Supreme Court - Daily Orders
Hans Raj (D) Thr Lrs. vs State Of Punjab . on 30 October, 2017
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.81 COURT NO.12 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) D. No. 1674/2017
HANS RAJ (D) THR LRS. & ORS. Petitioner(s)
VERSUS
STATE OF PUNJAB & ORS. Respondent(s)
Date : 30-10-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
[IN CHAMBERS]
For Petitioner(s) Mr. Ravi Kamal Gupta, Adv.
Mr. Nikunj Dayal, AOR
Mr. Pramod Dayal, Adv.
Ms. Payal Dayal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners states that SLP(C) Nos. 17574-17580 of 2015 has already been dismissed by this Court vide order dated 20th September, 2017 and he prays for withdrawal of instant Special Leave Petition(C) D.No. 1674 of 2017.
Apart from the fact that there is a delay of almost eight years in filing the Special Leave Petition.
The Special Leave Petition is, accordingly, dismissed as withdrawn.
(POOJA SEHGAL) (SHARDA KAPOOR)
SENIOR PERSONAL ASSISTANT
Signature Not Verified
ASST.REGISTRAR
Digitally signed by
POOJA SEHGAL
Date: 2017.11.06
12:27:01 IST
Reason: