Supreme Court - Daily Orders
Ashok Kumar Panda vs Republic Of India on 14 November, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.19 COURT NO.4 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). 8422/2014
(Arising out of impugned final judgment and order dated 03/07/2014
in CRLA No. 287/2014,03/07/2014 in MC No. 809/2014 passed by the
High Court Of Orissa At Cuttack)
ASHOK KUMAR PANDA Petitioner(s)
VERSUS
REPUBLIC OF INDIA Respondent(s)
(With interim relief)
Date : 14/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Ms. Praveena Gautam,Adv.
Mr. Deepak Tyagi, Adv.
Ms. Pusshp Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter for sometime, learned counsel for the petitioner sought permission to withdraw the special leave petition. Liberty is granted. The special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by
(Neeta) (Suman Jain) Neeta Sapra Date: 2014.11.15 13:39:53 IST Sr. P.A. COURT MASTER Reason: