Supreme Court - Daily Orders
Neha Singh vs State Of U.P. on 11 October, 2022
Bench: S. Abdul Nazeer, V. Ramasubramanian
ITEM NO.9 COURT NO.4 SECTION XI
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 (C) No(s). 13595/2021
(Arising out of impugned judgment and order dated 26-07-2021 in
WPPIL No. 1032/2021 passed by the High Court Of Judicature At
Allahabad)
NEHA SINGH Petitioner(s)
VERSUS
STATE OF U.P. & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.109910/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.109911/2021-EXEMPTION FROM
FILING O.T.[ NOT TAKEN UP ON 29.09.2022 ] )
Date : 11-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Ms. Preeti Singh, AOR
Mr. S. Porwal, Adv.
Ms. Soumya Dwivedi, Adv.
Ms. Kumkum M., 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 petition.
Permission is granted. The Special Leave Petition is accordingly dismissed as withdrawn.
Signature Not Verified(NEELAM GULATI) Digitally signed by DEEPAK SINGH Date: 2022.10.17 (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS 17:21:52 IST Reason: COURT MASTER (NSH)