Supreme Court - Daily Orders
Rajmata Krishna Kumari vs State Of Rajasthan . on 18 April, 2016
Bench: V. Gopala Gowda, Arun Mishra
1
ITEM NO.39 COURT NO.9 SECTION XV
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 (C) No(s). 2861/2007
(Arising out of impugned final judgment and order dated 11/10/2006
in DBCSA No.404/1994 passed by the High Court Of Rajasthan At
Jodhpur)
RAJMATA KRISHNA KUMARI Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(with appln. (s) for permission to file additional affidavit and interim relief and office report) (For final disposal) Date : 18/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MR. JUSTICE ARUN MISHRA For Petitioner(s) Mr. Puneet Jain, Adv.
Ms. Christi Jain, Adv.
Ms. Priyal Jain, Adv.
Ms. Chhaya Kirti, Adv.
Mr. Apurv Taran, Adv.
Mr. Abhinav Gupta, Adv.
Ms. Manu Meheshwari, Adv. Ms. Pratibha Jain,Adv.
For Respondent(s) Mr. S.S. Shamshery, AAG Mr. Amit Sharma, Adv.
Mr. Prateek Yadav, Adv.
Ms. Anu Dixit Kaushik, Adv. Mr. Irshad Ahmad,Adv.Signature Not Verified Digitally signed by VINOD KUMAR Date: 2016.04.18
UPON hearing the counsel the Court made the following 16:51:52 IST Reason: O R D E R After arguing the matter for some time, learned 2 counsel for the petitioner seeks leave to withdraw the special leave petition. Permission granted.
Accordingly, the special leave petition is dismissed as withdrawn.
(VINOD KUMAR JHA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER