Supreme Court - Daily Orders
Prafulla Hedge vs Vineeta Vaze on 25 July, 2016
Bench: Dipak Misra, Uday Umesh Lalit
ITEM NO.18 COURT NO.4 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). 8989/2014
(Arising out of impugned final judgment and order dated 17/02/2014
in CRLWP No. 46/2012 passed by the High Court of Bombay at Goa)
PRAFULLA HEDGE Petitioner(s)
VERSUS
VINEETA VAZE Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and interim relief and office report)
Date : 25/07/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Pankaj Kumar Mishra, Adv.
Mr. A.S. Bhasme, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Pankaj Kumar Mishra, learned counsel appearing for the petitioner seeks leave of this Court to withdraw the special leave petition.
The special leave petition is permitted to be withdrawn.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master
Signature Not Verified
Digitally signed by
GULSHAN KUMAR
ARORA
Date: 2016.07.25
15:30:13 IST
Reason: