Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Lt. Col. Prasad Shrikant Purohit vs Union Of India on 29 April, 2016

Bench: S.A. Bobde, Arun Mishra

                 ITEM NO.14                      COURT NO.12                  SECTION X

                                      S U P R E M E C O U R T O F        I N D I A
                                              RECORD OF PROCEEDINGS

                 Writ Petition(Criminal)         No.   63/2016

                 LT. COL. PRASAD SHRIKANT PUROHIT                            Petitioner(s)

                                                         VERSUS

                 UNION OF INDIA                                              Respondent(s)

                 (With Office Report)

                 Date :29/04/2016 This petition was called on for hearing today.

                 CORAM :
                                HON'BLE MR. JUSTICE S.A. BOBDE
                                HON'BLE MR. JUSTICE ARUN MISHRA

                 For Petitioner(s)          Ms. Neela Gokhale, Adv.
                                            Mr. Devanshu Sharma, Adv.
                                            Mr.Anvesh Verma, Adv.
                                            Ms. Kamakshi S. Mehlwal,Adv.

                 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 this petition.

Permission sought for is granted. The writ petition is dismissed as withdrawn.



                           [ Charanjeet Kaur ]                    [ Indu Pokhriyal ]
                              A.R.-cum-P.S.                          Court Master




Signature Not Verified

Digitally signed by USHA
RANI BHARDWAJ
Date: 2016.04.29
16:02:46 IST
Reason: