Supreme Court - Daily Orders
Gayatri Devi vs State Of Bihar on 8 August, 2016
Bench: A.K. Sikri, N.V. Ramana
ITEM NO.3 COURT NO.11 SECTION IIA
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). 2895/2016
(Arising out of impugned final judgment and order dated 09/02/2016
in CRLM No. 38930/2011 passed by the High Court Of Patna)
GAYATRI DEVI Petitioner(s)
VERSUS
STATE OF BIHAR AND ANR Respondent(s)
(with interim relief and office report)
Date : 08/08/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Nagendra Rai, Sr. Adv.
Ms. Prerna Singh, Adv.
Mr. Shashank Sourav, Adv.
Mr. Smarhar Singh,Adv.
For Respondent(s) Mr. Gopal Singh,Adv.
Mr. Shivam Singh, Adv.
Mr. Anuj P. Aggarwal, Adv.
Mr. Advitiya Awasthi, Adv.
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The Special Leave Petition is dismissed as withdrawn.
(Ashwani Thakur) (Tapan Kr. Chakraborty)
Signature Not Verified
COURT MASTER COURT MASTER
Digitally signed by
ASHWANI KUMAR
Date: 2016.08.09
16:59:12 IST
Reason: