Supreme Court - Daily Orders
Balbir Singh @ Beera vs State Of Punjab on 26 October, 2015
Bench: Fakkir Mohamed Ibrahim Kalifulla, Uday Umesh Lalit
ITEM NO.47 COURT NO.7 SECTION IIB
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 (Crl.) No(s). 8533/2015
(Arising out of impugned final judgment and order dated 13/07/2015
in CRLMM No. 10833/2015 passed by the High Court of Punjab &
Haryana at Chandigarh)
BALBIR SINGH @ BEERA Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 26/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. S.K. Chawla,Adv.
Mr. Dinesh Verma,Adv.
Mr. Subhasish Bhowmick,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks leave to withdraw this special leave petition.
The special leave petition is dismissed as withdrawn.
(NARENDRA PRASAD) (SUMAN JAIN) COURT MASTER Signature Not Verified COURT MASTER Digitally signed by Narendra Prasad Date: 2015.10.26 18:30:09 IST Reason: