Supreme Court - Daily Orders
Rajendra Singh Yadav @ Rajesh vs The State Of Rajasthan on 14 December, 2020
Bench: N.V. Ramana, Surya Kant, Aniruddha Bose
ITEM NO.12 Court 2 (Video Conferencing) 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 for Special Leave to Appeal (Crl.) No.5475/2020
(Arising out of impugned final judgment and order dated 04092020
in SBCRMFBA No. 9325/2020 passed by the High Court of Judicature
for Rajasthan at Jaipur)
RAJENDRA SINGH YADAV @ RAJESH Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN Respondent(s)
(FOR ADMISSION and IA No.114260/2020EXEMPTION FROM FILING O.T.)
Date : 14122020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Mr. S.k. Sinha, 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. Heard the learned counsel appearing for the petitioner. During the course of hearing, learned counsel appearing for the petitioner seeks permission to withdraw the Special Leave Petition with a liberty to approach the High Court.
In view of the request made, the Special Leave Petition is dismissed as withdrawn with the aforesaid liberty.
Signature Not Verified Digitally signed by Vishal Anand Date: 2020.12.14 16:25:59 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
ASTT. REGISTRARcumPS DY. REGISTRAR