Supreme Court - Daily Orders
Rajendra Prasad Tiwari vs The State Of Madhya Pradesh on 15 July, 2019
Bench: S. Abdul Nazeer, R. Subhash Reddy
ITEM NO.35 COURT NO.15 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).23164/2019
(Arising out of impugned final judgment and order dated 12-11-2018
in MCRC No. 10754/2015 passed by the High Court Of M.P. Principal
Seat At Jabalpur)
RAJENDRA PRASAD TIWARI Petitioner(s)
VERSUS
THE STATE OF MADHYA PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.99455/2019-CONDONATION OF DELAY
IN FILING and IA No.99456/2019-EXEMPTION FROM FILING O.T.)
Date : 15-07-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Naveen Kr. Singh, Adv.
Mr. Anant Kumar, Adv.
Mr. Rajeev Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioner seeks permission of the Court to withdraw the Special Leave Petition.
The Special Leave Petition is dismissed as withdrawn. (POOJA CHOPRA) (RAJINDER KAUR) COURT MASTER Signature Not Verified BRANCH OFFICER Digitally signed by RACHNA Date: 2019.07.17 12:31:15 IST Reason: