Supreme Court - Daily Orders
Rubabuddin vs State Of M.P . on 29 July, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.20 COURT NO.12 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.)...... of 2016
CRLMP No. 11821/2016
(Arising out of impugned final judgment and order dated
08/12/2015 in MCRC No. 9462/2015 passed by the High Court Of
M.P At Indore)
RUBABUDDIN Petitioner(s)
VERSUS
STATE OF M.P AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP and office report)
WITH
SLP(Crl.)...CRLMP No. 11858/2016
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 29/07/2016 These petitions were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Soeb R, Bhoharia, Adv.
Dr. Sumant Bharadwaj, Adv.
Dr. Sushil Kumar Gupta, Adv.
Mr. Rakesh Kailash Sharma, Adv.
Ms. Mridula Ray Bharadwaj,AOR
Mr. Vikas Negi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing for the petitioner seeks permission to withdraw these petitions.
Permission sought for is granted.
The special leave petitions are dismissed as Signature Not Verified withdrawn.
Digitally signed by CHARANJEET KAUR Date: 2016.07.29 16:58:55 ISTPending applications stand disposed of.
Reason:[ Charanjeet Kaur ] [ Indu Pokhriyal ] A.R.-cum-P.S. Court Master