Supreme Court - Daily Orders
Suresh Chandra Gupta vs State Of U.P on 24 February, 2014
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ITEM NO.30 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
Petition(s) for Special Leave to Appeal (Civil) No(s).4300-4301/2014
(From the judgement and order dated 22/11/2013 in WP No.9813/1993 dated
04/12/2013 in SA No.846/2013 of The HIGH COURT OF JUDICATURE AT ALLAHABAD,
BENCH AT LUCKNOW)
SURESH CHANDRA GUPTA Petitioner(s)
VERSUS
STATE OF U.P & ORS Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned
Judgment,exemption from filing O.T. and prayer for interim relief ))
Date: 24/02/2014 These Petitions were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Ms. Anitha Shenoy, Adv.
Mr.Manoj Kr. Dwivedi, Adv.
for Mr. Deepak Goel,AOR
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner, after arguing for some time, states that she may be permitted to withdraw the instant petitions with liberty to file a review petition.
The instant special leave petitions are accordingly dismissed as withdrawn with liberty, as afore-mentioned.
|(Parveen Kr.Chawla) | |(Phoolan Wati Arora) |
|Court Master | |Assistant Registrar |
| | | |