Supreme Court - Daily Orders
Dr. M. Manuneethi Cholan vs State Rep By The Deputy Superintendent ... on 30 January, 2017
Author: A.M. Khanwilkar
Bench: A.M. Khanwilkar
ITEM NO.45 COURT NO.6 SECTION IIC
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.) Diary No.32209/2016
(Arising out of impugned final judgment and order dated 05/08/2016
in CRLOP No. 12082/2016 05/08/2016 in CRLMP No. 6210/2016
05/08/2016 in CRLMP No. 6211/2016 passed by the High Court of
Madras)
DR. M. MANUNEETHI CHOLAN Petitioner(s)
VERSUS
STATE REP BY THE DEPUTY
SUPERINTENDENT OF POLICE SPE:
CBI:ACB:CHENNAI Respondent(s)
(Office report on default)
Date : 30/01/2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
[IN CHAMBERS]
For Petitioner(s) Mr. Sudarshan Rajan, AOR
Ms. Shriya Raj Chauhan, Adv.
Dr. K. B. Sounder Rajan, 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 the Special Leave Petition.
Permission is granted.
The Special Leave Petition is, accordingly, dismissed as withdrawn.
Signature Not Verified Digitally signed by RASHI GUPTA (RASHI GUPTA) (SAROJ KUMARI GAUR) Date: 2017.02.02 11:36:49 IST Reason: SR.P.A. COURT MASTER