Supreme Court - Daily Orders
Biju vs State Of Kerala on 7 April, 2014
üITEM NO.42 Court No.4 SECTION IIB
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).2728-2729/2014
(From the judgement and order dated 12/04/2013 in RP
No.438/2008, dated 08/11/2013 in CRLRP No.438/2008,CRLMA
No.6124/2013 of The HIGH COURT OF KERALA AT ERNAKULAM)
BIJU & ANR Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(With appln(s) for exemption from filing O.T. and taking on
record additional documents and office report)
Date: 07/04/2014 These Petitions were called on for hearing
today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr. Basant R., Sr. Adv.
Mr. Raghenth Basant, Adv.
Mr. Arjun Singh Bhati, Adv.
Mr. Hardeep Singh, Adv.
Mr. Senthil Jagadeesan,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Learned senior counsel for the petitioners seek permission to withdraw the special leave petitions. Permission is granted. The special leave petitions are dismissed as withdrawn.
(DEEPAK MANSUKHANI) (SHARDA KAPOOR)
Court Master Court Master