Supreme Court - Daily Orders
Anosh Ekka vs The State Of Jharkhand on 18 May, 2018
Bench: Ranjan Gogoi, R. Banumathi
ITEM NO.7 COURT NO.3 SECTION II-A
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). 3007/2018
(Arising out of impugned final judgment and order dated 19-01-2018
in BA No. 5185/2017 passed by the High Court Of Jharkhand At
Ranchi)
ANOSH EKKA Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
(FOR ADMISSION and I.R. IA No.48960/2018-EXEMPTION FROM FILING O.T.)
WITH
SLP(Crl) No. 3133/2018 (II-A)
(FOR ADMISSION and I.R. IA No.51463/2018-EXEMPTION FROM FILING O.T.)
Date : 18-05-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Vijay Hansaria, Sr. Adv.
Mr. S.P.M. Tripathi, Adv.
Mr. Shashi Ranjan, Adv.
Mr. Pawan Kumar Sharma, Adv.
Mr. Kumar Ranjan, Adv.
Mr. S. Ghose, Adv.
Mr. Shashikant Tripathi, Adv.
For M/S. V. Maheshwari & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, on instructions, seeks permission to withdraw the present special leave petitions.
Permission is granted.
The special leave petitions are dismissed as withdrawn. The trial Court is directed to complete the trial Signature Not Verified Digitally signed by NEETU KHAJURIA within a period of four weeks from the date of receipt of Date: 2018.05.18 16:42:38 IST Reason: copy of this order.
(NEETU KHAJURIA) (ASHA SONI)
COURT MASTER BRANCH OFFICER