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Aarish Altaf Tinwala vs Union Of India on 10 May, 2019

Bench: Rohinton Fali Nariman, Vineet Saran

     ITEM NO.44                                COURT NO.5                SECTION X

                                   S U P R E M E C O U R T O F       I N D I A
                                           RECORD OF PROCEEDINGS

                                Writ Petition(s)(Criminal)     No(s).   97/2019

     AARISH ALTAF TINWALA                                                 Petitioner(s)

                                                      VERSUS

     UNION OF INDIA & ANR.                                                Respondent(s)

     (FOR ADMISSION)

     WITH
     W.P.(C) No. 564/2019 (X)
     (FOR ADMISSION)

     Date : 10-05-2019 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)                 Mr.   Saurabh Kirpal, Adv.
                                       Mr.   Ashish Batra, Adv.
                                       Mr.   Sarthak Sachdev, Adv.
                                       Mr.   Wattan Sharma, Adv.
                                       Mr.   Nikhil Jain, AOR

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

W.P.(C) No. 97/2019:

Learned counsel appearing for the petitioner seeks permission to withdraw the Writ Petition.

Permission granted.

The Writ Petition is dismissed as withdrawn. W.P.(C) No. 564/2019:

The Writ Petition is dismissed.

(R. NATARAJAN) (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) BRANCH OFFICER