Supreme Court - Daily Orders
Kavita @ Laxmi vs The State Of Nct Of Delhi on 2 December, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.7 COURT NO.7 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). 9045/2021
(Arising out of impugned final judgment and order dated 15-09-2021
in BA No. 3062/2021 passed by the High Court of Delhi at New Delhi)
KAVITA @ LAXMI Petitioner(s)
VERSUS
THE STATE OF NCT OF DELHI Respondent(s)
( IA No.152354/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 02-12-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Md. Azam Ansari, AOR
Ms. Afshan, Adv.
Md. Shahnawaz Alam, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the Petitioner seeks permission of the Court to withdraw the Petition with liberty to make an appropriate application for bail before the trial court. Permission granted.
Consequently, the Special Leave Petition is dismissed as withdrawn with liberty as prayed for. (NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS Signature Not Verified COURT MASTER (NSH) Digitally signed by Anita Malhotra Date: 2021.12.02 15:53:39 IST Reason: