Supreme Court - Daily Orders
Tarun Kumar Das vs State Of West Bengal on 5 October, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.22 COURT NO.9 SECTION IIB
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).8251/2015
(Arising out of impugned final judgment and order dated 17/07/2015
in CRR No. 343/2015 passed by the High Court of Calcutta)
TARUN KUMAR DAS Petitioner(s)
VERSUS
STATE OF WEST BENGAL AND ANR. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 05/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. M.L. Lahoty, Adv.
Mr. Himanshu Shekhar, 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 special leave petition. Permission granted.
The special leave petition is dismissed as withdrawn.
(SANJAY KUMAR-I) (JASWINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.10.06
16:17:20 IST
Reason: