Supreme Court - Daily Orders
Tome Carvalho vs Communidade Of Cortalim Through Its ... on 30 October, 2015
Bench: Madan B. Lokur, S.A. Bobde
ITEM NO.14 COURT NO.9 SECTION IIA
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).8985/2015
(Arising out of impugned final judgment and order dated 07/08/2015
in CRLRA No. 33/2015 passed by the High Court of Bombay at Goa)
TOME CARVALHO Petitioner(s)
VERSUS
COMMUNIDADE OF CORTALIM THROUGH ITS ATTORNEY Respondent(s)
(with interim relief)
Date : 30/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Dilip Singh, Adv.
Dr. Kailash Chand, AOR
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 special leave petition. Permission granted.
The special leave petition is dismissed as withdrawn.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2015.10.30
18:04:05 IST
Reason: