Supreme Court - Daily Orders
Mohammed Salim vs The State Of Haryana on 3 February, 2022
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
ITEM NO.19 Court 1 (Video Conferencing) SECTION II-B
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).451/2022
(Arising out of impugned final judgment and order dated 16-12-2021
in CRMM No.47119/2021 passed by the High Court of Punjab & Haryana
at Chandigarh)
MOHAMMED SALIM Petitioner(s)
VERSUS
THE STATE OF HARYANA Respondent(s)
(FOR ADMISSION and I.R. and IA No.8723/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.8722/2022-EXEMPTION FROM
FILING O.T.)
Date : 03-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Girdhari Nagar, Adv.
Mr. Deepak Goel, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Learned counsel for the petitioner seeks permission to withdraw the petition.
Permission is granted.
The special leave petition is, accordingly, dismissed as withdrawn.
(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR Signature Not Verified COURT MASTER (NSH) Digitally signed by SATISH KUMAR YADAV Date: 2022.02.03 17:34:11 IST Reason: