Supreme Court - Daily Orders
Dipenbhai Harkishanbhai Atara vs The State Of Gujarat on 28 August, 2019
Bench: Indu Malhotra, Sanjiv Khanna
ITEM NO.4 COURT NO.14 SECTION II-B
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). 10437/2018
(Arising out of impugned final judgment and order dated 09-10-2018
in SCRA No. 4370/2015 passed by the High Court of Gujarat at
Ahmedabad)
DIPENBHAI HARKISHANBHAI ATARA Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ANR. Respondent(s)
IA No. 173794/2018 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 173795/2018 - EXEMPTION FROM FILING O.T.) Date : 28-08-2019 This matter was called on for hearing today. CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner(s) Mr. Rakesh Kumar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the Petitioner states that since the final order has been passed by the High Court of Gujarat at Ahmedabad, the present Special Leave Petition has become infructuous.
Consequently, the Special Leave Petition is dismissed as having become infructuous.
Pending applications, if any, are disposed of.Signature Not Verified
(NEELAM GULATI) Digitally signed by NEELAM GULATI Date: 2019.08.29 (INDU KUMARI POKHRIYAL) COURT MASTER (SH) 14:17:17 IST Reason: ASSISTANT REGISTRAR