Supreme Court - Daily Orders
Abc, W/O Xyz vs State Of Chhattisgarh And Another on 19 January, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
ITEM NO.51 COURT NO.2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 9/2015
ABC, W/O XYZ Petitioner(s)
VERSUS
STATE OF CHHATTISGARH AND ANOTHER Respondent(s)
(with appln. (s) for permission for non-disclosing the name of
petitioner and exemption from filing O.T. and Office report)
Date : 19/01/2015 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. Manohar Lal Sharma,Adv.
Ms. Suman,Adv.
Mr. Nitin Kumar Thakur,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 this writ petition reserving liberty for the petitioner to seek such other redress including redress by way of a special leave petition against the order passed by the High Court in W.P. (Crl.)No.235 of 2014 in accordance with law.
The writ petition is accordingly dismissed as withdrawn with the liberty prayed for.
(MAHABIR SINGH) Signature Not Verified (VEENA KHERA) COURT MASTER Digitally signed by Mahabir Singh Date: 2015.01.20 COURT MASTER 13:08:26 IST Reason: