Supreme Court - Daily Orders
Tarsem Lal Singla vs U.T.Chandigarh on 21 April, 2014
ITEM NO.18 Court No.6 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).3100/2014
(From the judgement and order dated 07/03/2014 in CRM No.43461/2013,
of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
TARSEM LAL SINGLA Petitioner(s)
VERSUS
U.T.CHANDIGARH & ANR. Respondent(s)
(With appln(s) for bail)
Date: 21/04/2014 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. V.K.Jhanji, Sr. Adv.
Ms.Jyoti Mendiratta,Adv.
Mr. Devanshu Kumar, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Mr. V.K.Jhanjhi, learned senior counsel for the petitioner submits that there is a change in the circumstance inasmuch as the son of the petitioner who was earlier absconding has already surrendered to custody or has been arrested. He seeks leave to withdraw this petition with liberty to the petitioner to apply for grant of regular bail. In the light of the change, the special leave petition is dismissed as withdrawn with the liberty prayed for.
(Shashi Sareen) (Veena Khera)
Court Master Court Master