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Vinod Kapoor v. State Of Goa And Others

Supreme Court Of India

Nov 22, 2000

Judgment

Subsequent
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Order

1. Upon motion, taken on board.

2. It is submitted that the petitioner has filed a review petition in the High Court and, therefore, the learned counsel has instructions to withdraw the petition. The special leave petition is, accordingly, dismissed as withdrawn.

Vinod Kapoor v. State Of Goa And Others

SLP (C) No. of 2000 (CC No. 7798), decided on November 22, 2000