Supreme Court - Daily Orders
Avinash Singh Rajput vs State Of Chhattisgarh on 24 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.33 COURT NO.4 SECTION IIA
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.)...... CRLMP No(s).
11482/2015
(Arising out of impugned final judgment and order dated 24/09/2014
in IA No.2/2014 in CRLA No.222/2014 in passed by the High Court of
Chhatisgarh at Bilaspur)
AVINASH SINGH RAJPUT Petitioner(s)
VERSUS
STATE OF CHHATTISGARH Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 24/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr.Sameer Shrivastava, Adv.
Mr.Vijeta Ohri, Adv.
Mr. Kunal Verma, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
After arguing the case for some time, learned counsel for the petitioner states that he may be permitted to withdraw the instant petition.
The special leave petition is accordingly dismissed as withdrawn.
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.07.25 (SATISH KUMAR YADAV) 12:45:27 IST Reason: (RENUKA SADANA) AR-CUM-PS COURT MASTER