Supreme Court - Daily Orders
State Of U.P. vs Arif Ali . on 21 August, 2014
" ITEM NO.20 COURT NO.13 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. NO. 2/2012 IN PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C)
NO(S). 22401/2010
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 02/07/2009
IN SA NO. 753/2009 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
STATE OF U.P.& ORS. Petitioner(s)
VERSUS
ARIF ALI & ORS. Respondent(s)
(FOR WITHDRAWAL OF SLP AND OFFICE REPORT)
WITH
I.A.NO.2 IN SLP(C) NO.22410 OF 2010
(FOR WITHDRAWAL OF SLP AND OFFICE REPORT)
I.A.NO.2 IN SLP(C) NO.22672 OF 2010
(FOR WITHDRAWAL OF SLP AND OFFICE REPORT)
I.A.NO.2 IN SLP(C) NO.22675 OF 2010
(FOR WITHDRAWAL OF SLP AND OFFICE REPORT)
I.A.NO.2 IN SLP(C) NO.22678 OF 2010
(FOR WITHDRAWAL OF SLP AND OFFICE REPORT)
Date : 21/08/2014 These applications were called on for hearing
today.
CORAM : HON’BLE MR. JUSTICE R.K. AGRAWAL
[IN CHAMBER]
For Petitioner(s) Mr. Kunal Verma, Adv.
Mr. Ardhendumauli Kumar Prasad, Adv.
For Mr. Gunnam Venkateswara Rao, Adv.[N/P]
For Respondent(s)
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.08.22
14:35:02 IST
Reason:
Page No.1 of 2
UPON hearing the counsel the Court made the following
O R D E R
I.A. NO.2. IN SLP(C) NO.22401 OF 2010, I.A. NO.2. IN SLP(C) NO.22410 OF 2010, I.A. NO.2. IN SLP(C) NO.22672 OF 2010, I.A. NO.2. IN SLP(C) NO.22675 OF 2010 AND I.A. NO.2. IN SLP(C) NO.22678 OF 2010 These applications have been filed by the petitioners seeking permission to withdraw the special leave petitions. On the prayer of the learned counsel for the petitioners, applications are allowed and the special leave petitions are dismissed as withdrawn.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Page No.2 of 2