Supreme Court - Daily Orders
Shiv Raj Puri vs State Of Nct Delhi on 27 February, 2015
Bench: Madan B. Lokur, Uday Umesh Lalit
ITEM NO.602 COURT NO.9 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(s) for Special Leave to Appeal (Crl.) No(s). 1670/2015
(Arising out of impugned final judgment and order dated 10/02/2015
in BA No. 2660/2014 passed by the High Court Of Delhi At New Delhi)
SHIV RAJ PURI Petitioner(s)
VERSUS
STATE OF NCT DELHI Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment)
Date : 27/02/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Arvind Kumar Gupta,Adv.
Mr. Bhuvan Gugnani, Adv.
Mr. P. Mittal, Adv.
Mr. Anshul Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw the petition.
Permission granted.
The special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.02.28(MEENAKSHI KOHLI) 08:15:28 IST Reason: (JASWINDER KAUR) COURT MASTER COURT MASTER