Supreme Court - Daily Orders
Ranjeet Singh Patel vs State Of U.P. on 25 August, 2014
Bench: Ranjana Prakash Desai, N.V. Ramana
ITEM NO.3 COURT NO.6 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).
3138-3139/2014
(Arising out of impugned final judgment and order dated 18/02/2014
in CRMBA No. 27433/2012 and 13/03/2013 in CRMBA No. 27433/2012
passed by the High Court Of Judicature At Allahabad)
RANJEET SINGH PATEL Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
(with office report for direction)
Date : 25/08/2014 These petitions were called on for hearing
today.
CORAM : HON'BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Ajay Veer Singh Jain, Adv.
Mr. Atul Aggarwal, Adv.
Mr. Ajit Jain, Adv.
Mr. R.K. Verma, Adv.
Mr. Mohd. Irshad Hanif ,Adv.
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 special leave petitions.
The special leave petitions are allowed to be withdrawn and are disposed of as such.
Signature Not Verified Digitally signed by Gulshan Kumar Arora Date: 2014.08.28 11:31:14 IST (Gulshan Kumar Arora) (Indu Pokhriyal) Reason: Court Master Court Master