Supreme Court - Daily Orders
Muhammed Asarudheen vs The State Of Kerala on 3 December, 2020
Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.4 Court 6 (Video Conferencing) SECTION II-B
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). 4843/2020
(Arising out of impugned final judgment and order dated 03-08-2020
in BA No. 4540/2020 passed by the High Court of Kerala at
Ernakulam)
MUHAMMED ASARUDHEEN Petitioner(s)
VERSUS
THE STATE OF KERALA & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 03-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Renjith B.Marar,Adv.
Ms. Lakshmi N. Kaimal, AOR
Mr. Biju Vigneswar,Adv.
Ms. Surabhi Santosh,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 this petition.
The special leave petition is accordingly dismissed as withdrawn.
(ANITA MALHOTRA) (ANITA RANI AHUJA) Signature Not Verified COURT MASTER ASSISTANT REGISTRAR Digitally signed by Anita Malhotra Date: 2020.12.03 19:28:57 IST Reason: