Supreme Court - Daily Orders
Preeti Pritam Nagarkar vs Central Bureau Of Investigation on 5 January, 2023
Bench: S. Ravindra Bhat, Dipankar Datta
ITEM NO.22 COURT NO.14 SECTION II-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 (CRIMINAL) Diary No(s). 17668/2021
(Arising out of impugned final judgment and order dated 18-12-2020
in CRLRA No. 555/2019 passed by the High Court Of Judicature at
Bombay)
PREETI PRITAM NAGARKAR Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.196830/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.196829/2022-CONDONATION OF
DELAY IN REFILING / CURING THE DEFECTS)
Date : 05-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Anukul Raj, Adv.
Mr. Shantanu Krishna, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that he has instructions to withdraw the petition and seek appropriate remedies in accordance with law.
Petition is dismissed as withdrawn. (NITIN TALREJA) Signature Not Verified (MATHEW ABRAHAM) COURT MASTER (SH) Digitally signed by NIRMALA NEGI Date: 2023.01.05 COURT MASTER (NSH) 16:52:52 IST Reason: