Supreme Court - Daily Orders
Baljeet Kaur Kathpal vs State Of Nct Of Delhi on 25 January, 2021
Bench: L. Nageswara Rao, S. Abdul Nazeer, Indu Malhotra
ITEM NO.26 Court 7 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6658-
6659/2020
(Arising out of impugned final judgment and order dated 12-11-2020
in CRLMC No. 2211/2020 27-11-2020 in CRLMC No. 2211/2020 passed by
the High Court Of Delhi At New Delhi)
BALJEET KAUR KATHPAL & ANR. Petitioner(s)
VERSUS
STATE OF NCT OF DELHI & ANR. Respondent(s)
(IA No.133409/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.133411/2020-INTERVENTION/IMPLEADMENT )
Date : 25-01-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Sameer Shrivastava, AOR
Mr. Jai Anand Dehadrai, Adv.
Mr. Sidharth Arora, Adv.
For Respondent(s) Mr. Chirag M. Shroff, Adv
Ms. Abhilasha Bharti, Adv
Mr. Sushant Dogra, Adv
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks permission to withdraw these special leave petitions by submitting that the matter is coming up before the Delhi High Court on 28.02.2021.
Permission is granted.
The special leave petitions are, accordingly, Signature Not Verified Digitally signed by GEETA AHUJA Date: 2021.01.27 dismissed as withdrawn.
15:57:23 IST Reason: (Geeta Ahuja) (Anand Prakash) Court Master Court Master