Supreme Court - Daily Orders
Samir Magan Bhujbal vs Directorate Of Enforcement on 31 January, 2018
Bench: R.K. Agrawal, Abhay Manohar Sapre
ITEM NO.9 COURT NO.8 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 1322/2018
(Arising out of impugned final judgment and order dated 18-12-2017
in BA No. 555/2017 passed by the Special Court for PMLA, Mumbai)
SAMIR MAGAN BHUJBAL Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
(FOR ADMISSION and I.R. and IA No.5281/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.5278/2018-PERMISSION TO FILE
SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER)
Date : 31-01-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Mukul Rohtagi,Sr.Adv.
Mr. Nikhil Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the petitioner seeks permission to withdraw this petition.
Permission is granted.
The special leave petition is, accordingly, dismissed as withdrawn.
Signature Not Verified(ANITA MALHOTRA) (CHANDER BALA) Digitally signed by COURT MASTER COURT MASTER ANITA MALHOTRA Date: 2018.02.01 16:20:09 IST Reason: