Supreme Court - Daily Orders
State Of Up vs Panchu on 11 September, 2014
ITEM NO.85 REGISTRAR COURT. 1 SECTION XI
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 PANKAJ BHANDARI
Petition(s) for Special Leave to Appeal (C) Diary No(s).
15364/2014
STATE OF UP AND ORS Petitioner(s)
VERSUS
PANCHU Respondent(s)
Date : 11/09/2014 This petition was called on for hearing today.
For Petitioner(s)
Ms. Harshita Kumar, Adv.
Mr. C. D. Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
A letter has been filed on behalf of the learned Advocate-on-Record, Mr. C.D. Singh stating therein that the above-captioned matter has already been filed by the learned Advocate-on-Record, Mr. M.R. Shamshad and the prayer has been made to permit withdrawal of the unregistered SLP. The prayer is allowed.
The unregistered SLP is permitted to be withdrawn.
(PANKAJ BHANDARI) Registrar Signature Not Verified Digitally signed by Rupam Dhamija Date: 2014.09.13 13:04:04 IST Reason: