Supreme Court - Daily Orders
Sunil Alagh vs State Of Nct Of Delhi on 20 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
ITEM NO.17 COURT NO.5 SECTION IIC
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). 390-391/2017
(Arising out of impugned final judgment and order dated 21/09/2016
in BA No. 562/2016 & CRLMP No. 574/2016 passed by the High Court of
Delhi at New Delhi)
SUNIL ALAGH Petitioner(s)
VERSUS
STATE OF NCT OF DELHI AND ANR. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 20/01/2017 These petitions were called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Manav Gupta, Adv.
For Ms. Manju Jetley,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks leave to withdraw the petitions.
Leave to withdraw the petitions granted. The special leave petitions are dismissed as withdrawn.
(Meenakshi Kohli) (Jaswinder Kaur)
Court Master Court Master
Signature Not Verified
Digitally signed by
MEENAKSHI KOHLI
Date: 2017.01.21
10:58:29 IST
Reason: