Supreme Court - Daily Orders
Harpal Singh vs State Of Nct Delhi on 21 May, 2014
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOs. 294-295 OF 2011
HARPAL SINGH . . . APPELLANT
Versus
STATE (NCT OF DELHI) . . . RESPONDENT
ORDER
Mr. Dhirendra Kumar Mishra, learned counsel for the appellant submits that he has instructions to withdraw the appeals.
Criminal Appeals are, accordingly, dismissed as withdrawn. Interim order, if any, stands vacated.
......................................J. (Dr. B.S. CHAUHAN) ......................................J. (A.K. SIKRI) New Delhi;
May 21, 2014.
ITEM NO.102 COURT NO.2 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL NO(s). 294-295 OF 2011 HARPAL SINGH Appellant (s) VERSUS STATE OF NCT DELHI Respondent(s) (With appln(s) for early hearing and office report ) Date: 21/05/2014 These Appeals were called on for hearing today. CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN HON’BLE MR. JUSTICE A.K. SIKRI [VACATION BENCH] For Appellant(s) Mr. Dhirendra Kr. Mishra, Adv. for Mr. Debasis Misra,Adv.
For Respondent(s) Mr. P.C. Agarwal, Sr. Adv.
Ms. Sadhna Sandhu, Adv.
Mr. R.S. Nagar, Adv. for Mr. D.S. Mahra,Adv.
UPON hearing counsel the Court made the following O R D E R Criminal Appeals are dismissed as withdrawn in terms of signed order.
(Pardeep Kumar) (M.S. Negi) AR-cum-PS Assistant Registrar [SIGNED ORDER IS PLACED ON THE FILE]