Supreme Court - Daily Orders
Peer Mushtaq Ahmad vs State Of J & K on 28 November, 2014
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.10 COURT NO.11 SECTION II
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 (Crl.) No(s). 8965/2014
(Arising out of impugned final judgment and order dated 30/09/2014
in BA No. 55/2014 passed by the High Court of J. & K. at Jammu)
PEER MUSHTAQ AHMAD Petitioner(s)
VERSUS
STATE OF J & K Respondent(s)
(with interim relief and office report)
Date : 28/11/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Sunil Fernandes,Adv.
Ms. Astha Sharma, Adv.
Mr. Raghav Chadha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After having argued for a while, learned senior counsel for the petitioner sought permission to withdraw this petition.
Permission sought for is granted. The special leave petition is, accordingly, dismissed as withdrawn.
(S. K. RAKHEJA) Signature Not Verified (MALA KUMARI SHARMA) COURT MASTER Digitally signed by Sushil Kumar Rakheja Date: 2014.11.29 COURT MASTER 10:45:04 IST Reason: