Supreme Court - Daily Orders
Roshan Lal vs State Of Government Of Nct Of Delhi on 5 December, 2022
Author: M.M. Sundresh
Bench: M.M. Sundresh
1
ITEM NO.16 COURT NO.8 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 27091/2022
(Arising out of impugned final judgment and order dated 19-07-2022
in BA No. 282/2022 passed by the High Court of Delhi at New Delhi)
ROSHAN LAL Petitioner(s)
VERSUS
STATE OF GOVERNMENT OF NCT OF DELHI Respondent(s)
(FOR ADMISSION and I.R. and IA No.170910/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.170912/2022-EXEMPTION FROM
FILING O.T. and IA No.170907/2022-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS )
Date : 05-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Ms. Kajal Kumari, Adv.
Mr. Buddha Deo Prasad, Adv.
Ms. Sundri, Adv.
Mr. Mukesh Kumar Singh, Adv.
Mr. Roshan Lal, Adv.
Mr. Ajit Kumar Pathak, Adv.
Mr. Pawan Kumar Dhiman, ADv.
Mr. Jitendra Kumar, Adv.
Mr. Kumar Siddharth Singh, Adv.
Mr. Kumar Niraj, Adv.
Mr. Vipin Sandu, Adv.
Mr. C.M. Dwivedi, Adv.
M/S. Mukesh Kumar Singh And Co., AOR
For Respondent(s)
Signature Not Verified
UPON hearing the counsel, the Court made the following
O R D E R
Digitally signed by BABITA PANDEY Date: 2022.12.06 18:03:17 IST Reason: Learned counsel for the petitioner seeks permission to withdraw the present special leave petition and states that he 2 would be filing a fresh application before the trial court on additional/new grounds.
Taking the statement on record, the Special Leave Petition is dismissed as withdrawn with liberty as prayed.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)