Supreme Court - Daily Orders
State Of Up vs Bhagwan Aasre Yadav on 24 October, 2016
Bench: Chief Justice, D.Y. Chandrachud, L. Nageswara Rao
ITEM NO.29 + 37 COURT NO.1 SECTION XI
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 (C) No(s).30777/2016
(Arising out of impugned final judgment and order dated 06/10/2016
in PIL No. 48671/2016 passed by the High Court of Judicature at
Allahabad)
STATE OF UP AND ORS Petitioner(s)
VERSUS
BHAGWAN AASRE YADAV AND ORS Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim relief
and office report)
WITH
S.L.P.(C)No.31139 of 2016
Date : 24/10/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s)
Mr. Mukul Rohatgi, AG
Mr. P.N. Misra, Sr. Adv.
Mr. Abhisth Kumar, Adv.
Mr. Abhishek Kumar Singh, Adv.
Ms. Archana Singh, Adv.
For Respondent(s)
Mr. Ajit Kumar Sinha, Sr. Adv.
Mr. Ashwani Garg, Adv.
Mr. Sanjeev Malhotra, Adv.
Mr. Pranaya Kumar Mohapatra, Adv.
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter for some time, learned counsel for the petitioners seeks leave to withdraw these special leave petitions.
The special Signature Not Verified leave petitions are accordingly dismissed as withdrawn.
Digitally signed by ASHOK RAJ SINGH Date: 2016.10.26 13:35:04 IST Reason:(Ashok Raj Singh) (Veena Khera) Court Master Court Master