Supreme Court - Daily Orders
Jai Prakash Sharma vs State Of Rajasthan on 22 January, 2016
Bench: Madan B. Lokur, R.K. Agrawal
1
ITEM NO.16 COURT NO.7 SECTION XV
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).259/2016
(Arising out of impugned final judgment and order dated 25/08/2015
in DBSA No. 85/2015 passed by the High Court of Rajasthan at
Jaipur)
JAI PRAKASH SHARMA Petitioner(s)
VERSUS
STATE OF RAJASTHAN AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
WITH
SLP(C) No. 1052/2016
(With appln.(s) for exemption from filing O.T. and Interim Relief
and Office Report)
Date : 22/01/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Jitender Mohan Sharma, Sr. Adv.
Mr. Aruneshwar Gupta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner(s) seeks Signature Not Verified permission to withdraw the special leave petitions with Digitally signed by Sanjay Kumar Date: 2016.01.22 liberty to approach the High Court by way of a review. 16:59:04 IST Reason:
Permission is granted with the above liberty. 2 We make it clear that if the review application is filed within thirty days from today, the same shall be considered on merits.
Accordingly, the special leave petitions are dismissed as withdrawn.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER