Supreme Court - Daily Orders
Heera Lal Gautam vs State Of Uttar Pradesh & Another on 15 July, 2016
6 ITEM NO.12 COURT NO.7 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). 4281/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 18/09/2015
IN CRLR NO. 3469/2015 PASSED BY THE HIGH COURT OF JUDICATURE AT
ALLAHABAD)
HEERA LAL GAUTAM PETITIONER(S)
VERSUS
STATE OF UTTAR PRADESH & ANOTHER RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF
AND OFFICE REPORT)
Date : 15/07/2016 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Yunus Malik, Adv.
Mr. Anish Maheshwari, Adv.
Mr./Ms. Rajeeta Raj, Adv.
Mr. Sanjeev Agarwal, Adv.
For Respondent(s) Mr. J.P. Tripathi, Adv.
Mr. Girdhar G. Upadhyay, Adv.
Ms. Vineeta G. Upadhyay, Adv.
Mr. Vijay Kumar Pandita, Adv.
Ms. Asha Upadhyay, Adv.
Mr. R. D. Upadhyay, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for liberty to withdraw the present Special Leave Petition. Liberty as prayed is granted. The Special Leave Petition is accordingly closed on withdrawal.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2016.07.16 [VINOD LAKHINA] [ASHA SONI] 10:27:10 IST Reason: COURT MASTER COURT MASTER