Supreme Court - Daily Orders
State Of U.P. vs Vinod Kumar Gupta on 3 July, 2014
¤ ITEM NO.11 COURT NO.3 SECTION XI
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 (C)......CC No(s).
8268/2014
(Arising out of impugned final judgment and order dated 10/05/2012
in WP 4609/1986 passed by the High Court Of Judicature At
Allahabad)
STATE OF U.P. & ORS. Petitioner(s)
VERSUS
VINOD KUMAR GUPTA Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 03/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C NAGAPPAN
For Petitioner(s) Mr. Ashok K.Srivastava, Adv.
Mr. Vinay Garg ,Adv.
Mr. Upendra Misra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter at some length, learned counsel for the petitioner seeks leave to withdraw this petition. The special leave petition is dismissed as withdrawn.
(Shashi Sareen) (Veena Khera)
Signature Not Verified
Court Master Court Master
Digitally signed by
Shashi Sareen
Date: 2014.07.07
04:23:06 ALMT
Reason: