Supreme Court - Daily Orders
Ajay Shyam Jajodia vs State Of Maharashtra . on 14 March, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.23 COURT NO.10 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.)...... CRLMP No(s).
4323/2016
(Arising out of impugned final judgment and order dated
03/12/2014 in CRWP No. 3053/2014 passed by the High Court Of
Bombay)
AJAY SHYAM JAJODIA Petitioner(s)
VERSUS
STATE OF MAHARASHTRA AND ORS. Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 14/03/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. V.K. Mishra, Adv.
Mr. Kundan Kumar Lal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks permission to withdraw the Special Leave Petition.
In view thereof, the Special Leave Petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by R.NATARAJAN Date: 2016.03.14 16:30:33 IST (R.NATARAJAN) (SNEH LATA SHARMA) Reason: Court Master Court Master