Supreme Court - Daily Orders
Ashok Laxman Vani @ Shete vs State Of Maharasthra on 25 August, 2015
¶ ITEM NO.80 REGISTRAR COURT. 2 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR MR. M K HANJURA
Petition(s) for Special Leave to Appeal (Crl.) Diary No(s).
16920/2015
ASHOK LAXMAN VANI @ SHETE Petitioner(s)
VERSUS
STATE OF MAHARASTHRA AND ORS Respondent(s)
Date : 25/08/2015 This petition was called on for hearing today.
For Petitioner(s) Ms.Srishti Rani,Adv.
Ms. Manisha T. Karia,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The office report is that the Ld.counsel for the petitioner has on 07.08.2015 filed a letter for the withdrawal of the instant petition. Since, the petition has not been registered as y et, therefore, the same is permitted to be withdrawn.
(M K HANJURA) Registrar SB Signature Not Verified Digitally signed by Sushma Kumari Bajaj Date: 2015.08.26 15:55:27 TLT Reason: