Supreme Court - Daily Orders
Abhishek Kumar vs Neha Lal on 22 November, 2017
Bench: N.V. Ramana, S. Abdul Nazeer
ITEM NO.4 COURT NO.9 SECTION II-C
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). 8719/2017
(Arising out of impugned final judgment and order dated 27-10-2017
in CRLMA No. 17487/2017 passed by the High Court of Delhi at New
Delhi)
ABHISHEK KUMAR Petitioner(s)
VERSUS
NEHA LAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.118226/2017-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 22-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s)
Mr. M.M. Singh, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks permission to withdraw the Special Leave Petition.
In view of the request made, the Special Leave Petition is dismissed as withdrawn.
(VISHAL ANAND) (RENUKA SADANA) COURT MASTER (SH) Signature Not Verified ASST.REGISTRAR Digitally signed by VISHAL ANAND Date: 2017.11.22 16:30:08 IST Reason: