Supreme Court - Daily Orders
Pranjit Das vs State Of Assam on 7 December, 2015
Author: N.V. Ramana
Bench: N.V. Ramana
REVISED
ITEM NO.28 COURT NO.14 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 774/2015 in Petition(s) for Special Leave to Appeal (Crl.)
No(s). 2901/2014
(Arising out of impugned final judgment and order dated 18/11/2013
in CRLA No. 137/2012 passed by the High Court Of Gauhati)
PRANJIT DAS Petitioner(s)
VERSUS
THE STATE OF ASSAM Respondent(s)
(For withdrawal)
Date : 07/12/2015 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBER]
For Petitioner(s) Mr. Azim H. Laskar,Adv.
Mr. Sachin Das,Adv.
Mr. Abhijit Sengupta,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner undertakes that he will file the address of the complainant during the course of the day.
List after one week.
Crl.M.P. for permission to withdraw vakalatnama/appearance on behalf of the petitioner is allowed to be withdrawn at the request of the counsel.
(MADHU BALA) (S.S.R. KRISHNA)
Signature Not Verified
COURT MASTER ASSISTANT REGISTRAR
Digitally signed by
Madhu Bala
Date: 2015.12.23
15:22:07 IST
Reason:
ITEM NO.28 COURT NO.14 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 774/2015 in Petition(s) for Special Leave to Appeal (Crl.) No(s). 2901/2014 (Arising out of impugned final judgment and order dated 18/11/2013 in CRLA No. 137/2012 passed by the High Court Of Gauhati) PRANJIT DAS Petitioner(s) VERSUS THE STATE OF ASSAM Respondent(s) (For withdrawal) Date : 07/12/2015 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA [IN CHAMBER] For Petitioner(s) Mr. Azim H. Laskar,Adv.
Mr. Sachin Das,Adv.
Mr. Abhijit Sengupta,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Learned counsel for the petitioner undertakes that he will file the address of the complainant during the course of the day.
List after one week.
Crl.M.P. for permission to withdraw vakalatnama/appearance on behalf of the petitioner is allowed.
(MADHU BALA) (S.S.R. KRISHNA) COURT MASTER ASSISTANT REGISTRAR