Supreme Court - Daily Orders
Shivadarshan Balse vs State Of Karnataka And Others on 16 February, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
1
ITEM NO.10 COURT NO.2 SECTION IVA
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). 26276/2014
(Arising out of impugned final judgment and order dated 12/02/2014
in WA No. 3335/2012 passed by the High Court Of Karnataka At
Bangalore)
SHIVADARSHAN BALSE Petitioner(s)
VERSUS
STATE OF KARNATAKA AND OTHERS Respondent(s)
(with interim relief and office report)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. L.N.Rao, Sr. Adv.
Ms. N.Usmani, Adv.
Ms. K. V. Bharathi Upadhyaya,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. L.N.Rao, learned senior counsel for the petitioner seeks leave to withdraw this petition reserving liberty for the petitioner to raise all such contentions as are available to him at the appropriate Signature Not Verified Digitally signed by Shashi Sareen stage in an appropriate proceedings. The Special Leave Date: 2015.02.18 05:41:21 IST Reason: Petition is dismissed as withdrawn with the liberty prayed for.
2SLP(C) No. 36455 of 2012:
Taken on Board.
Learned counsel for the petitioner seeks leave to withdraw this petition. The Special Leave Petition is dismissed as withdrawn.
(Shashi Sareen) (Veena Khera)
Court Master Court Master