Supreme Court - Daily Orders
Shobika Gupta vs State Of Haryana on 18 January, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.1 COURT NO.10 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). 6766/2016
(Arising out of impugned final judgment and order dated 10/05/2016
in CRMM No. 39159/2015 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SHOBIKA GUPTA Petitioner(s)
VERSUS
STATE OF HARYANA Respondent(s)
(with appln. (s) for exemption from filing O.T. and permission to
file additional documents)
Date : 18/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. P. N. Mishra, Sr. Adv.
Mr. Abhisth Kumar,Adv.
For Respondent(s) Mr. Manav Gupta, Adv.
Ms. Manju Jetley,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the Petitioner seeks leave to withdraw this Petition. Permission granted. Consequently the Special Leave Petition is dismissed as withdrawn.
(NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2017.01.18
16:37:30 IST
Reason: