned final judgment and order dated 21-06-2022
in CRM(A) No. 2662/2022 passed by the High Court At Calcutta)
RAHUL AGARWAL Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL & ANR. Respondent(s)
(IA No.120193/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.120192/2022-PERMISSION TO FILE PETITION
(SLP/TP/WP/..) and IA No.120232/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 24-08-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Maninder Singh, Sr. Adv.
Mr. Ankur Saigal, Adv.
Ms. Ranjeeta Rohatgi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter for some time, the learned senior counsel appearing for the petitioner seeks leave to withdraw permission to file Special Leave Petition.
Permission to file Special Leave Petition, is accordingly dismissed as withdrawn.
(JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASST-REGISTRAR-cum-PS Signature Not Verified COURT MASTER Digitally signed by Indu Marwah Date: 2022.08.24 17:29:37 IST Reason: