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Altaf Yusuf Naik vs The State Of Maharashtra on 13 November, 2019

Bench: Indu Malhotra, Ajay Rastogi

      ITEM NO.31                              COURT NO.16                      SECTION II-A

                                    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).    7589/2018

      (Arising out of impugned final judgment and order dated 13-08-2018
      in CRLWP No. 3444/2018 passed by the High Court Of Judicature At
      Bombay)

      ALTAF YUSUF NAIK                                                         Petitioner(s)

                                                          VERSUS

      THE STATE OF MAHARASHTRA & ANR.                                          Respondent(s)


          IA No. 158082/2018 - EXEMPTION FROM FILING O.T.
          IA No. 1305/2019 - VACATING STAY)

      Date : 13-11-2019 These matters were called on for hearing today.

      CORAM :
                             HON'BLE MS. JUSTICE INDU MALHOTRA
                             HON'BLE MR. JUSTICE AJAY RASTOGI


      For Petitioner(s)                 Mr.Sushil Karanjkar,Adv.
                                        Mr.Nikhilesh Kumar,Adv.
                                        Mr. K. N. Rai, AOR

      For Respondent(s)                  Mr.Anoop Kandari,adv.
                                         Mr. Nishant Ramakantrao Katneshwarkar, AOR

                                        Mr.Vasim Siddiqui,Adv.
                                        Mr. Saurabh Trivedi, AOR


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

Learned counsel for the petitioner submits that he has received instructions from his client to withdraw the present Special Leave Petition.

The interim order dated 07.09.2018 passed by this Court stands vacated.

The Special Leave Petition is dismissed as withdrawn.

Pending application(s), if any, stands disposed of.

……..2 ITEM NO.31 -2- We direct the Court of the Magistrate, First Class, Pen, District Raigad, which is seized of the complaint under Section 138 of the Negotiable Instruments Act in S.C.C.No.589/2010, to conclude the proceedings within a period of three months, since the matter has been pending since nine years.

(SUSHMA KUMARI BAJAJ) (PRADEEP KUMAR) SENIOR PERSONAL ASSISTANT BRANCH OFFICER