Supreme Court - Daily Orders
Pradeep Kumar And Ors. Etc. vs State Of Punjab And Anr. Etc. on 6 September, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.601 COURT NO.3 SECTION IIB
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).6770-6771/2016
(Arising out of impugned final judgment and order dated 03/08/2016
in CRMM No.27105/2015 and CRMM No.31497/2015 passed by the High
Court of Punjab & Haryana at Chandigarh)
PRADEEP KUMAR AND ORS. ETC. Petitioner(s)
VERSUS
STATE OF PUNJAB AND ANR. ETC. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 06/09/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Anand Mishra, Adv.
Mr.Amrendra Kumar Singh, Adv.
Mr.Bhuta Singh Bairagi, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners, after arguing the case for some time, states that he may be permitted to withdraw the instant petitions.
The special leave petitions are accordingly dismissed as withdrawn.
(SATISH KUMAR YADAV)
Signature Not Verified
(SHARDA KAPOOR)
AR-CUM-PS COURT MASTER
Digitally signed by
SATISH KUMAR YADAV
Date: 2016.09.06
17:14:27 TLT
Reason: