Supreme Court - Daily Orders
Shyam Jindal vs The State Of Odisha on 29 September, 2022
Author: Chief Justice
Bench: Chief Justice
ITEM NO.18 COURT NO.1 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
Petition for Special Leave to Appeal (Crl.) Nos.6620-6621/2022
(Arising out of impugned final judgment and order dated 13-05-2022 in CRLMC
No.3285/2018, 13-05-2022 in CRLMC No.2806/2019 passed by the High Court Of Orissa
At Cuttack)
SHYAM JINDAL Petitioner(s)
VERSUS
STATE OF ODISHA & ANR. Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.98734/2022 – FOR PERMISSION TO FILE
ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 29-09-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Dr. A.M. Singhvi, Sr. Adv.
Mr. Siddharth Luthra, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Rishi Agrawala, Adv.
Mr. M.S. Ananth, Adv.
Mr. Abhinabh Garg, Adv.
Mr. Rohan Talwar, Adv.
Mr. Karan Verma, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s) Mr. Gopal Jha, AOR
Mr. Aman Shukla, Adv.
Mr. M. Chandrakanth Reddy, Adv.
UPON hearing the counsel the Court made the following
O R D E R
After arguing for a while, Mr. Siddharth Luthra, learned Senior Advocate prays for and is granted liberty to withdraw the instant petitions.
The Special Leave Petitions are, accordingly, dismissed as Signature Not Verified withdrawn.
Digitally signed by DEEPAK SINGH Date: 2022.09.30 17:36:32 IST Reason: (MUKESH NASA) (MATHEW ABRAHAM) AR-cum-PS BRANCH OFFICER