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Supreme Court - Daily Orders

Pooja Walia vs The State Of Uttar Pradesh on 1 September, 2023

Bench: Bela M. Trivedi, Dipankar Datta

     ITEM NO.36                            COURT NO.17                      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).   10765/2023

     (Arising out of impugned final judgment and order dated 25-07-2023
     in A482 No. 26545/2023 passed by the High Court Of Judicature At
     Allahabad)

     POOJA WALIA                                                            Petitioner(s)

                                                    VERSUS

     THE STATE OF UTTAR PRADESH & ANR.                  Respondent(s)
     (FOR ADMISSION and IA No.173513/2023-EXEMPTION FROM FILING O.T. )

     Date : 01-09-2023 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MS. JUSTICE BELA M. TRIVEDI
                         HON'BLE MR. JUSTICE DIPANKAR DATTA


     For Petitioner(s)                Mr. Bhuwan Raj, AOR
                                      Ms. Manju Savita, Adv.
                                      Mr. Anubhav Mehrotra, Adv.
                                      Mr. Wasi Haider, Adv.

     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.

Permission granted.

The Special Leave Petition is dismissed as withdrawn.

(ASHA SUNDRIYAL) Signature Not Verified (RENU BALA GAMBHIR) ASTT. REGISTRAR-cum-PS Digitally signed by ASHA SUNDRIYAL Date: 2023.09.04 COURT MASTER (NSH) 17:55:54 IST Reason: