Supreme Court - Daily Orders
Jagdish Sharma vs The State Of Haryana on 4 September, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.27 COURT NO.3 SECTION IV-B
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 (C) No(s).23125/2018
(Arising out of impugned final judgment and order dated 30-04-2018
in LPA No. 627/2018 passed by the High Court of Punjab & Haryana at
Chandigarh)
JAGDISH SHARMA & ANR. Petitioner(s)
VERSUS
THE STATE OF HARYANA & ORS. Respondent(s)
(WITH I.R. and IA No.119456/2018-PERMISSION TO FILE LENGTHY LIST OF
DATES )
Date : 04-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Neeraj Jain, Sr. Adv.
Mr. Atul Kumar, Adv.
Mr. Ishan Dewan, Adv.
Ms. Akanksha verma Chandok, Adv.
Mr. S. K. Verma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks leave to withdraw the special leave petition. The special leave petition is dismissed as withdrawn.
(SANJAY KUMAR-I) (KAILASH CHANDER)
Signature Not Verified
AR-CUM-PS ASSISTANT REGISTRAR
Digitally signed by
SANJAY KUMAR
Date: 2018.09.04
16:43:59 IST
Reason: