Supreme Court - Daily Orders
Akhilesh Arya vs State Of Nct Of Delhi on 3 July, 2019
Bench: Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.37 COURT NO.13 SECTION II-C
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.16697/2019
(Arising out of impugned final judgment and order dated 01-05-2018
in CRLA No.404/2018 passed by the High Court of Delhi at New Delhi)
AKHILESH ARYA Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.84359/2019-CONDONATION OF DELAY
IN FILING and IA No.84360/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.84361/2019-EXEMPTION FROM FILING O.T.
and IA No.84362/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 03-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Aditya P. Khanna, Adv.
Mr. Nicholas Choudhury, Adv.
Mr. Shivaji M. Jadhav, Adv.
Mr. Brij Kishor, Adv.
Mr. Anish R. Shah, AOR
Mr. Qurratulain, aDv.
Mr. Aryan Pareek, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks to withdraw the petition with liberty to move the High court again since the impugned order has been passed more than a year before and the petitioner is in custody now for more than seven years.
The special leave petition and all pending applications therein are dismissed as withdrawn in terms aforesaid.
Signature Not Verified Digitally signed by POOJA ARORA Date: 2019.07.04 17:09:00 IST Reason: (POOJA ARORA) (BEENA JOLLY)
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