Supreme Court - Daily Orders
Anil Samaniya vs Union Of India on 7 November, 2022
Bench: Krishna Murari, S. Ravindra Bhat
ITEM NO.20 COURT NO.15 SECTION II-C
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). 8831/2022
(Arising out of impugned final judgment and order dated 25-07-2022
in WPCRL No. 2307/2021 passed by the High Court Of Delhi At New
Delhi)
ANIL SAMANIYA Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(IA No.139320/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 07-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Pradeep Kumar Dey, Sr. Adv.
Ms. Shilpi Dey Auditya, Adv.
Mr. R.D. Pathak, Adv.
Ms. Shehla Chaudhary, Adv.
Mr. Md. Anas Chaudhary, Adv.
Mr. Ansar Ahmad Chaudhary, AOR
Mr. Sumit Kumar Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After the matter was heard at some length, learned senior counsel made a prayer to permit withdrawal of this special leave petition to enable him to approach the authorities concerned/court for the relief(s) sought in this petition. Prayer made is allowed.
The special leave petition accordingly, stands dismissed as withdrawn with the said liberty.
Signature Not Verified Digitally signed by GEETA AHUJA Date: 2022.11.09 (Geeta Ahuja) 18:41:33 IST Reason: (Renu Bala Gambhir) Astt. Registrar-Cum-PS Court Master