Supreme Court - Daily Orders
Zakir Hussain Ladlesaheb Sayyed vs State Of Maharashtra on 16 January, 2017
Bench: A.K. Sikri, R.K. Agrawal
ITEM NO.34 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). 241/2017
(Arising out of impugned final judgment and order dated 06/12/2016
in WP No. 3512/2016 passed by the High Court Of Bombay)
ZAKIR HUSSAIN LADLESAHEB SAYYED Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and permission to file
additional documents and interim relief)
Date : 16/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Mohd. Irshad Hanif,Adv.
Mr. Aarif Ali, Adv.
Mr. A.G. Khan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner, seeks leave of this Court to withdraw the special leave petition. Permission granted.
The special leave petition is accordingly dismissed as withdrawn.
(Ashwani Thakur) (Mala Kumari Sharma)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2017.01.17
16:03:12 IST
Reason: