Supreme Court - Daily Orders
Prabhu Narain Singh vs State Of U.P. on 11 July, 2014
Ì ITEM NO.14 COURT NO.5 SECTION II
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). 4571/2014
(Arising out of impugned final judgment and order dated 02/04/2014
in GA No. 3261/1984 passed by the High Court Of Judicature At
Allahabad)
PRABHU NARAIN SINGH Petitioner(s
)
VERSUS
STATE OF U.P. Respondent(s)
(with appln. (s) for exemption from filing O.T. and ex-parte stay)
Date : 11/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON’BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Prakash Kr. Singh, Adv.
Ms. Vijayalaxmi, Adv.
Mr. Rajeev Singh ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter for sometime , learned counsel for petitioner sought permission to withdraw the Special Leave Petition. Liberty is granted without any liberty to challenge the same very order before this Court. The Special Leave Petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by Neeta Sapra Date: 2014.07.14 16:53:29 IST Reason: (Neeta) (Tapan Kumar Chakraborty ) Sr. P.A. Court Master