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Supreme Court - Daily Orders

Veena Suresh Amba vs State Of Maharashtra on 24 August, 2016

Bench: V. Gopala Gowda, Adarsh Kumar Goel

                                                      1

     ITEM NO.4                               COURT NO.8               SECTION IIA

                                  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).     3045/2013

     (Arising out of impugned final judgment and order dated 26/02/2013
     in CRLWP No. 2883/2012 passed by the High Court of Bombay)

     VEENA SURESH AMBA & ORS.                                           Petitioner(s)

                                                     VERSUS

     STATE OF MAHARASHTRA & ANR.                                        Respondent(s)

     (With application(s) for direction regarding return of streedhan
     recovered during Mumbai Police investigation and stay and Office
     Report) (For final disposal)


     Date : 24/08/2016 This petition was called on for hearing today.


     CORAM :                HON'BLE MR. JUSTICE V. GOPALA GOWDA
                            HON'BLE MR. JUSTICE ADARSH KUMAR GOEL


     For Petitioner(s)                 Mr.   Subramonium Prasad, Sr. Adv.
                                       Ms.   Sonam Gupta, Adv.
                                       Ms.   Ishita Jain, Adv.
                                       For   Mr. Sanjay Jain, Adv.

     For Respondent(s)                 Mr. R. Basant, Sr. Adv.
                                       Mr. Pushpinder Singh, Adv.
                                       Anurag Rana, Adv.
                                       Mr. George Pothan Poothicote, Adv.
                                       Mr. M. F. Philip, Adv.
                                       For Mr. Merusagar Samantaray, Adv.

                                       Mr. Nishant Ramakantrao Katneshwarkar, Adv.


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

Signature Not Verified After hearing Mr. Subramonium Prasad, learned senior counsel Digitally signed by RASHI GUPTA Date: 2016.08.26 appearing on behalf of the petitioners for some time, he seeks 12:32:27 IST Reason:

permission to withdraw the Special Leave Petition to urge all such 2 legal contentions before the Trial Court. He is permitted to do so.
The Special Leave Petition is dismissed as withdrawn. The petitioners are at liberty to raise all such contentions before the Trial Court. The Trial Court is directed to dispose of the matter expeditiously but not later than six months from the date of receipt of a copy of this order. Keeping in view the fact situation of the case, the petitioners are granted exemption from their personal appearance before the Trial Court.
(RASHI GUPTA)                                                   (MALA KUMARI SHARMA)
  SR. P. A.                                                         COURT MASTER