Supreme Court - Daily Orders
Manish Khandelwal vs The State Of Maharashtra on 17 December, 2021
Bench: Dinesh Maheshwari, Vikram Nath
ITEM NO.15 Court 15 (Video Conferencing) 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. 8946/2021
(Arising out of impugned final judgment and order dated 12-02-2021
in CRLWP No. 4228/2019 passed by the High Court of Judicature at
Bombay)
MANISH KHANDELWAL Petitioner
VERSUS
THE STATE OF MAHARASHTRA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.150996/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
WITH
SLP(Crl) No. 9350/2021 (II-A)
(FOR ADMISSION and I.R. and IA No.157780/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 17-12-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Devendra Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After our expressing reservations in entertaining this petition, learned counsel for the petitioners seeks permission to withdraw.
Permission granted.
The petitions seeking special leave to appeal are dismissed as withdrawn.
Signature Not Verified Digitally signed by Indu Marwah Date: 2021.12.18All pending applications stand disposed of.
16:08:40 IST Reason:(SHRADDHA MISHRA) (RAM SUBHAG SINGH) SENIOR PERSONAL ASSISTANT BRANCH OFFICER