Supreme Court - Daily Orders
The State Of Jharkhand vs Baneshwar Rabidas on 16 March, 2022
Bench: Hemant Gupta, V. Ramasubramanian
ITEM NO.18 Court 11 (Video Conferencing) SECTION XVII
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). 4104/2022
(Arising out of impugned final judgment and order dated 07-09-2021
in LPA No. 735/2019 passed by the High Court Of Jharkhand at
Ranchi)
THE STATE OF JHARKHAND & ANR. Petitioner(s)
VERSUS
BANESHWAR RABIDAS Respondent(s)
(FOR ADMISSION and I.R. and IA No.33357/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.33366/2022-EXEMPTION FROM
FILING O.T. and IA No.33358/2022-EXEMPTION FROM FILING O.T. and IA
No.33363/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 16-03-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr Arunabh Chowdhury, Sr. Adv.
Ms Pragya Baghel, Adv.
Ms Pallavi Langar, AOR
Ms. Shelley Singh, Adv.
For Respondent(s) Mr. Aabhas Parimal, Adv.
Mr. Siddharth Ranjan, Adv.
Mr. Somanath Padhan, AOR
Ms. Sujata Kumari Muni, Aadv.
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the petitioners wishes to withdraw the present special leave petition.
The present special leave petition is, accordingly, dismissed as withdrawn.
Signature Not Verified Digitally signed by R Natarajan Date: 2022.03.16 17:00:11 IST Reason:(SWETA BALODI) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)