Supreme Court - Daily Orders
S.K. Aggarwal vs C.B.I. on 3 March, 2014
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ITEM NO.36 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).2772/2013
(From the judgement and order dated 19/10/2012 in CRLA No. 3871/2012 of The
HIGH COURT OF JUDICATURE AT ALLAHABAD)
S.K. AGGARWAL Petitioner(s)
VERSUS
C.B.I. Respondent(s)
(With application for exemption from filing certified copy of the impugned
Judgment, exemption from filing Official Translation and office report)
Date: 03/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. V.K. Shukla,Adv.
Mr. A.K. Tripathi, Adv.
Mr. M.K. Neeraj, Adv.
Mr. B.R. Pandey, Adv.
Ms. Sarla Chaturvedi, Adv.
Mr. Nischal Kumar Neeraj, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
| | |Learned counsel states that he has instructions to withdraw the Special leave | |Petition against the order refusing suspension of sentence with liberty to move| |the High Court afresh. | |The Special Leave Petition is dismissed as withdrawn with the aforesaid | |liberty. | | | |[KALYANI GUPsTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |