Supreme Court - Daily Orders
Attar Singh vs State (Govt. Of Nct Of Delhi) on 8 June, 2020
Bench: S. Abdul Nazeer, Indu Malhotra, Aniruddha Bose
ITEM NO.18 Virtual Court 5 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 7123/2020
(Arising out of impugned final judgment and order dated 14-11-2019
in WPCRL No. 27/2019 passed by the High Court Of Delhi At New
Delhi)
ATTAR SINGH Petitioner(s)
VERSUS
STATE (GOVT. OF NCT OF DELHI) & ORS. Respondent(s)
( IA No.35754/2020-CONDONATION OF DELAY IN FILING and IA
No.35755/2020-EXEMPTION FROM FILING O.T. )
Date : 08-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Braham Singh, Adv.
Mr. C.M. Shroff, Adv.
Mr. Anantha Narayana M.g., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw this petition with liberty to file the protest petition before the Sessions Court. Permission granted.
Special leave petition is dismissed as withdrawn with liberty as prayed for.
(NEELAM GULATI) (RAJINDER KAUR) ASTT. REGISTRAR-cum-PS Signature Not Verified ASSISTANT REGISTRAR Digitally signed by CHARANJEET KAUR Date: 2020.06.10 15:42:45 IST Reason: