Supreme Court - Daily Orders
Vivek Sharma vs State Of Punjab on 7 May, 2014
ITEM NO.2
¬ COURT NO.5 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Crl.M.P. No.8953 of 2014
Petition(s) for Special Leave to Appeal (Crl) No(s).1498/2014
(From the judgement and order dated 03/02/2014 in CRLM
No.31192/2013, of The HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
VIVEK SHARMA Petitioner(s)
VERSUS
STATE OF PUNJAB & ANR Respondent(s)
(With appln(s) for withdrawal of SLPand office report)
Date: 07/05/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Raj Kumar Kaushik, Adv.
Mr. Varinder Kumar Sharma,Adv.
For Respondent(s) Mr. Aditya Sanghi,Adv.
Mr. Piyush Sanghi, Adv.
Mr. Subhasish Bhowmick,Adv.
UPON hearing counsel the Court made the following
O R D E R
The petitioner has filed an application seeking leave to withdraw this SLP. The Special leave petition is dismissed as withdrawn. CRLMP No. 8953 of 2014 is allowed and disposed of.
Interim order already made shall stand vacated.
(Shashi Sareen) (Saroj Saini)
Court Master Court Master