Supreme Court - Daily Orders
Rajeev Gulabrao Jagtap And Ors. vs State Of Maharashtra on 16 May, 2018
Bench: Rohinton Fali Nariman, Abhay Manohar Sapre
ITEM NO.17 COURT NO.11 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 8128/2017
(Arising out of impugned final judgment and order dated 18-07-2016
in ABA No. 506/2016 passed by the High Court Of Judicature At
Bombay)
RAJEEV GULABRAO JAGTAP AND ORS. Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and and IA No.56777/2017-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.56773/2017-EXEMPTION
FROM FILING O.T. and IA No.56779/2017-CONDONATION OF DELAY IN
REFILING)
Date : 16-05-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Ms. Purnima Jauhari, Adv.
Ms. Seema P., Adv.
Mr. Prakash Kumar Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners seeks permission to withdraw the Special Leave Petition.
Permission granted.
The Special Leave Petition is dismissed as withdrawn. (R. NATARAJAN) Signature Not Verified (SAROJ KUMARI GAUR) COURT MASTER (SH) Digitally signed by R NATARAJAN Date: 2018.05.16 BRANCH OFFICER 16:34:48 IST Reason: