Supreme Court - Daily Orders
Devendra Jain vs The State Of Maharashtra . on 29 April, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.29 COURT NO.8 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Criminal) Diary No(s). 32731/2015
DEVENDRA JAIN Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
(Office report on default)
Date : 29/04/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. Prem Prakash,Adv.
Mr. Amit Kr. Dadhich,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for and is permitted to withdraw the matter. The Transfer Petition stands dismissed as withdrawn.
(PANKAJ KUMAR NEGI) (S.S.R. KRISHNA)
SR.P.A. ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
RASHI GUPTA
Date: 2016.05.04
10:34:44 IST
Reason: