Supreme Court - Daily Orders
Pappu @ Shivshankar vs State Of U.P. on 25 February, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.25 Court 16 (Video Conferencing) SECTION II
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 (Crl.) No(s). 1473/2022
(Arising out of impugned final judgment and order dated 26-10-2021
in CRLA No. 225/2019 passed by the High Court of Judicature at
Allahabad)
PAPPU @ SHIVSHANKAR Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
(FOR ADMISSION and I.R. and IA No.23555/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.23556/2022-EXEMPTION FROM
FILING O.T. )
Date : 25-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Anand Sanjay M. Nuli, Adv.
Mr. Anubhav Dubey, Adv.
Mr. Suraj Kaushik, Adv.
Mr. Agam Sharma, Adv.
Ms. Nandini Pandey , Adv.
M/S. Nuli & Nuli, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the present special leave petition.
Taking the statement on record, the special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by Indu Marwah Date: 2022.02.26 13:16:48 IST Reason: (BABITA PANDEY) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)