Supreme Court - Daily Orders
Beena Rani vs State Of Haryana . on 31 January, 2014
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ITEM NO.14 COURT NO.6 SECTION IVB
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 (Civil)....../2014
CC 989/2014
(From the judgement and order dated 30/05/2013 in CWP No.12343/2013, of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
BEENA RANI Petitioner(s)
VERSUS
STATE OF HARYANA & ORS. Respondent(s)
(With appln(s) for c/delay in filing SLP and office report)
Date: 31/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. A.Tewari, Adv.
Ms. Eliza Bar, Adv.
Mr. Shree Pal Singh,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw this petition. The special leave petition is dismissed as withdrawn.
|(Shashi Sareen) | (Veena Khera) | | Court Master | Court Master |