TEESTA ATUL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kapil Sibal, learned Senior Counsel, assisted by Ms. Aparna Bhat, learned counsel for the appellants and Mr. Mahesh Jethmalani, learned Senior Counsel, along with Mr. Prakash Jani, learned Senior Counsel for the respondent State.

(2.) Dr. Rajeev Dhavan, Mr. Dushyant Dave, Mr. Huzefa Ahmadi, learned Senior Counsel and Mr. Bharat Sangal, learned counsel, appearing for the intervenors, thought it appropriate to withdraw the intervention applications with liberty to agitate their grievance when the occasion arises. The intervention applications are permitted to be withdrawn.

(3.) Leave granted. Hearing concluded.