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Supreme Court - Daily Orders

Bachu Bhai Mahidhar Bhai vs The State Of Gujarat on 20 February, 2020

Bench: Indu Malhotra, Ajay Rastogi

      ITEM NO.14                              COURT NO.14                    SECTION III

                                   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 (CIVIL) Diary No(s). 2932/2020

      (Arising out of impugned final judgment and order dated 10-08-2015
      in FA No. 2704/2013 passed by the High Court Of Gujarat At
      Ahmedabad)

      BACHU BHAI MAHIDHAR BHAI                                               Petitioner(s)

                                                         VERSUS

      THE STATE OF GUJARAT & ANR.                                            Respondent(s)

      ( IA No.26751/2020-CONDONATION OF DELAY IN FILING and IA
      No.26753/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
      and IA No.26752/2020-EXEMPTION FROM FILING O.T. )
      WITH
      Diary No(s). 2933/2020 (III)
      ( IA No.26726/2020-CONDONATION OF DELAY IN FILING and IA
      No.26729/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
      and IA No.26728/2020-EXEMPTION FROM FILING O.T.)

      Date : 20-02-2020 This petition was called on for hearing today.

      CORAM :                HON'BLE MS. JUSTICE INDU MALHOTRA
                             HON'BLE MR. JUSTICE AJAY RASTOGI

      For Petitioner(s)                 Mr.Bipin Kumar Jha,Adv.
                                        Mr.Sanjeev Kumar,Adv.
                                        Ms. Manju Jetley, 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 Petitions in light of the direction given by the High Court in Para 8 of the impugned judgment which will enable the petitioner(s) herein to get the same benefit which can be granted in the connected Special Leave Petitions impugning the same judgment.

Signature Not Verified Digitally signed by SUSHMA KUMARI BAJAJ Date: 2020.02.22

The Special Leave Petitions are dismissed as withdrawn.

12:07:47 IST Reason:

(SUSHMA KUMARI BAJAJ) (SUNIL KUMAR RAJVANSHI) SENIOR PERSONAL ASSISTANT BRANCH OFFICER