Supreme Court - Daily Orders
B.K. Tiwari vs State Of U.P. on 29 June, 2016
Bench: Jagdish Singh Khehar, D.Y.Chandrachud
ITEM NO.65 COURT NO.3 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).2262/2016
(Arising out of impugned final judgment and order dated 04/03/2016
in CRLR No.560/2016 passed by the High Court of Judicature at
Allahabad)
B.K. TIWARI Petitioner(s)
VERSUS
STATE OF U.P. AND ANR. Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief and
office report)
With
Crl.MP No.10402/2016 (Appln.for withdrawal of SLP)
Date : 29/06/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE DR. JUSTICE D.Y.CHANDRACHUD
For Petitioner(s) Mr. Ajit Sharma, Adv.
For Respondent(s) Mr.P.S.Patwalia, ASG
Ms.Pooja Dhar, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner states that he has been instructed to withdraw the instant petition. Learned Additional Solicitor General appearing on behalf of the respondents states that he has no objection to the same.
Crl.MP No.10402/2016 is accordingly allowed and the special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2016.06.29 17:19:31 TLT Reason: (SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER