Supreme Court - Daily Orders
Saran Gopal Krishnan vs Union Of India Through Intelligence ... on 4 October, 2019
Bench: N.V. Ramana, Sanjiv Khanna
ITEM NO.21 COURT NO.3 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s).141/2019
SARAN GOPAL KRISHNAN Petitioner(s)
VERSUS
UNION OF INDIA THROUGH INTELLIGENCE OFFICER Respondent(s)
(FOR ADMISSION and IA No.71664/2019-STAY APPLICATION
IA No.71664/2019 - STAY APPLICATION)
Date : 04-10-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Arpit Batra, Adv.
Mr. Abhilasha C., Adv.
Mr. Avinash Sharma, 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 the writ petition.
Permission is granted.
The writ petition is accordingly dismissed as withdrawn.
(SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2019.10.05 10:42:24 IST Reason: