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Supreme Court - Daily Orders

Surinder Kumar vs State Of H.P. on 9 August, 2019

Bench: L. Nageswara Rao, Hemant Gupta

     ITEM NO.32                               COURT NO.10                SECTION XIV

                                   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 (C)                   No(s).18432/2019

     (Arising out of impugned final judgment and order dated 24-07-
     2019 in CWP No. 1608/2019 passed by the High Court Of Himachal
     Pradesh At Shimla)

     SURINDER KUMAR                                                      Petitioner(s)

                                                     VERSUS

     STATE OF H.P. & ORS.                                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.114616/2019-EXEMPTION FROM
     FILING C/C OF THE IMPUGNED JUDGMENT and IA No.115622/2019-
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )

     Date : 09-08-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE L. NAGESWARA RAO
                             HON'BLE MR. JUSTICE HEMANT GUPTA

     For Petitioner(s)                 Mr.   P.S. Patwalia, Sr. Adv.
                                       Mr.   Tushar Bakshi, AOR
                                       Ms.   Harshika Verma, Adv.
                                       Mr.   Shovit Singh, Adv.
                                       Mr.   Akshay Chadha, Adv.

     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Mr. P.S. Patwalia, learned senior counsel appearing on behalf of the petitioner seeks permission to withdraw this Special Leave Petition.

The Special Leave Petition is, accordingly, dismissed as withdrawn.

Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2019.08.14

(GEETA AHUJA) 10:07:00 IST Reason: (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) BRANCH OFFICER