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Amity Law School vs Courts On Its Own Motion In Re Suicide ... on 19 February, 2018

Bench: Adarsh Kumar Goel, Uday Umesh Lalit

     ITEM NO.38                               COURT NO.11                 SECTION II-C

                                   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).    1405/2018

     (Arising out of impugned final judgment and order dated 12-01-2018
     in CRLM No. 16619/2017 in Writ Petition (Criminal) No. 793 of 2017
     passed by the High Court Of Delhi At New Delhi)

     AMITY LAW SCHOOL,DELHI                                                  Petitioner(s)

                                                     VERSUS

     COURTS ON ITS OWN MOTION IN RE SUICIDE COMMITTED BYSUSHANT ROHILLA
     & ORS.                                           Respondent(s)

     (FOR ADMISSION and I.R. and IA No.22368/2018-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT)

     Date : 19-02-2018 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
                             HON'BLE MR. JUSTICE UDAY UMESH LALIT


     For Petitioner(s)                 Mr.   N.K. Kaul,Sr.Adv.
                                       Mr.   Jayant Sud,Sr.Adv.
                                       Mr.   Rajesh Yadav,Adv.
                                       Mr.   Tanmay Mehta,Adv.
                                       Mr.   Rajan Chawla,Adv.
                                       Mr.   Gautam Chauhan,Adv.
                                       Mr.   S.B. Singh,Adv.
                                       Ms.   Vaishali Soni,Adv.
                                       Mr.   Ashok K. Mahajan, AOR

     For Respondent(s)

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

This special leave petition is dismissed as withdrawn.

(MADHU BALA) Digitally signed by MADHU BALA Date: 2018.02.20 (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) 10:49:57 IST Reason: BRANCH OFFICER