Supreme Court - Daily Orders
Mukeshbhai M Chakwawala vs Nagarbhai Govindbhai Patel on 7 February, 2018
Bench: S.A. Bobde, L. Nageswara Rao
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ITEM NO.9 & 14 COURT NO.7 SECTION II-B
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(s). 3397/2018
(Arising out of impugned final judgment and order dated
19-01-2018 in SCRLA No. 9097/2017 passed by the High Court Of
Gujarat At Ahmedabad)
MUKESHBHAI M CHAKWAWALA Petitioner(s)
VERSUS
NAGARBHAI GOVINDBHAI PATEL & ORS. Respondent(s)
(WITH appln .(s) for permission to file addl. documents,
exemption from filing c/c of the impugned order, permission to
bring on record subsequent events, permission to file SLP)
WITH
SLP(CRL.) NO. 3157/2017
(WITH appln .(s) for exemption from filing c/c of the impugned
order permission to place on record addl. documents)
Date : 07-02-2018 These matters were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Nikhil Goel, AOR
Mr. Bhargav N. Bhat, Adv.
Mr. Deval Modi, Adv.
Ms. Naveen Goel, Adv.
Mr. Ashutosh Ghade, Adv.
For Respondent(s) Mr. I.H. Syed, Adv.
Mr. Ankit B. Pandya, Adv.
Ms. Parul Sharma, Adv.
Mr. Varinder Kumar Sharma, AOR
Signature Not Verified
Mrs. Hemantika Wahi, AOR
Ms. Jesal Wahi, Adv.
Digitally signed by
CHARANJEET KAUR
Date: 2018.02.07
17:13:22 IST
Reason: Ms. Mamta Singh, Adv.
Ms. Shodhika Sharma, Adv.
Ms. Vishakha, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Permission to file SLP in SLP(Crl.)... D.3397/2018 is granted.
Learned counsel for the petitioners seeks leave to withdraw these petitions with liberty to raise contentions at an appropriate stage in accordance with law.
Permission sought for is granted.
The special leave petitions are dismissed as withdrawn with liberty as afore-mentioned.
Consequently, all pending applications stand disposed of.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar