Supreme Court - Daily Orders
Ramesh Chand Agarwal vs State Of Uttar Pradesh on 2 January, 2017
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.46 COURT NO.10 SECTION XI
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).28430/2016
(Arising out of impugned final judgment and order dated 13/05/2016
in WA No.41022/2011 passed by the High Court Of Judicature at
Allahabad)
RAMESH CHAND AGARWAL Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH AND ORS Respondent(s)
(With appln. (s) for permission to submit additional document(s)
and interim relief and office report)
Date : 02/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Subhro Sanyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After some arguments, learned counsel for the petitioner seeks permission to withdraw this petition with liberty to the petitioner to apply for review before the High Court for appropriation of the liability in view of the subsequent order of recovery against the co-delinquent.
Permission, as sought for, is granted.
Accordingly, the special leave petition is dismissed as withdrawn with the liberty aforesaid.
Signature Not VerifiedDigitally signed by SANJAY KUMAR Date: 2017.01.04 16:22:18 IST Reason:
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master