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Anbumani Ramadoss vs C.B.I. on 6 November, 2015

Bench: T.S. Thakur, V. Gopala Gowda

     ITEM NO.22               COURT NO.1               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). 9259/2015
     (Arising out of impugned final judgment and order dated 20/10/2015
     in CRLMC No. 4443/2015,20/10/2015 in CRLMA No. 15737/2015 passed by
     the High Court of Delhi at New Delhi)

     ANBUMANI RAMADOSS                                                  Petitioner(s)

                                                     VERSUS

     C.B.I.                                             Respondent(s)
     (with appln. (s) for exemption from filing c/c of the impugned
     judgment and interim relief and office report)
     WITH
     SLP(Crl) No. 9280/2015
     (With Interim Relief and Office Report)
         [




     Date : 06/11/2015 These petitions were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE T.S. THAKUR
                             HON'BLE MR. JUSTICE V. GOPALA GOWDA

     For Petitioner(s)
                                       Mr.   Kapil Sibal, Sr. Adv.
                                       Mr.   Mukul Gupta, Sr. Adv.
                                       Mr.   Raj Kumar Parshar, Adv.
                                       Mr.   Tushar Gupta, Adv.
                                       Mr.   Rishab Kaushik, Adv.
                                       Mr.   Harsh Pratap Shahi, Adv.
                                       Mr.   Vibhor Garg, Adv.
                                       Ms.   Suvarna Kashyap, Adv.
                                       Ms.   Saumya Sharma, Adv.
                                       Mr.   Sibo Sankar Mishra,Adv.
     For Respondent(s)

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

Heard.

Learned counsel for the petitioner seeks leave to withdraw these special leave petitions with liberty to pursue the matter before the High Court and such redress which may legally be permissible to the petitioner.

The special leave petitions are dismissed as withdrawn with Signature Not Verified liberty as prayed for.

                         (ASHOK RAJ SINGH)                    (VEENA KHERA)
                           Court Master                        Court Master