Supreme Court - Daily Orders
Girish Prasad Singh vs The State Of Bihar on 19 February, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.1 COURT NO.7 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.) Nos.5885-5886/2014
(Arising out of impugned final judgment and order dated 16-05-2014 in
CRLA No.165/2014 and CRLA No.167/2014 passed by the High Court Of
Judicature At Patna)
GIRISH PRASAD SINGH Petitioner(s)
VERSUS
THE STATE OF BIHAR & ORS. Respondent(s)
(IA No.136484/2017-EXEMPTION FROM FILING O.T.)
WITH SLP(Crl.) No.7795/2015 (II-A)
Date : 19-02-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Samir Ali Khan, Adv.
Mr. Kaushik Poddar, AOR
Mr. K.V. Viswanathan, Sr. Adv.
Mr. Kumar Parimal, Adv.
Mr. Aniruddha P. Mayee, AOR
For Respondent(s) Mr. Manish Kumar, Adv.
For Mr. Gopal Singh, AOR
Mr. K.V. Viswanathan, Sr. Adv.
Mr. Kumar Parimal, Adv.
Mr. Aniruddha P. Mayee, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioners pray for withdrawal of these petitions since the main appeals are listed for hearing today before the High Court.
Prayer is allowed.
Accordingly, the special leave petitions are dismissed as Signature Not Verified withdrawn.
Digitally signed by SANJAY KUMAR Date: 2018.02.19 17:24:49 IST Reason:(SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) ASST.REGISTRAR