Supreme Court - Daily Orders
Davinder Pal Singh Alias Kaku vs State Of Punjab on 8 April, 2016
Bench: V. Gopala Gowda, Arun Mishra
ITEM NO.3 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). 10725/2015
(Arising out of impugned final judgment and order dated 06/11/2015
in CRMM No. 37207/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
DAVINDER PAL SINGH ALIAS KAKU Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents and interim relief and office report)
Date : 08/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Inder Pal Singh Sabharwal, Adv.
Mr. Rahul Gupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw the special leave petition. Permission granted.
Accordingly, the special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by VINOD KUMAR(VINOD KUMAR JHA) (MALA KUMARI SHARMA) Date: 2016.04.08 16:32:09 IST Reason: COURT MASTER COURT MASTER