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citation codes
Case Number
Disposition
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    Vinod Kapoor v. State Of Goa And Others

    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 The special leave petition is, accordingly, dismissed as withdrawn.

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    Vinod Kapoor v. State Of Goa And Others
    (Nov 22, 2000)