Supreme Court - Daily Orders
Sushila Bai Himmat Rao Patil vs State Of Maharashtra on 31 August, 2015
Bench: Chief Justice, Amitava Roy
ITEM NO.19 COURT NO.1 SECTION IIA
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). 6959/2015
(Arising out of impugned final judgment and order dated 30/07/2015
in CRLA No. 897/2015,30/07/2015 in CRLA No. 572/2015 passed by the
High Court Of Bombay)
SUSHILA BAI HIMMAT RAO PATIL Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ANR. Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 31/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr.Manohar Lal Sharma, Adv.
Mr. Deepak Goel,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, on instructions, seeks permission of this Court to withdraw the Special Leave Petition with liberty to make yer another application before appropriate forum.
Permission sought for is granted.
The Special Leave Petition is disposed of as withdrawn with liberty to make yet another application before appropriate forum.
Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.09.15 17:04:14 IST Reason: (G.V.Ramana) (Vinod Kulvi)
AR-cum-PS Asstt.Registrar