Supreme Court - Daily Orders
Hitesh Kumar Narendrabhai Patel vs Union Of India on 8 March, 2021
Bench: Rohinton Fali Nariman, B.R. Gavai
ITEM NO.23 Court 3 (Video Conferencing) 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). 1619/2021
(Arising out of impugned final judgment and order dated 16-02-2021
in CRLMA No. 1715/2021 passed by the High Court Of Delhi At New
Delhi)
HITESH KUMAR NARENDRABHAI PATEL Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.26112/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.26114/2021-EXEMPTION FROM
FILING AFFIDAVIT)
Date : 08-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Vikram Chaudhri Sr. Adv
Mr. Harshit Sethi, Adv.
Mr. Rahil Mahajan, Adv.
Mr. Keshavam Chaudhri Adv
Ms. Anzu. K. Varkey, AOR
Mr. Rishi Sehgal, Adv.
Mr. Ria Khanna, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As prayed, the Special Leave Petition is dismissed as withdrawn.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by R Natarajan Date: 2021.03.08 15:59:56 IST Reason: