Supreme Court - Daily Orders
Pritubalaben Mafatlal Patel vs State Of Rajasthan on 28 November, 2014
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.9 COURT NO.5 SECTION II
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). 9202/2014
(Arising out of impugned final judgment and order dated 17/07/2014
in CRLMA No. 1584/2014 passed by the High Court Of Rajasthan At
Jodhpur)
PRITUBALABEN MAFATLAL PATEL AND ANR Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
Date : 28/11/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Huzefa Ahmadi, Sr.Adv.
Mr. Haresh Raichura,Adv.
Mr. Saroj Raichura, Adv.
Mr. Kalp Raichura, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Ahmadi, learned senior counsel for the petitioner, seeks leave of this Court to withdrawn this special leave petition.
The special leave petition is permitted to be withdrawn.
(Gulshan Kumar Arora) (H.S. Parasher)
Signature Not Verified
Digitally signed by
Court Master Court Master
Gulshan Kumar Arora
Date: 2014.11.28
17:27:43 IST
Reason: