Supreme Court - Daily Orders
Vinit Kumar vs Central Bureau Of Investigation on 3 February, 2020
Bench: Indira Banerjee, A.S. Bopanna
ITEM NO.42 COURT NO.15 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). 3300/2020
(Arising out of impugned final judgment and order dated 22-10-2019
in WP No. 2367/2019 passed by the High Court Of Judicature At
Bombay)
VINIT KUMAR Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.16886/2020-CONDONATION OF DELAY
IN FILING and IA No.16887/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 03-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Karan Bharioke,Adv.
Mr. Ranjit Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the special leave petition with liberty to approach the High Court. The special leave petition is dismissed as withdrawn with liberty as prayed for.
It is made clear that we have not considered the merits of the case.
(MADHU BALA) Signature Not Verified (RAJINDER KAUR) COURT MASTER (SH) Digitally signed by MADHU BALA Date: 2020.02.04 ASSISTANT REGISTRAR 17:01:02 IST Reason: