Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Sukhpal Singh Khaira vs Assistant Director Directorate Of ... on 17 January, 2022

Bench: Chief Justice, A.S. Bopanna, Hima Kohli

                                                      1

     ITEM NO.21                    Court 1 (Video Conferencing)            SECTION II­B

                                   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.)     No.127/2022

     (Arising out of impugned final Judgment and Order dated 21­12­2021
     in CRMM No. 51885/2021 passed by the High Court of Punjab & Haryana
     at Chandigarh)

     SUKHPAL SINGH KHAIRA                                                Petitioner(s)

                                                     VERSUS


     ASSISTANT DIRECTOR DIRECTORATE OF ENFORCEMENT                       Respondent(s)
     (HQRS)NEW DELHI

     (IA No.2633/2022­EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
     and IA No.2640/2022­EXEMPTION FROM FILING AFFIDAVIT)

     Date : 17­01­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE THE CHIEF JUSTICE
                             HON'BLE MR. JUSTICE A.S. BOPANNA
                             HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                       Mr.   Vikram Chaudhri, Sr. Adv.
                                       Mr.   Keshavam Chaudhri, Adv.
                                       Ms.   Ria Khanna, Adv.
                                       Ms.   Anzu. K. Varkey, AOR
                                       Mr.   Rishi Sehgal, Adv.
     For Respondent(s)
                                       Mr. Zoheb Hossain, Adv.
                                       Mr. M.K. Maroria, AOR

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

The Court is convened through Video Conferencing.

Learned Senior counsel appearing for the petitioner submits Date: 2022.01.17 that the bail application filed by the petitioner which is pending 16:44:53 IST Reason:

before the High Court is listed tomorrow.

In view of the above, learned Senior counsel seeks permission to withdraw the Special Leave Petition and urge all contentions therein.

In view of the request made, the Special Leave Petition is dismissed as withdrawn.

(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)