Supreme Court - Daily Orders
Surya Kirti Thapar vs State Nct Of Delhi on 18 December, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.13 COURT NO.4 SECTION II
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). 9876/2014
(Arising out of impugned final judgment and order dated 24/11/2014
in BA No. 334/2014 passed by the High Court of Delhi at N. Delhi)
SURYA KIRTI THAPAR Petitioner(s)
VERSUS
STATE NCT OF DELHI Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 18/12/2014 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. Priya Hingorani, Adv.
Mr. S. K. Sabharwal,Adv.
For Respondent(s) Mr. S.B. Sanyal, Sr. Adv.
Mr. Anil Karnwal, Adv.
Mr. Aftab Ali Khan,Adv.
UPON hearing the counsel the Court made the following
O R D E R
After some arguments the learned counsel for the petitioner sought liberty to withdraw the special leave petition. Liberty is granted without any iberty to challenge the very same impugned order before this court.
The special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by Rajni Mukhi(Rajni Mukhi) (Pardeep Kumar) Date: 2014.12.19 12:49:08 IST Reason: Sr. P.A. AR-cum-PS