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India Awake For Transparency vs M/S Hasham Investment And Trading ... on 18 April, 2022

Bench: Sanjay Kishan Kaul, M.M. Sundresh

                                                           1

     ITEM NO.8                                COURT NO.6                      SECTION IV-A

                                    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 (CIVIL) Diary No(s). 25427/2020

     (Arising out of impugned final judgment and order dated 03-11-2020
     in CRLCP No. UNNUMBERED/2020 passed by the High Court Of Karnataka
     At Bengaluru)

     INDIA AWAKE FOR TRANSPARENCY                                               Petitioner(s)
                                     VERSUS
     M/S HASHAM INVESTMENT AND TRADING COMPANY PVT
     LTD & ANR.                                                               Respondent(s)

     (IA No.133217/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.133216/2020-PERMISSION TO APPEAR AND ARGUE IN
     PERSON and IA No.133219/2020-PERMISSION TO FILE SLP WITHOUT
     CERTIFIED/PLAIN COPY OF IMPUGNED ORDER)

     Date : 18-04-2022 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                            HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)                  Mr. P. Sadanand, In person

                                        Mr. Vipin Kumar Jai, AOR

     For Respondent(s)                  Mr.   S. Ganesh, Sr. Adv.
                                        Mr.   Mahesh Agarwal, Adv.
                                        Mr.   Himanshu Satija, Adv.
                                        Ms.   Aarushi Tiku, Adv.
                                        Mr.   E. C. Agrawala, AOR

                                        Mr.   Vipin Nair, AOR
                                        Mr.   P.B. Suresh, Adv.
                                        Mr.   Arindam Ghosh, Adv.
                                        Mr.   G.V. Rao, Adv.

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

Application for permission to appear and Signature Not Verified argue in person is allowed.

Charanjeet kaur Date: 2022.04.18 17:42:34 IST Reason:

In terms of order dated 10.03.2022 passed in Criminal Appeal Nos. 1177-1179/2021 and connected  2 matters, the petitioner had undertaken to withdraw all proceedings which would include the present proceedings on a premise that these proceedings were founded on incorrect understanding of facts and legal provisions and that accordingly, the same should be dismissed as withdrawn.

In view of the aforesaid order, the present proceedings be treated as dismissed as withdrawn in terms aforesaid.

Pending applications stand disposed of.

[CHARANJEET KAUR]                          [POONAM VAID]
ASTT. REGISTRAR-cum-PS                COURT MASTER (NSH)